MRS JULIE PRADEESH,KOCHI vs. PCIT (CENTRAL), KOCHI

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ITA 123/COCH/2023Status: DisposedITAT Cochin23 October 2024AY 2020-21Bench: Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (Accountant Member)2 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 Tribunal allowed the assessee to withdraw the appeal. The assessee intends to raise all factual and legal arguments before the Assessing Officer in the consequential proceedings.

What were the facts?

The assessee filed an appeal before the ITAT against a revision order passed by the Principal CIT under Section 263 of the Income Tax Act for the Assessment Year 2020-21. The assessee subsequently wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the revision order under Section 263 should be allowed to be withdrawn to pursue arguments before the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Gopalakrishnan Nair, CA
For Respondent: Dr. S. Pandian, CIT-DR
Hearing: 22.08.2024Pronounced: 23.10.2024

O R D E R Per Bench This assessee’s appeal for A.Y. 2020-21 arises against the Principal CIT’s DIN & Document No. ITBA/REV/S/91/2022-23/1048193666(1) dated 23.12.2022 in proceedings u/s. 263 of the Income Tax Act, 1961 (the Act).

Heard both the parties. Case file perused.

2.

After vehemently arguing about the correctness of the learned Pr. CIT’s impugned section 263 revision direction the learned counsel submits that the assessee wishes to withdraw the instant appeal to raise all factual/legal argument before the Assessing Officer in consequential proceedings.

4.

This assessee’s appeal is dismissed as withdrawn in above terms, subject to all just exceptions.

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