THE PR CIT-1, BHOPAL vs. RATANLAL LILA, BHOPAL

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ITA 199/IND/2021Status: DisposedITAT Indore03 August 2022AY 2015-162 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel informed the tribunal that they did not wish to proceed with the appeal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263 of the Income Tax Act. This order arose from the original assessment order passed by the Income Tax Officer (ITO).

What were the issues?

The primary issue was the assessee's decision to withdraw their appeal against the PCIT's revisionary order.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: Ms. MADHUMITA ROY & SHRI BHAGIRATH MAL BIYANI

For Respondent: Shri P. K. Mitra, CIT D.R
Hearing: 26.07.2022Pronounced: 03.08.2022

The instant appeal filed by the assessee is directed against the order dated 05.03.2020 passed by the Ld. PCIT-1, Bhopal under Section 263 of the Income Tax Act (hereinafter referred to as “the Act”) arising out of the order dated 11.10.2017 passed by the ITO-1(1), Bhopal under Section 143(3) of the Act, 1961 (hereinafter referred to as “the Act”) for A.Y. 2015-16.

Shri Ratanalal Lila vs. PCIT Asst.Year –2015-16 - 2 –

2.

At the time of hearing of the matter the Ld. Counsel appearing for the assessee submitted that he does not proceed with the matter. Hence, the matter is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on 03 /07/2022 by placing the result on the Notice Board as per Rule 34(4) of the Income Tax (Appellate Tribunal) Rule, 1963. This Order pronounced in Open Court on 03/08/2022

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