TATA STEEL LTD.,MUMBAI vs. PR CIT (2), MUMBAI

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ITA 724/MUM/2020Status: DisposedITAT Mumbai12 April 2022AY 2009-102 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 assessee's counsel requested to withdraw the appeal, and the Departmental Representative had no objection. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, Tata Steel Limited, filed an appeal against the revision order of the Principal Commissioner of Income Tax (PCIT) for the assessment year 2009-10. The grounds of appeal challenged the PCIT's revision of the assessment order.

What were the issues?

The primary issue was the validity of the PCIT's revision of the assessment order. However, the appeal was withdrawn before this could be adjudicated.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” Bench, Mumbai

For Appellant: Ms. Jasmin Amalsadvala
For Respondent: Shri Amol Kirtane
Hearing: 17.02.2022Pronounced: 12.04.2022

This appeal by the assessee is directed against the order of learned PCIT dated 31.12.2019 pertains to A.Y. 2009-10.

2.

The grounds of appeal read as under :

“The learned Principal Commissioner of Income Tax (ld PCIT) erred in revising purportedly under section 263, the assessment order under section 143(3) r.w.s. 144C(13) of the I.T. Act, 1961 of the learned Assessing Officer.”

3.

At the outset in this case learned Counsel of the assessee submitted that the assessee seeks to withdraw the appeal. Learned Departmental Representative did not have any objection to this proposition.

4.

In the result this appeal is dismissed as withdrawn.

Order pronounced in the open court on 12.04.2022.

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