M/S EURO SAFETY INDIA PVT. LTD.,AGRA vs. PR.CIT-1, AGRA

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ITA 51/AGR/2021Status: DisposedITAT Agra10 February 2025AY 2015-16Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Learned Authorized Representative (AR) sought to withdraw the appeal. This was because the original assessed income was retained by the Assessing Officer (AO) in the consequential order. The revenue did not object to this withdrawal.

What were the facts?

The assessee filed an appeal against the revision of assessment order for AY 2015-16. The revision order was issued by the Ld. Pr.CIT, Agra-1. The appeal was listed for hearing and pronouncement on 10.02.2025.

What were the issues?

Whether the appeal can be withdrawn as per the request of the Ld. AR due to the original assessed income being retained by the AO in the consequential order.

Which sections of the Income-tax Act were involved?

ITBA/REV/F/REV5/2020-21/1031517145(1)

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

By way of this appeal, the assessee assails revision of assessment order by for AY 2015-16 by Ld. Pr.CIT, Agra-1 vide order No. ITBA/REV/F/REV5/2020-21/1031517145(1) dated 16-03-2021.

2.

The Ld. AR sought withdrawal of the appeal in view of the fact that the original assessed income has been retained by Ld. AO in consequential order. The same was not objected to by the revenue.

P a g e | 2 ITA 51/Agr/2021 M/s Euro Safety India Pvt. Ltd.

3.

Accepting the prayer of Ld. AR, the appeal stand dismissed as withdrawn.

Order pronounced in the open court on 10th February, 2025.

Sd/- Sd/- (Manoj Kumar Aggarwal) (Satbeer Singh Godara) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated 10.02.2025 PS: Rohit Copy forwarded to:

1.

Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT

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