EICL LIMITED,THIRUVANATHAPURAM vs. ACIT, CIRCLE 1(1), THIRUVANATHAPURAM, THIRUVANATHAPURAM

PDF · subscribers
ITA 600/COCH/2022Status: DisposedITAT Cochin13 December 2022AY 2015-20162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT under Section 263 of the Income Tax Act. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH : COCHIN

Before: SHRI N. V. VASUDEVAN & MS. PADMAVATHY S

For Respondent: Smt. J M Jamuna Devi, Sr AR
Hearing: 06.12.2022Pronounced: 13.12.2022

Assessee by : Revenue by : Smt. J M Jamuna Devi, Sr AR Date of hearing : 06.12.2022 Date of Pronouncement : 13.12.2022 O R D E R Per Padmavathy S, Accountant Member

This is an appeal by the assessee against the order of PCIT Thrivananthapuram passed u/s.263 of the Income Tax Act (the Act), dated 17.03.2022 relating to Assessment Year 2015-16.

2.

The assessee submitted a letter dated 6.12.2022 requesting for the withdrawal of this appeal for the reason that the assessing officer has accepted the submissions of the assessee and issued an order acceptable to Page 2 of 2 the assessee. The learned DR did not raise any objection. We permit the assessee to withdraw this appeal.

3.

In the result, the appeal is dismissed as withdrawn. Pronounced in the open court on the date mentioned on the caption page.

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →