THRIVENI EARTHMOVERS PVT. LTD.,SALEM vs. ACIT, CC(I/C), SALEM

PDF · subscribers
ITA 712/CHNY/2020Status: HeardITAT Chennai24 February 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 assessee's counsel requested to withdraw the appeal. The Department did not oppose this request. Therefore, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed under section 263 of the Income Tax Act. The appeal was delayed by 74 days due to the COVID-19 lockdown.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Before: Shri V. Durga Rao & Shri Manoj Kumar Aggarwal

Hearing: 23.02.2022Pronounced: 24.02.2022

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Principal Commissioner of Income Tax, Chennai dated 23.03.2020 relevant to the assessment year 2015-16 passed under section 263 of the Income Tax Act, 1961 [“Act” in short].

2.

The appeal filed by the assessee is delayed by 74 days in filing the appeal before the Tribunal due to COVID-19 lockdown.

3.

When the appeal was taken up for hearing, by filing a petition for withdrawal of the appeal, the ld. Counsel for the assessee has submitted that the assessee has instructed the ld. Authorised Representative to withdraw the appeal of the assessee and accordingly, it was prayed for withdrawal of the appeal, against which, the ld. DR has not opposed to the submissions of the learned Counsel. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on 24th February, 2022 at Chennai.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →