HERITAGE AUTO ZONE ,AGRA vs. PR.CIT-1, AGRA

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ITA 47/AGR/2021Status: DisposedITAT Agra10 February 2025AY 2015-16Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The learned counsel for the assessee stated that they do not wish to press the appeal. The Revenue did not contest the withdrawal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal for AY 2015-16 arises against the order of the PCIT(A). The appeal was heard, and the case file was perused.

What were the issues?

Whether the appeal should be dismissed as withdrawn as per the assessee's request.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 10.02.2025Pronounced: 10.02.2025

O R D E R PER SATBEER SINGH GODARA, JUDICIAL MEMBER:

This assessee’s appeal for assessment year 2015-16 arises against Pr. Commissioner of Income Tax(Appeals) [in short, the “PCIT(A)”], Agra- 1’s DIN & order No. ITBA/REV/F/REV5/2020-21/1032115584(1) dated 31.03.2021, in proceedings u/s 143(3) of the Income-tax Act, 1961, [hereinafter referred to as the ‘Act’]. 2. Heard both the parties at length. Case file perused.

Heritage Autozone 3. The learned Counsel submitted at the outset that the assessee does not wish to press for the instant appeal and Revenue is equally fair in not contesting withdrawal of the instant appeal. Ordered accordingly. 4. This assessee’s appeal is dismissed as withdrawn subject to all just exceptions. Order pronounced in the open court on 10.02.2025

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