M/S. SANTOSHI STEELS (P) LTD.,NEW DELHI vs. PR. CIT, UTTAR PRADESH

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ITA 965/DEL/2017Status: DisposedITAT Delhi17 July 2018AY 2012-133 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's counsel requested to withdraw both appeals. The Senior Departmental Representative had no objection to this request. Consequently, the Tribunal permitted the withdrawal of the appeals.

What were the facts?

The assessee filed appeals against orders passed by the Principal Commissioner of Income Tax (Pr. CIT) under Section 263 of the Income Tax Act. These orders had set aside the assessment order and the order dropping penalty proceedings.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals against the Pr. CIT's orders. The validity of the Pr. CIT's orders under Section 263 was not adjudicated.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DELHI

Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Shri K. Tewari, Sr. DR
Hearing: 16.07.2018Pronounced: 17.07.2018

order passed u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as "the Act") by the ld. Pr. CIT, Muzaffarnagar wherein vide the impugned order, the ld. Pr. CIT has set aside the assessment order dated 18.02.2015 passed by the Assessing Officer u/s 143(3) of the Act. ITA 965/Del/2017 also pertains to & 965/D/2017 Assessment year 2012-13 assessment year 2012-13 and is against order passed u/s 263 of the Act wherein the ld. Pr. CIT, Muzaffarnagar has set aside the order of the Assessing Officer dropping penalty proceedings initiated u/s 271(1)(c) of the Act.

2.

At the outset, the ld. AR appearing on behalf of the assessee submitted that he had instructions from the client to withdraw both the appeals. Ld. Sr. DR had no objection to the assessee’s prayer for withdrawal of the appeals. Accordingly, keeping in view the request of the ld. AR, we permit the withdrawal of the above captioned appeals and dismiss the same as withdrawn.

3.

In the result, the appeals of the assessee stand dismissed as withdrawn.

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