SH.AMANPREET SINGH,CHANDIGARH vs. PR.CIT-1, CHANDIGARH

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ITA 49/CHANDI/2021Status: DisposedITAT Chandigarh31 March 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 assessee's request to withdraw the appeal. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Principal CIT. During the hearing, the assessee's counsel requested to withdraw the appeal. This request was made due to a subsequent denovo assessment order accepting the returned income.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn. The withdrawal was sought due to a subsequent favorable assessment order.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263,Section 144B

AI-generated summary — verify with the full judgment below

आदेश/Order

PER N.K. SAINI, VICE PRESIDENT This is an appeal by the Assessee against the order dt. 21/03/2021 of Ld. Pr. CIT, Chandigarh-1.

2.

During the course of hearing the Ld. Counsel for the Assessee submitted an application to withdraw this appeal which read as under:

1.

Sh. Amanpreet Singh Chandigarh Vs. Pr.CIT-1, Chandigarh (Assessment years 2015-16) Hon'ble Members, Respectfully submitted that in view of denovo assessment order dated 23.03.2022 passed u/s 143(3) r.w.s.263 r.w.s.l44B (copy attached) by the Assessing Officer, NFAC, Delhi, accepting the returned income, I beg to withdraw the present appeal. I shall feel highly obliged if the above noted appeal is allowed to be withdrawn. Date: 31/03/2022 Your faithfully, Counsel for the assessee Sd/- (Jaspal Sharma) Advocate 3. Ld. DR did not object if the appeal of the assessee is dismissed as withdrawn.

4.

In view of the above the appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the Assessee is dismissed.

(Order pronounced in the open Court on 31/03/2022 )

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