M/S. SIDHANT HOUSING & DEVELOPMENT COMPANY,NEW DELHI vs. PRINCIPAL CIT, NEW DELHI

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ITA 2375/DEL/2015Status: DisposedITAT Delhi10 December 2018AY 2010-112 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 noted that the AO had accepted the assessee's submissions after the set-aside order. Therefore, the assessee moved an application to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal CIT under section 263 of the Income Tax Act. The Assessing Officer (AO) subsequently accepted the assessee's submissions in the set-aside order.

What were the issues?

Whether the appeal filed by the assessee against the order under section 263 is maintainable when the AO has accepted the assessee's submissions in the subsequent proceedings.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “D” : DELHI

Before: SHRI BHAVNESH SAINI, J.M. & SHRI O.P. KANT, A.M.

Hearing: 10.12.2018Pronounced: 10.12.2018

For Assessee : Shri Satyajeet Goyal, C.A. For Revenue : Smt. Naina Soin Kapil, Sr. D.R. Date of Hearing : 10.12.2018 Date of Pronouncement : 10.12.2018 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Pr. CIT, Delhi-8, Dated 31.03.2015, for the A.Y. 2010-2011 under section 263 of the I.T. Act, 1961.

2.

Learned Counsel for the Assessee submitted that A.O. in the set aside Order under section 263 of the I.T. Act, has accepted the submissions of the assessee. He has,

2 ITA.No.2375/Del./2015 Sidhant Housing & Development Company, New Delhi. therefore, moved an application for withdrawal of the appeal.

3.

In this view of the matter, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open Court.

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