SUNDARAM PRAKASH,CHENNAI vs. ACIT,NCC -15(1), CHENNAI

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ITA 532/CHNY/2021Status: DisposedITAT Chennai11 May 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission for the withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee challenged the revisional jurisdiction exercised by the authority under Section 263. The assessee sought permission to withdraw the appeal as no additions were ultimately made in the consequential order.

What were the issues?

The primary issue was the validity of the revisional jurisdiction under Section 263. The appeal was withdrawn before this could be adjudicated.

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, “A” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri H. Yeshwanth Kumar (CA)-Ld. AR, Shri ARV. Sreenivasan (Addl. CIT) –Ld. DR
For Respondent: Shri ARV. Sreenivasan (Addl. CIT) –Ld. DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

In this appeal, the assessee challenges the validity of revisional jurisdiction u/s 263 as exercised by appropriate authority vide order dated 24.03.2021. The Ld. AR, at the outset, sought permission for withdrawal of the appeal on the ground that no additions have ultimately been made in consequential order passed u/s 143(3) r.w.s. 263 of the Act. The Ld. Sr. Dr did not raise any objection against the same.

2.

Resultantly, the appeal stand dismissed as withdrawn.

Order pronounced on 11th May, 2022

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