M/S. SIRI RAM KISHAN CHAND (HUF),NEW DELHI vs. ITO, NEW DELHI

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ITA 5602/DEL/2014Status: DisposedITAT Delhi20 March 2017AY 2010-113 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 requested to withdraw the appeal as the assessment proceedings were completed. The Tribunal granted the permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263 of the Income-tax Act. The Assessing Officer subsequently completed the assessment under Section 143(3) read with Section 263.

What were the issues?

Whether the appeal filed against the CIT's order under Section 263 is maintainable after the completion of assessment by the AO.

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 “G” BENCH,

Before: SHRI R.K. PANDA & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri S.M. Mathur, CA
For Respondent: Shri N.K. Bansal, Sr. DR
Hearing: 20.03.2017Pronounced: 20.03.2017

PER R.K. PANDA, ACCOUNTANT MEMBER:-

1.

This appeal filed by the assessee is directed against the order dated 25.09.2015 passed u/s 263 of the Income-tax Act, 1961 by the CIT-X, New Delhi relating to A.Y. 2010-11.

2.

The ld. Counsel for the assessee has filed an application seeking permission of the Bench to withdraw the appeal filed by the assessee stating that the A.O has completed the assessment u/s 143(3) r.w.s. 263 of the Act on 11.03.2016. In absence of any objection from the ld. DR, the request of the assessee seeking permission of the Bench to withdraw the appeal filed by the assessee is acceded to.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court at the time of hearing itself on 20.03.2017. Sd/- Sd/- (SUDHANSHU SRIVASTAVA) (R.K. PANDA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 20.03.2017 V. Lakshmi Copy forwarded to: 1) Appellant 2) Respondent 3) CIT 4) CIT (Appeals) 5) DR: ITAT

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