M/S. EXTOL INDUSTRIES LTD.,BHOPAL vs. PCIT-1, BHOPAL

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ITA 41/IND/2020Status: DisposedITAT Indore28 June 2022AY 2015-162 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 noted that the assessee did not wish to contest the matter as it had become infructuous. Therefore, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT for Assessment Year 2015-16. At the time of hearing, the assessee's counsel stated that the order giving effect to a Section 263 order was in favour of the assessee.

What were the issues?

Whether the appeal is maintainable when the issue has become infructuous due to a subsequent favorable order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: MS. SUCHITRA KAMBLE & SHRI BHAGIRATH MAL BIYANI

For Appellant: Shri Pavan Ved, Advocate
Hearing: 15.06.2022Pronounced: 28.06.2022

PER SUCHITRA KAMBLE, JUDICIAL MEMBER :

1.

This appeal is filed by the assessee against the order dated 08.11.2019 passed by the PCIT-I, Bhopal for the Assessment Year 2015-16. 2. At the time of hearing, the Ld. AR submitted that the order giving effect to Section 263 order is in favour of the assessee and hence the appeal becomes infructuous.

3.

Since the assessee/Ld. AR do not want to contest the matter as the same has become infructuous, hence the appeal of the assessee is dismissed.

4.

In the result, appeal of the assessee is dismissed. Order pronounced in the open Court on this 28th day of June, 2022.

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