M/S KAL AIRWAYS PRIVATE LTD,CHENNAI vs. DCIT, COPORATE CIRCLE 4(2), CHENNAI

This appeal filed by the assessee is directed against the order of the ld. Principal Commissioner of Income Tax, Chennai-4, Chennai, dated 16.03.2021 relevant to the assessment year 2015-16 passed under section 263 of the Income Tax Act, 1961 [“Act” in short]..

The appeal filed by the assessee is delayed by 338 days in filing the appeal before the Tribunal. By filing a petition for condonation of delay in the form of an Affidavit, the assessee has explained the reasons for the delay. By referring to the condonation petition, the ld. Counsel for the assessee has prayed for condoning the delay against which, the ld. DR has not objected to the submissions of the ld. Counsel. In view of the above, the delay is condoned.

When the appeal was taken up for hearing, by filing an application, the ld. Counsel for the assessee has submitted that as they are not pursuing the matter, the assessee may be permitted to withdraw the appeal, against which, the ld. DR has not opposed to the submissions of the ld. Counsel. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on 19th September, 2022 at Chennai.