UTTAM FARSAN,AURANGABAD vs. PR COMMISSIONER OF INCOME-TAX- 1, NASHIK

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ITA 171/PUN/2021Status: DisposedITAT Pune24 May 2022AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-tax under section 263. The assessee subsequently filed a letter seeking withdrawal of the appeal. The Assessing Officer had accepted the returned income after the consequential order was passed.

What were the issues?

Whether the assessee can withdraw an appeal filed against an order under section 263 of the Income-tax Act.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Smt. Deepa Khare
For Respondent: Shri Kalika Singh

आदेश / ORDER PER R.S. SYAL, VP : This appeal by the assessee arises out of the order dated 17-03-2021 passed by the Principal Commissioner of Income- tax, Nashik-1 u/s.263 of the Income-tax Act, 1961 in relation to the assessment year 2016-17. 2. Before us, the ld. counsel for the assessee has filed a letter dated 23-05-2022 seeking withdrawal of the appeal. The relevant contents of such letter read as under :

1.

“The above appeal is fixed for hearing on 24.5.2022 before B Bench. The appeal is against order u/s.263. The consequential order giving effect to order u/s.263 has been passed and the ld.

AO has accepted the returned income. I therefore request that the appeal may kindly be allowed to be withdrawn. The Assessment Order is attached.”

3.

The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

4.

In the result, the appeal is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 24th May, 2022.

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