MRS. MANSI CHANDRA ( PROP. TA.RA. INNOVATION),AGRA vs. PCIT-1 , AGRA, AGRA

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ITA 58/AGR/2022Status: DisposedITAT Agra27 March 2025AY 2017-18Bench: SMT ANNAPURNA GUPTA (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)2 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 tribunal noted the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee preferred an appeal against an order passed under section 263 of the Income Tax Act. The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn as per their request.

Which sections of the Income-tax Act were involved?

Section 263

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 30.03.2022 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 was passed by Ld. DCIT Central Circle, Agra and the appellant assessee wishes to proceed with the order passed by Ld. DCIT.

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