SOMNATH BUILDCON P LTD.,MUMBAI vs. PR CIT -3, MUMBAI

PDF · subscribers
ITA 1228/MUM/2021Status: DisposedITAT Mumbai23 May 2022AY 2015-164 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was deemed infructuous as the assessee intended to challenge the fresh assessment order on merits before the appropriate appellate authority.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263. Subsequently, the Assessing Officer passed a fresh assessment order under Section 143(3) read with Section 263, where some issues were accepted and others had additions. The assessee then sought to withdraw the appeal before the ITAT.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal against a Section 263 order when a fresh assessment order has been passed, and the assessee wishes to challenge the additions on merits.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

For Appellant: Shri Sambhav Shah, AR
For Respondent: Shri Ajay Kumar, DR
Hearing: 17.05.2022Pronounced: 23.05.2022

1. Pr. Commissioner of Income Tax, Mumbai for A.Y. 2015-16 on 15th March, 2021.

2.

At the time of hearing, the assessee has filed a letter dated 14th May, 2022 stating that subsequently, the learned Assessing Officer has passed an order of assessment under Section 143(3) read with section 263 of the Act, where no additions have been made on some of the issues and on some of the issues additions were

3. The learned Departmental Representative has not objected to the same.

4.

We have carefully considered the rival contentions and find that the assessee has submitted a letter dated 14th May, 2021, which is as under:-

“Subject: Request for leave to withdraw the Appeal

1.

The abovementioned appeal was preferred by the assessee against order passed by the Id. PCIT under s 263 of the Income Tax Act, 1961. The original assessment order under s 143(3) was set aside and the ld. Assessing Officer was directed to verify certain issues after allowing assessee an opportunity of making submissions on merits.

2. Subsequently, ld. Assessing Officer has passed order of assessment under s 143(3) r.w.s. 263. Assessee's case in respect of some issues/transactions was accepted after verification, and no addition made; while in respect of certain other issues/transactions, additions were made. Assessee is in appeal on merits against the said order before the CIT(A) / appellate authority in accordance with law.

3.

In view of the aforesaid, the assessee seeks the leave of the Hon'ble Bench to withdraw the present appeal before the Hon'ble ITAT (which was on issue

Assessee seeks to respectfully submit that it is not seeking to withdraw/give up its case on merits, but is only seeking to withdraw the present appeal relating to exercise of powers under s 263 which is pending before the Hon'ble Tribunal. Assessee will contest the additions made on merits in accordance with law.

4. In these circumstances, the assessee respectfully seeks leave of the Hon'ble Bench to withdraw the present appeal accordingly. The assessee requests that the present application be placed before the Hon'ble Bench for suitable orders.”

5.

As the assessee seeks to withdraw the appeal, the request of the assessee is accepted. Accordingly, the appeal of the assessee becomes infractuous and hence, dismiss.

6.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 23.05.2022.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →