BRAHMESWAR MAHAKUD,BASANTAPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), VISAKHAPATNAM

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ITA 222/CTK/2024Status: DisposedITAT Cuttack29 April 2025AY 2017-18Bench: SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee filed a petition praying to withdraw the present appeal as infructuous, given the subsequent assessment order. The Tribunal, considering the petition, allowed the appeal to be withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263 of the Income Tax Act, 1961. During the pendency of the appeal, a revised assessment order under Section 147 was passed, addressing the grievances raised.

What were the issues?

Whether the appeal filed against the PCIT's order under Section 263 should be allowed to be withdrawn due to a subsequent assessment order.

Which sections of the Income-tax Act were involved?

Section 263,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “CUTTACK BENCH”,

Appearances by: Assessee represented by : Dillip Kumar Mohanty, AR Department represented by : Sanjay Kumar, CIT-DR Date of concluding the hearing : 23.04.2025 Date of pronouncing the order : 29.04.2025 O R D E R

PER SANJAY AWASTHI, ACCOUNTANT MEMBER

1.

The present appeal arises from order u/s 263 of the Income Tax Act, 1961 (hereinafter “the Act”), passed by the Ld. Principal Commissioner of Income Tax (Central), Visakhapatnam [hereafter “the Ld. PCIT”] vide order dated 12.02.2024 for AY 2017-18.

1.1 In this case, the appellant has filed a petition through which it has been prayed that the present appeal may be allowed to be withdrawn as under:

“That without prejudice to the submission as above, it is the humble submission of the assessee that being aggrieved with the order of Principal Commissioner of Income Tax (Central), Direct Tax Building , M.V.P. Colony, Visakhapatnam, Andhra Pradesh Brahmeshwar Mahakud – 530017, order u/s 263 of the I.T. Act, 1961 dated 12.02.2024, the assessee had preferred an appeal before the Hon’ble Bench listed as . That in the meantime, the order of assessment u/s 147 read with Section 263 dated 12.02.2024 has been completed on dated 26.03.2025, addressing the grievance raised before your Hon’ble Bench. Copy of the Assessment Order annexed at Annexure-I. That therefore, the assessee humbly prays your honour, the appeal preferred before your honour may kindly be considered as infructuous and withdrawn with leave of this Hon’ble Bench liberty to approach the appropriate forum at the appropriate time, if required.” 1.2 In light of the said petition, we allow this appeal to be withdrawn and it is treated as dismissed.

2.

In the result, appeal filed by the assessee is accordingly dismissed, being withdrawn.

Order pronounced on 29.04.2025

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