ENPRO OIL (P) LTD.,NOIDA vs. PR. CIT, NOIDA

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ITA 3038/DEL/2016Status: DisposedITAT Delhi22 May 2017AY 2011-122 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 informed the Tribunal that they have accepted the consequential assessment order and sought to withdraw the present appeal. The Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. CIT under Section 263 of the Income Tax Act. Subsequently, the Assessing Officer passed a consequential assessment order. The assessee accepted this subsequent order.

What were the issues?

Whether the appeal filed by the assessee against the Pr. CIT's order is maintainable when a consequential assessment order has been accepted by the assessee.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH - ‘F’ NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI ANADEE NATH MISSHRA

For Respondent: Shri F.R. Meena, Sr. DR
Hearing: 22/05/2017Pronounced: 22/05/2017

This appeal by the assessee has been directed against the order of Pr. CIT Noida dated 29th March, 2016 u/s 263 of the I.T. Act for assessment year 2011- 12.

2.

Ld. Counsel for assessee filed a letter from the assessee stating therein that Assessing Officer passed the consequential assessment order u/s 143 (3) /263 dated 23rd December, 2016 in pursuance to the order u/s 263 of the I.T.

Act and assessee has accepted the assessment order under consideration. He, therefore, seeks permission to withdraw the appeal.

3.

In view of the above the appeal of assessee is dismissed as withdrawn.

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