MORIAS INFRASTRUCTURE PRIVATE LIMITED,KOLKATA vs. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) PATNA AT RANCHI, RANCHI

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ITA 69/RAN/2023Status: DisposedITAT Ranchi09 January 2025AY 2017-2018Bench: SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Departmental Representative did not object to the withdrawal of the appeal. Consequently, the Tribunal permitted the withdrawal and dismissed the appeal.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act, 1961, for the assessment year 2017-18. The assessee's counsel submitted an application requesting the withdrawal of the appeal.

What were the issues?

Whether the assessee's appeal can be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI RATNESH NANDAN SAHAY, AM

Hearing: 07/01

आदेश / O R D E R

Per Ratnesh Nandan Sahay, AM :

1.

This appeal by the assessee is directed against the order passed u/s 263 of the Income tax Act, 1961 and pertains to assessment year 2017-18.

2.

At the outset, the Ld. Counsel for the assessee has given an application dt.06/01/2025 and requested for the withdrawal of this appeal.

3.

The Ld. Departmental Representative has also not objected to the withdrawal of this appeal by the assessee. As the Ld. DR has no objection, we permit the withdrawal. Accordingly, this appeal of the assessee is dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in the open court on 09 /01/2025.

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