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Facts
The assessee, a co-operative society engaged in banking, failed to file income tax returns for AYs 2012-13 and 2017-18. The Assessing Officer initiated proceedings under Section 148, completed assessments under Section 144, and made additions under Section 69, which were subsequently confirmed by the CIT(A).
Held
During the hearing before the ITAT, the assessee's counsel expressed an intention to withdraw the appeals, to which the Senior Departmental Representative did not object. Consequently, the Tribunal dismissed the appeals as withdrawn.
Key Issues
The key issue concerned the confirmation of additions made under Section 69 by the AO and CIT(A), which led to the assessee filing appeals before the ITAT, eventually deciding to withdraw them.
Sections Cited
139(1), 148, 144, 69
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH
Before: SHRI INTURI RAMA RAO, AM & SHRI SOUNDARARAJAN K., JM
O R D E R Per: Inturi Rama Rao, AM These appeals filed by the assessee are directed against the orders of the National Faceless Appeal Centre, Delhi [CIT(A)], dated 14.12.2023 for Assessment Years (AYs) 2012-13 & 2017-18.
Brief facts of the case are that the assessee is a co-operative society registered under the Kerala State Co-operative Societies Act, 1969. The appellant is engaged in the business of banking activity and also providing credit facilities to its members. The return of income was not filed by the appellant for the AYs. 2012- 13 & 2017-18 under the provisions of section 139(1) of the Income Tax Act, 1961 (the Act). Therefore, a notices u/s. 148 of the Act were issued to the appellant requiring to file the return of income. The appellant did not comply with the notices. Under the circumstances the Income Tax Officer, Ward -2(1), Thiruvananthapuram (hereinafter called "the AO") completed the assessment u/s. 144 of the Act vide orders dated 10.12.2019 and 24.12.2019, respectively at a total income of Rs. 1,37,30,636/- for AY 2012-13 and Rs, 2,19,28,159/- for AY 2017-18. While doing so, the AO made addition u/s. 69 of the Act of Rs. 1,31,21,184/- in AY 2012-13 and Rs. 62,72,000/- for AY 2017-18.
Being aggrieved, an appeals were filed before the CIT(A), who vide the impugned order confirmed the action of the AO.
Being aggrieved, the appellant is in appeal before us in the present appeals.
When the matter was called on, the learned counsel for the assessee submitted that the assessee intends to withdraw the appeals. The learned Sr. DR did not raise in objection to the request for withdrawal. Accordingly, we permit the Revenue to withdraw the miscellaneous applications.
In the result, appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 21st February, 2025.