ZEN MATRIX PVT. LTD,AHMEDABAB vs. THE PR. CIT-3, AHMEDABAD

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ITA 144/AHD/2021Status: DisposedITAT Ahmedabad10 May 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 assessee sought to withdraw the appeal as the issue had been resolved in subsequent proceedings. The Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-tax under Section 263. The Assessing Officer subsequently initiated proceedings under Section 143(3) r.w.s. 263 and granted relief on the issue raised by the PCIT.

What were the issues?

Whether the assessee's appeal against the PCIT's order under Section 263 should be dismissed as withdrawn due to subsequent relief granted by the AO.

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, “D” BENCH, AHMEDABAD

Before: SHRI P.M. JAGTAP, VICE- & SHRI SIDDHARTHA NAUTIYAL

Hearing: 10/05/2022Pronounced: 10/05/2022

आदेश / O R D E R

PER P.M. JAGTAP, VICE-PRESIDENT :

1.

This appeal filed by the assessee is directed against the order of 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 today, it is noticed that the assessee has filed a letter dated 3rd May, 2022 seeking permission for withdrawal of appeal on the ground that the Assessing Officer initiated proceedings under Section 143(3) r.w.s. 263 of the Act and granted relief on the issue taken by the PCIT under the revisional proceedings. The assessee, vide aforesaid letter, pleaded that the appeal filed by the assessee may be dismissed as withdrawn.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.

Zen Matrix Pvt Ltd Vs. PCIT AY : 2015-16 2

3.

Therefore, 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we allow the withdrawal of the appeal filed by the assessee; and, accordingly appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 10th May, 2022 at Ahmedabad.

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