BERI UDYOG P.LTD,KARNAL vs. PRCIT, KARNAL

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ITA 2987/DEL/2019Status: DisposedITAT Delhi19 October 2020AY 2015-162 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 submitted a letter requesting to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263 of the Income Tax Act. The PCIT had held that the assessment order passed by the DCIT was erroneous and prejudicial to the interest of revenue.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn upon request.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI H.S.SIDHU & SHRI PRASHANT MAHARISHI

For Appellant: Shri Narender Chillar, Adv
For Respondent: Shri Vipul Kashyap, Sr. DR
Hearing: 15/10/2020Pronounced: 20/10/2020

PER PRASHANT MAHARISHI, A. M.

1.

This appeal is filed by the assessee in ITA No. 2987/Del/2019 against the order of the ld Pr. CIT(A), Karnal passed u/s 263 of the Act on 25.03.2019 holding that the order passed by the DCIT, Karnal dated 24.03.2017 passed u/s 143(3) of the Act for AY 20151-16 is erroneous and prejudicial to the interest of revenue. At the time of hearing of the appeal ld counsel of the assessee submitted a letter dated 15.10.2020 requesting to withdraw the present appeal.

2.

The ld DR did not raise any objection to this, therefore, this appeal is dismissed as withdrawn. Order pronounced in the open court on 20/10/2020. - - (H.S.SIDHU) ACCOUNTANT MEMBER Dated: 20/10/2020 A K Keot

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