ROSY KHAITAN,PURULIA vs. PCIT, ASANSOL

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ITA 111/KOL/2021Status: DisposedITAT Kolkata08 September 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal as the set-aside assessment proceedings had accepted the returned income. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against an order passed by the Principal Commissioner of Income Tax under revisionary jurisdiction. The assessee subsequently filed an application requesting withdrawal of the appeal.

What were the issues?

Whether the assessee's appeal against the PCIT's revisionary order should be withdrawn due to acceptance of returned income in subsequent assessment proceedings.

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”

Before: Shri Sanjay Garg & Dr. Manish Borad

order

: September 08, 2022 ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 09.03.2021 of the Principal Commissioner of Income Tax [hereinafter referred to as ‘PCIT’] exercising his revision jurisdiction u/s 263 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

At the outset, the ld. DR has produced on record a copy of the application dated 06.09.22 moved by the assessee addressed to this Tribunal which was received in his office, wherein, the assessee-appellant has requested for withdrawal of the appeal on the ground that in the set-aside assessment proceedings, the returned income of the assessee has been accepted. In view of this, the appeal of the assessee is hereby dismissed as withdrawn.

3.

In the result, the appeal of the assessee stands dismissed as withdrawn.

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