PRABHAKARAN MANGAT,KERALA vs. THE PR. CIT-3, AHMEDABAD

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ITA 215/AHD/2021Status: DisposedITAT Ahmedabad07 July 2022AY 2015-162 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 withdrawal of the appeal. The assessee had already received relief from the Assessing Officer on the issue raised by the PCIT.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT under Section 263. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn as the issue has been resolved by the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI P.M. JAGTAP, VICE- & SMT. SUCHITRA R. KAMBLE

Hearing: 07/07/2022Pronounced: 07/07/2022

PER P.M. JAGTAP, VICE-PRESIDENT :

1.

This appeal filed by the assessee is directed against the order of the learned Principal Commissioner of Income-tax, Ahmedabad-3 (“PCIT” in short) dated 31.03.2021 passed under Section 263 of the Income-tax Act, 1961 (“the Act” in short).

2.

At the time of hearing fixed in this case on 07.07.2022, it is noticed that the learned Counsel for the assessee has filed a letter dated 6th July, 2022 seeking permission to withdraw the appeal on the ground that the assessee has already been granted relief, vide an assessment order dated 30.03.2022 passed by the Assessing Officer under Section 263 r.w.s. 143(3) of the Act, on the issue taken by the PCIT under the revisional proceedings. The Prabhakaran Mangat Vs. PCIT AY : 2015-16 2 assessee, therefore, pleaded that the appeal filed by the assessee may be dismissed as withdrawn. The learned Departmental Representative has no objection to the withdrawal of the appeal filed by the assessee. In view of these facts, we allow the withdrawal of the appeal filed by the assessee; and, accordingly appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 7th July, 2022 at Ahmedabad.

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