COLORCON ASIA PVT LTD.,SOUTH GOA vs. DCIT, 1(1) PANAJI, PANAJI

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ITA 177/PAN/2023Status: DisposedITAT Panaji01 January 2025AY 2017-18Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)3 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 Income Tax Appellate Tribunal (ITAT) noted the assessee's formal withdrawal of the appeals and the Revenue's lack of objection. Consequently, the Tribunal treated the appeals as withdrawn and proceeded to dismiss them.

What were the facts?

The assessee, Colorcon Asia Pvt Limited, filed two appeals before the ITAT Panaji Bench against separate orders of the National Faceless Appeal Centre (NFAC)/CIT(A) pertaining to AY 2017-18 and 2018-19. Prior to the hearing, the assessee submitted letters formally withdrawing both appeals.

What were the issues?

Maintainability of appeals after the assessee's formal withdrawal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH PANAJI

Before: SHRI PAVAN KUMAR GADALE & SHRI G D PADMAHSHALI

Hearing: 01.01.2025Pronounced: 01.01.2025

सुनवाई क� तार�ख/Date of Hearing 01.01.2025 घोषणा क� तार�ख/Date of Pronouncement 01.01.2025 ORDER PER BENCH: These two appeals are filed by the assesse against the separate orders of the National Faceless Appeal Centre (NFAC), Delhi / (CIT(A) passed u/sec 250 of the Act.

2.

At the time of hearing, it was brought to the knowledge, that the assesse has filed separate letters on 23-12-2024 mentioning the withdrawal of the above appeals filed before the Hon’ble Tribunal and the Ld. DR has no Order pronounced in the open court on 01.01.2025.

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