KOZHIKODE CITY POLICE EMPLOYEES COOPERATIVE SOCIETY,KOZHIKODE vs. THE PCIT , KOZHIKODE

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ITA 266/COCH/2023Status: DisposedITAT Cochin14 May 2025AY 2018-19Bench: Shri Inturi Rama Rao (Accountant Member), Shri Sandeep Singh Karhail (Judicial Member)2 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 learned CIT-DR stated that he had no objection to the withdrawal of the appeal by the assessee. In view of the assessee's submission and the lack of objection from the revenue, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-tax (Appeals) dated 21.02.2023, under Section 263 of the Income-tax Act, 1961, for the assessment year 2018-2019. During the hearing, the assessee's representative submitted a request to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against a Section 263 order could be withdrawn based on their request and the respondent's non-objection.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

Hearing: 24.03.2025

:Asst.Year 2018-2019 Kozhikode City Police The Income Tax Officer Employees Co-operative Society v. Ward – 1 1, Pavamani Road Kozhikode. Kozhikode – 673 001. PAN : AACAK5965F. (Appellant) (Respondent) Appellant by : Smt.Parvathy Ammal, CA Respondent by : Sri.Sanjit Kumar Das, CIT-DR Date of Date of Hearing : 24.03.2025 Pronouncement : 14.05.2025 O R D E R

Per Inturi Rama Rao, AM :

1.

This appeal filed by the appellant is directed against the order of the Principal Commissioner of Income-tax (Appeals) dated 21.02.2023 passed u/s.263 of the Income-tax Act, 1961 for the assessment year 2018-2019.

2.

At the time of hearing before us, the learned AR of the assessee submitted that the assessee wishes to withdraw its appeal.

3.

The learned CIT-DR has no objection for withdrawing the appeal by the assessee.

5.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on this 14th day of May, 2025.

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