LIFESTYLE INTERNATIONAL PRIVATE LIMITED,BENGALURU vs. PRINCIPAL COMMISSIONER OF INCOME-TAX, BENGALURU

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ITA 1043/BANG/2024Status: DisposedITAT Bangalore19 June 2025AY 2018-2019Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI PRAKASH CHAND YADAV (Judicial Member)4 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 as a consequential order had been passed by the AO, and the matter was being pursued before the CIT(A). The Revenue did not object to this request.

What were the facts?

The appeal was filed by the assessee against an order passed by the PCIT under section 263 of the Income Tax Act, 1961, for the assessment year 2018-19. The assessee's counsel sought to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI PRAKASH CHAND YADAV

Hearing: 18.06.2025Pronounced: 19.06.2025

PER PRAKASH CHAND YADAV, JUDICIAL MEMBER:

1.

Present appeal of the assessee is arising from the order of ld. PCIT dated 28.3.2024 having DIN & Order No.ITBA/REV/F/REV5/2023-24/1063566538(1) and relates to assessment year 2018-19, passed u/s 263of the Income Tax Act, 1961 (in short “The Act”).

2.

At the outset, ld. Counsel for the assessee wish to withdraw this appeal and contended that the AO has passed consequential order and the assessee is pursuing that matter before the ld. CIT(A). Therefore, the assessee do not want to pursue this appeal.

3.

Ld. D.R. could not object to the prayer of the assessee.

Page 2 of 2 4. In view of the above, we dismiss this appeal as withdrawn.

5.

In the result, appeal of the assessee stands dismissed.

Order pronounced in the open court on 19th June, 2025

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