SH. NAVNEET KATYAL,MALOUT vs. INCOME TAX OFFICER, WARD II(2), MUKATSAR

PDF · subscribers
ITA 377/ASR/2017Status: DisposedITAT Amritsar20 February 2018AY 2012-133 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal as they no longer wished to pursue it. The appeal was consequently dismissed as withdrawn.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. At the time of hearing, the assessee's counsel informed the tribunal that they had instructions from their client not to pursue the appeal.

What were the issues?

Whether the assessee wished to withdraw their appeal against the order passed under Section 263.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SHRI R.S. SYAL & SHRI N.K. CHOUDHRY

For Appellant: Shri Surinder Mahajan, CA
For Respondent: Shri S.S. Negi
Hearing: 19.02.2018Pronounced: 20.02.2018

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER

ITA No.377/ASR/2017 Assessment Year : 2012-13 Shri Navneet Katyal, Vs. Income-tax Officer, Prop. M/s Pukhraj Hotel, Ward-II(2), Chandigarh H.O., Muktsar. G.T.Road, Malout. PAN: AEQPK7438E (Appellants) (Respondents)

Assessee By : Shri Surinder Mahajan, CA Department By : Shri S.S. Negi

Date of Hearing : 19.02.2018 Date of Pronouncement : 20.02.2018

ORDER PER R.S. SYAL, VP: This appeal filed by the assessee is directed against the order passed by the Principal Commissioner of Income Tax, Bathinda, on

ITA No.377/ASR/2017

31.03.2017 u/s 263 of the Income-tax Act, 1961 (hereinafter also called

‘the Act’) in relation to the Assessment Year 2012-13.

2.

At the time of hearing, the Ld. AR of the assessee submitted, vide

his letter dated 17.02.2018 placed on record, that he had instructions

from his client not to pursue the appeal and, therefore wanted to

withdraw the same. The Ld. DR has no objection to the assessee

withdrawing his appeal. In the given circumstances, we permit the

assessee to withdraw the appeal.

3.

In the result, the appeal is dismissed as withdrawn.

The order pronounced in the open court on 20.02.2018.

Sd/- Sd/-

[N.K. CHOUDHRY] [R.S. SYAL] JUDICIAL MEMBER VICE PRESIDENT

Dated, 20th February, 2018. dk

ITA No.377/ASR/2017

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →