GAUTAM FREIGHT P. LTD.,,GANDHIDHAM-KUTCH vs. THE PR. CIT-1, RAJKOT, RAJKOT

PDF · subscribers
ITA 175/RJT/2022Status: HeardITAT Rajkot24 November 2023AY 2017-18Bench: Ms. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial 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 assessee requested to withdraw the appeal as the reassessment order did not result in any adverse findings. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against a revision order passed by the Principal Commissioner of Income Tax under section 263. Subsequently, a reassessment order was passed under section 143(3) read with section 263, which did not draw any adverse inference.

What were the issues?

Whether the appeal filed against a revision order is maintainable when the subsequent reassessment order does not draw any adverse inference.

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, RAJKOT BENCH, RAJKOT

Before: Ms. Annapurna Gupta & Shri T.R. Senthil Kumar

For Respondent: Shri Shramdeep Sinha, Ld. CIT-D.R

आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

1.

This appeal is filed by the assessee as against revision order dated 03-02-2022 passed by Principal Commissioner of Income Tax, Rajkot-1 under section 263 of the Income Tax Act, 1961 (hereinafter referred as the Act) against the assessment order passed u/s. 143(3) of the Act relating to the assessment year 2017- 18.

Page No Gautam Freight P. Ltd. vs. Pr. CIT

2.

At the outset, the assessee vide its letter dated 20th November, 2023 requested to withdraw the above appeal as follows:- “Aforesaid appeal was filed against an order passed U/s. 263 of the act dated 03.02.2022 by Principal Commissioner, CIT-1, Rajkot. After passing of aforesaid order an assessment is competed U/s. 143(3) r.w.s. 263 of the act on 27.03.2023 (copy enclosed) determining the assessed income as income assessed U/s. 143(3) of the act. As no adverse interference was drawn while framing the reassessment, we humbly request your honour to kindly allow us to withdraw the appeal filed in ITA-175/RJT/2022 & oblige.”

3.

The ld. CIT-DR has no objection in withdrawal of the above appeal. Recording the same, the above appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 24-11-2023

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →