MEGATHERM ELECTRONICS PVT. LTD.,KOLKATA vs. PCIT, -1, KOLKATA, KOLKATA

PDF · subscribers
ITA 1027/KOL/2015Status: DisposedITAT Kolkata12 July 2017AY 2011-20122 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 allowed the assessee to withdraw the appeal as it was no longer pressed. The AO had already provided the necessary relief.

What were the facts?

The assessee filed an appeal against a revision order. The Assessing Officer (AO) had already granted the relief claimed by the assessee in a subsequent order.

What were the issues?

Whether the appeal is maintainable when the relief sought has already been granted by the AO.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Hearing: 23.05.2017Pronounced: 12.07.2017

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal filed by the assessee against the revision order of Ld. Pr. CIT, Kol- 1, Kolkata dated 20.05.2015 for AY 2011-12.

2.

At the time of hearing Ld. Counsel for the assessee prayed that the assessee be allowed to withdraw the appeal as not pressed since the relief claimed by the assessee has already been granted by the AO to the assessee company vide his order dated 13.12.2016 passed u/s. 143(3)/263 of the Income-tax Act, 1961. Ld. DR has got no objection to the prayer of the assessee’s AR. Hence, the appeal of assessee is dismissed as withdrawn.

3.

In the result, appeal of assessee is dismissed as withdrawn.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →