BHASKARA RAJU INDUKURI,SECUNDERABAD vs. ITO WARD-13(2), HYDERABAD

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ITA 58/HYD/2022Status: DisposedITAT Hyderabad02 June 2022AY 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 Tribunal allowed the withdrawal of the appeal as the assessee stated that a consequential order under Section 143(3) read with Section 263 and 144B had already been passed in their favor. The Departmental Representative had no objection.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn, given the subsequent favorable order and the assessee's request.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD ‘B’ BENCH, HYDERABAD.

For Appellant: Shri Shshank Dundu

BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER (Assessment Year : 2015-16) Shri Bhaskara Raju Indukuri, Secunderabad. PAN AAFPI7411N …..Appellant. Vs. Income Tax Officer, Ward 13(2), Hyderabad. …..Respondent. Appellant By : Shri Shshank Dundu. Respondent By : Shri T. Sunil Goutam. (D.R.) Date of Hearing : 02.06.2022. Date of Pronouncement : 02.06.2022. O R D E R Per Shri Rama Kanta Panda, A.M. : This appeal filed by the assessee is directed against the order dt.23.03.2021of the Principal Commissioner of Income Tax-4, Hyderabad passed u/s. 263 of the Income Tax Act, 1961 (in short ‘the Act’) relating to Assessment Year 2015-16.

2.

Learned counsel for the assessee, at the time of hering filed an application seeking withdrawal of the appeal on the ground that consequential order u/s. 143(3) r.w.s. 263 r.w.s. 144B has already been passed in favour of the assessee. Therefore in the absence of any objection from the learned Departmental Representative, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court at the time of hearing.

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