MANAS RANJAN BEURIA,CUTTACK vs. PRINCIPAL CIT, CUTTACK

ITA 105/CTK/2016Status: DisposedITAT Cuttack28 August 2017AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (Pr. CIT) under Section 263 of the Income Tax Act. The assessee subsequently filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the Pr. CIT's order should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE

For Respondent: Shri Kunal Singh, CIT DR
Hearing: 28/08

Per N.S.Saini, AM This is an appeal filed by the assessee against the order u/s. 263 of the Income Tax Act, 1961 of the Pr. CIT, Cuttack dated 8.3.2016. 2. Vide petition dated 4.8. 2017, the assessee has prayed to withdraw

its appeal. Ld D.R. did not have any objection.

3.

In view of above, we permit to withdraw the appeal filed by the assessee as withdrawn.

4.

In the result, appeal filed by the assessee is dismissed. Order pronounced in the open court on 28 /08/2017. (Pavan Kumar Gadale) (N.S Saini) JUDICIALMEMBER ACCOUNTANT MEMBER Cuttack; Dated 28/08/2017

2 B.K.Parida, SPS Copy of the Order forwarded to :

1.

The Appellant : Manas Ranjan Beuria, Prop. Sandipa Service Station, Khananagar, Cuttack

2.

The Respondent. Pr. CIT

The order continues below.

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