SNEH CORPORATION,MUMBAI vs. PR CIT OF IT 32, MUMBAI

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ITA 1629/MUM/2016Status: DisposedITAT Mumbai07 February 2017AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the submissions from both sides and granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax invoking revisional jurisdiction under Section 263 of the Act. During the hearing, the assessee requested to withdraw the appeal as the assessment proceedings pursuant to the Section 263 order had been finalized.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal after the assessment proceedings have been finalized.

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, MUMBAI BENCHES, ‘G’ MUMBAI

Before: Shri Joginder Singh, & Shri Manoj Kumar Aggarwal

For Appellant: Shri Y.R. Kori
For Respondent: Ms. Vidisha Kalra CIT-DR
Hearing: 07/02/2017

सुनवाई क" तार"ख / Date of Hearing : 07/02/2017 07/02/2017 आदेश क" तार"ख /Date of Order: आदेश / O R D E R Per Joginder Singh(Judicial Member) The assessee is aggrieved by the impugned order dated 03/03/2016 of the Ld. Principal of Commissioner of Income 2 M/s Sneh Corporation Tax, Mumbai, invoking revisional jurisdiction u/s 263 of the Income Tax Act, 1961 (hereinafter the Act).

2.

During hearing of this appeal, ld. counsel for the assessee, Shri Y. R. Kori, moved application with a request to grant permission for withdrawal of appeal, filed by the assessee as assessment pursuant to order u/s 263 of the Act has been finalized by the Assessing Officer vide order u/s 143(3) r.w.s. 263 of the Act dated 30/11/2016. The Ld. CIT-DR, Ms. Vidisha Kalra, had no objection to the request of the ld. counsel for the assessee.

2.1. We have considered the submissions from both sides and considering the request of the ld. counsel for the assessee, the permission to withdraw the appeal, by the assessee, is granted, therefore, the appeal of the assessee is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

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