VIJAY DWELLERS P. LTD.,MUMBAI vs. PR. CIT - 8, MUMBAI

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ITA 392/MUM/2021Status: DisposedITAT Mumbai05 January 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acceded to the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income-tax Act. The assessee later requested to withdraw the appeal. The Assessing Officer had already initiated fresh assessment proceedings.

What were the issues?

Whether the assessee can withdraw an appeal when fresh assessment proceedings have commenced.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI OM PRAKASH KANT & SHRI PAWAN KUMAR GADALE

For Appellant: Shri JB Bairagra, Ashi
For Respondent: Shri Achal Sharma

Heard together (2 matters)

ITA 392/Mum/2021
I.T.A. No.392/Mum/2012

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per O.P. Kant (AM) : This appeal by the assessee is directed against order dated 03/03/2019 passed under section 263 of the Income-tax ACT, 1961 (The Act, in short) by the learned Principal Commissioner of income-tax-8, Mumbai [in short the Ld. PCIT] for assessment year 2015-16, raising as many as four grounds of appeal.

2.

The learned authorized representative of the assessee, vide letter dated 03rd January, 2022, requested for withdrawal of the appeal as the assessing officer has already started fresh assessment proceedings. The learned

2 ITA 392/Mum/2021 departmental representative has no objection in allowing the assessee to withdraw the appeal. Therefore, we accede to the request of the assessee and the appeal is dismissed, as withdrawn.

3.

In the result, appeal is dismissed.

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