L ANANTHJEWELLERY,ERAL vs. PCIT, MADURAI

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ITA 132/CHNY/2021Status: DisposedITAT Chennai14 September 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw its appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal against the revisionary order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGH, VICE- & SHRI G. MANJUNATHA

: Mr. N.Vijayakumar, C.A अपीलाथ�क�ओरसे/ Appellant by : Mr. M.Rajan, CIT ��यथ�क�ओरसे/Respondent by : 14.09.2022 सुनवाईक�तार ख/Date of hearing : 14 .09.2022 घोषणाक�तार ख /Date of Pronouncement आदेश / O R D E R PER G.MANJUNATHA, AM:

This appeal filed by the assessee is directed against order of the learned Principal Commissioner of Income Tax, Madurai-1, passed u/s.263 of the Income Tax Act, 1961, dated 24.03.2021 and relevant to assessment year 2015-16.

2.

The learned AR for the assessee, at the time of hearing, filed a petition dated Nil stating that the assessee has instructed him to withdraw the appeal and therefore, prayed that assessee may be permitted to withdraw its appeal and same may be dismissed as withdrawn.

3.

The learned DR for the Revenue has no objection to withdraw the appeal.

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