G.S. PHARMACEUTICALS PVT LTD,UTTAR PRADESH vs. PR, CIT, UTTRAKHAND

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ITA 581/DEL/2021Status: DisposedITAT Delhi23 April 2024AY 2015-16Bench: SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal, as requested by the counsel and unopposed by the Departmental Representative. Therefore, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee, M/s G.S. Pharmaceuticals Pvt. Ltd., filed an appeal before the Income Tax Appellate Tribunal against an order passed by the Principal Commissioner of Income Tax, Dehradun, under section 263 for Assessment Year 2015-16. During the hearing, the assessee's counsel submitted an application for the withdrawal of the appeal, to which the Departmental Representative had no objection.

What were the issues?

Whether the assessee's appeal against the PCIT's order passed under Section 263 should be permitted to be withdrawn, leading to its dismissal.

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 BENCH, ‘H’: NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI BRAJESH KUMAR SINGH

For Respondent: Shri Amit Katoch, Sr.DR
Hearing: 23.04.2024Pronounced: 23.04.2024

ORDER PER BRAJESH KUMAR SINGH, AM,

This appeal by the assessee is directed against the order of the Principal Commissioner of Income Tax, Dehradun, dated 18.03.2021 pertaining to Assessment Year 2015-16.

2.

In this appeal, the assessee has challenged the order passed u/s 263 by the Ld. PCIT, Dehradun. At the outset, in this case, the ld. Counsel for the assessee has moved an application for withdrawal of the appeal. The Ld. DR does not have any objection in this regard. Hence, we permit the withdrawal of the appeal of the assessee.

3.

In the result, appeal of the assessee stands dismissed.

Order pronounced in the open court on 23.04.2024

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