MEDIATEK INDIA TECHNOLOGY PVT. LTD.,DELHI vs. PR. CIT_ 6, NEW DELHI

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ITA 1471/DEL/2018Status: DisposedITAT Delhi28 August 2020AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal. The withdrawal was permitted because the necessary relief had been granted by the Assessing Officer in a revised assessment.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Section 263 order should be allowed to be withdrawn due to subsequent relief granted by the AO.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘A’ : NEW DELHI

Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Mr. Ayush Chaturvedi, CA
For Respondent: Shri M. Barnwal, Sr. DR
Hearing: 28.08.2020Pronounced: 28.08.2020

PER G.S. PANNU, VICE PRESIDENT

1.

This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned Principal Commissioner of Income Tax-06, New Delhi dated 26.12.2017 passed under Section 263 of the Income Tax Act, 1961 (in short 'the Act')

2.

The assessee seeks permission to withdraw the appeal as the necessary relief has been allowed by the Assessing Officer in the revised assessment passed consequent to the order of the learned Principal Commissioner of Assessment year 2011-12 Income Tax dated 26.12.2017 (supra). Accordingly, in view of the above prayer of the assessee, the said appeal is allowed to be withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the presence of both the parties at the conclusion of virtual hearing today.

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