GSM WELFARE SOCIETY,HYDERABAD vs. ITO, WARD-10(4), HYDERABAD

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ITA 221/HYD/2021Status: DisposedITAT Hyderabad10 January 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 noted that the assessee did not wish to press the appeal and sought liberty to raise issues before the Assessing Officer. The Revenue did not oppose this request.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2015-16. The appeal arose from proceedings under Section 143(3) of the Income Tax Act. The assessee subsequently decided not to press the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn, allowing them to pursue the matter before the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri S. Ramarao
For Respondent: Shri Rohit Mujumdar
Hearing: 06.01.2022Pronounced: 10.01.2022

Assessment Year: 2014-15 GSM Welfare Society, Vs. The Income Tax Officer, Secunderabad. Ward 10(4), Hyderabad. PAN : AABTG6169P. (Appellant) (Respondent) Assessee by: Shri S. Ramarao Revenue by: Shri Rohit Mujumdar Date of hearing: 06.01.2022 Date of pronouncement: 10.01.2022 O R D E R Per S. S. Godara, J.M. This assessee’s appeal for A.Y. 2015-16 arises from the Principal Commissioner of Income Tax, Hyderabad - 1’s order dated 24.03.2021 in ITBA/REV/F/REV5/2020-21/ 1031731783(1), involving proceedings u/s 143(3) of the Income Tax Act, 1961 [in short, ‘the Act’]. Heard both the parties. Case file perused.

2.

Learned counsel submits at the outset that the assessee does not wish to press for the instant appeal with liberty to raise all the corresponding factual and legal pleas before the Assessing Officer in consequential proceedings. The Revenue is equally fair in not opposing the same. Ordered accordingly.

3.

This assessee’s appeal is dismissed as withdrawn in above terms.

Order pronounced in the Open Court on 10th January, 2022.

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