M/S. GYANENDRA PANDEY (HUF),MEERUT vs. CIT, MEERUT

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ITA 523/DEL/2017Status: DisposedITAT Delhi03 February 2020AY 2012-133 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 assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (Appeals). The assessee later sought to withdraw the appeal, stating that the Assessing Officer had reduced the demand to NIL after an order under Section 263.

What were the issues?

Whether the appeal should be withdrawn by the assessee after the assessment demand was reduced to NIL.

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 ‘C BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI KULDIP SINGH

Hearing: 03.02.2020Pronounced: 03.02.2020

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Principal Commissioner of Income Tax [Appeals], Meerut dated 08.12.2016 pertaining to assessment year 2012-13.

2.

Vide application dated 27.01.2020, the assessee through ld. counsel for the assessee has contended that order u/s 263 of the I.T.

Act was passed by the CIT, Meerut in which the assessment was set aside to the Assessing Officer. The Assessing Officer assessed the income and reduced the demand to NIL. In view of the above, the ld. counsel for the assessee prayed for withdrawal of the appeal.

3.

The ld. DR raised no objection.

4.

On such concession, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee in is dismissed as withdrawn.

The order is pronounced in the open court on 03.02.2020.

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