DR. MAHIPATI MADHWACHAR JOSHI,HUBLI vs. CIT, HUBLI

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ITA 427/BANG/2014Status: DisposedITAT Bangalore09 June 2016AY 2009-102 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 that the assessee had received relief in the order passed by the Assessing Officer pursuant to the Section 263 order. Therefore, the assessee no longer wished to pursue the appeal.

What were the facts?

The assessee filed an appeal against a revision order passed by the Commissioner of Income Tax under Section 263 of the Income Tax Act. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee wishes to withdraw the appeal against the revision order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘ B ’

Before: SHRI VIJAY PAL RAO & SHRI INTURI RAMA RAO

For Appellant: Smt. Sheetal Borkar, Advocate

Per Shri Vijay Pal Rao, J.M. : This appeal by the assessee is directed against the revision order Dt.17.1.2014 of Commissioner of Income Tax, Hubli passed under Section 263 of the Income Tax Act, 1961 (in short 'the Act') for the Assessment Year 2009-10.

2.

At the time of hearing, the learned Authorised Representative of the assessee has filed a copy of the letter dt.6.6.2016 of the assessee wherein the assessee has stated that the assessee has got relief in the order passed by the Assessing Officer in pursuant to the order under Section 263 of the Act and therefore the assessee does not want to pursue this appeal and decided to withdraw the same. The learned Departmental Representative has raised the no objection on the request of the assessee if the appeal of the assessee is dismissed as withdrawn.

1.

In view of the withdrawal request by the assessee, the appeal of the assessee is dismissed being withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on the 9th day of June, 2016.

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