ALPA JAIN SANKHALA,SHIVPURI, MADHYA PRADESH vs. PR.COMMISSIONER OF INCOME TAX, GWALIOR, MADHYA PRADESH

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ITA 32/AGR/2022Status: DisposedITAT Agra11 February 2025AY 2012-13Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 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 learned CIT/DR did not contest the assessee's appeal and had no objection to the assessee's prayer to withdraw it. The Tribunal considered the submission and the absence of contest from the revenue.

What were the facts?

The assessee filed an appeal for the assessment year 2012-13 against the order of the Principal Commissioner of Income Tax (PCIT) under section 263 of the Income-tax Act, 1961. The learned counsel for the assessee, after arguing the issues, submitted that they do not wish to press the appeal.

What were the issues?

Assessee's appeal against PCIT's order under Section 263 and the assessee's subsequent prayer to withdraw the appeal.

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, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 11.02.2025Pronounced: 11.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for assessment year 2012-13, arises against the Principal Commissioner of Income Tax (in short, the “PCIT”) , Gwalior’s order F.No.Pr. CIT/Gwl/263/2021-22 dated 09.03.2022, involving proceedings under section 263 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties. Case file perused.

3.

Learned counsel at the outset vehemently arguing the issues involved for quite some time, later on submits not to press this assessee’s appeal.

The learned CIT/DR Shri Jain is fair enough in not contesting this assessee’s appeal stating that he has no objection on assessee’s prayer to withdraw this appeal.

4.

This assessee’s appeal is dismissed as withdrawn, subject to all just exceptions. Order pronounced in the open court on 11TH February, 2025.

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