AJANTA DAIRY,AGRA vs. PRINCIPLE COMMISSIONER OF INCOME TAX -1. AGRA, AGRA
What did the Tribunal hold?
The Tribunal heard both parties and perused the material on record. The Tribunal noted the assessee's application to withdraw the appeal.
What were the facts?
The assessee filed an appeal against a revisionary order. The assessee later filed an application to withdraw the appeal, stating that the subsequent assessment order was accepted. The Revenue had no objection to the withdrawal.
What were the issues?
Whether the appeal filed by the assessee can be withdrawn.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRABENCH, AGRA
Before: SHRI RAMIT KOCHAR & SHRI SUDHIR KUMAR
PER RAMIT KOCHAR, Accountant Member:
2017-18 has arisen from the revisionary order dated 31.03.2022 passed by learned Principal Commissioner of Income-tax-1, Agra u/s. 263 of the Income-tax Act, 1961.
The learned Counsel for the assessee namely Shri Anurag Sinha, Advocate has filed an application with ITAT, Agra Bench, Agra on 21.01.2025 (inward Dak No. 2118)(placed on record in file) stating that this appeal filed with ITAT, Agra Bench , Agra has arisen from the revisionary order dated 31.03.2022 passed by ld. PCIT-1, Agra u/s 263 of the 1961 Act. It is stated in the aforesaid application that pursuant to revisionary order u/s 263 passed by ld. PCIT-1, Agra, U.P., the assessment in the case of the assessee u/s 263 read with Section 143(3) and 144B has been framed by the AO vide order dated 26.03.2023 (DINNo. ITBA/AST/S/143(3)/2022-23/1051350002(1)), which is accepted by the assessee, and the assessee now wants to 18 filed with ITAT, Agra Bench, Agra. The said assessment order is placed on record in file. Prayers are made by the assessee vide aforesaid written application dated 21.01.2025 that in view thereof the assessment year 2017-18.
On being asked by the Bench, learned CIT-DR submitted that the Department has no objection if the appeal of the assessee is allowed to be withdrawn.
After hearing both the parties and perusing the material on record, we hereby dismiss the appeal filed by the assessee in for the assessment year 2017-18 being withdrawn by the assessee . We order accordingly. assessment year 2017-18 stands dismissed as being withdrawn by the assessee as detailed above.
Order pronounced in the open court on 28.01.2025.
More judgments on Section 263
- Gillette India Limited, Mumbai vs Principal Commissioner of Income Tax, JaipurITA 1316/JPR/2026[2018-19]Status: Disposed16 Oct 2026AY 2018-19
- Neo Structo Construction P. Ltd., Ahmedabad vs The Pr. CIT- 3, AhmedabadITA 1216/AHD/2026[2015-2016]Status: Disposed16 Oct 2026AY 2015-2016
- Vimal Harilal Baldania, Gandhidham vs The ITO Ward 2, GandhidhamITA 770/RJT/2025[2017-18]Status: Disposed15 Oct 2026AY 2017-18
- J.D. Marketing, Kolkata vs ITO, Ward 37(1), KolkataITA 1493/KOL/2026[2015-2016]Status: Disposed15 Oct 2026AY 2015-2016
- J.D. Marketing, Kolkata vs ITO, Ward 37(1), KolkataITA 1492/KOL/2026[2013-2014]Status: Disposed15 Oct 2026AY 2013-2014
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