NITESH CHAINS PRIVATE LIMITED,AGRA vs. THE PRINCIPLE COMMISSIONER OF INCOME TAX -1. , AGRA

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ITA 101/AGR/2022Status: DisposedITAT Agra27 March 2025AY 2017-18Bench: SMT ANNAPURNA GUPTA (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The appellant requested to withdraw the appeal. The Learned DR had no objection to the withdrawal request.

What were the facts?

The appellant filed an appeal against an order passed under section 263 of the Income Tax Act, 1961. During the proceedings, the appellant moved an application to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the appellant.

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, AGRA BENCH,

For Respondent: Shri Sukesh Kumar Jain
Hearing: 27/03/2025Pronounced: 27/03/2025

आदेश / O R D E R PER SUNIL KUMAR SINGH (J.M):

1. 1. This appeal has been preferred against the impugned order dated 31.03.2022 passed under section 263 of the Income Tax Act, 1961 by the Ld. Pr.CIT-1, Agra.

2. At the very outset, it is brought to the notice of the tribunal that the appellant has moved an application with a prayer to withdraw the appeal on the ground that an order u/s 143(3) r/w 263 of the Act has been passed resorting to the assessment framed originally.

Nitesh Chain Private Limited 3. Learned DR has no objection. 4. In view of appellant’s written request, the appeal stands dismissed as withdrawn. Order pronounced in open court on 27.03.2025.

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