THE GANDHIDHAM MERCANTILE CO-OP. BANK LTD. ,GANDHIDHAM-KUTCH vs. THE PR. CIT-1, RAJKOT, RAJKOT

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ITA 97/RJT/2022Status: DisposedITAT Rajkot13 September 2023AY 2017-18Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that no additions were made by the Assessing Officer while giving effect to the revision order. Consequently, the assessee sought to withdraw the appeal.

What were the facts?

The assessee filed an appeal against a revision order passed by the Principal Commissioner of Income Tax. During the process of giving effect to the revision order, the Assessing Officer made no additions to the assessee's income.

What were the issues?

Whether the appeal filed by the assessee is maintainable when no additions were made by the Assessing Officer pursuant to the revision 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, RAJKOT BENCH, RAJKOT

Before: Shri Waseem Ahmed & Shri T.R. Senthil Kumar

The Gandhidham The Pr. CIT, Mercantile Co-op. Bank Rajkot-1, Rakot Ltd. Vs Plot No. 12, (Respondent) GMCB Bhawan, Ravindranath Tagore Road, Section-8, Gandhidham-370201 PAN No: AAAJT0274H (Appellant) Assessee Represented: Smt.Aastha Maniar, A.R. Revenue Represented: Shri Shramdeep Sinha, CIT-DR Date of hearing : 12-09-2023 Date of pronouncement : 13-09-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the Revision order dated 09.02.2022 passed by the Principal Commissioner of Income Tax, Rajkot-1, under section 263 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year (A.Y) 2017-18.

Page No 2 The Gandhidham Mercantile Co-op. Bank Ltd. Vs. PCIT

2.

At the outset, the Ld. Counsel Smt. Aastha Maniar appearing for the assessee submitted that while giving effect to the Revision order by the Assessing Officer, no additions were made by the A.O. Therefore the assessee sought permission to withdraw the above appeal filed by the assessee.

3.

The Ld. CIT-DR Shri Shramdeep Sinha appearing for the Revenue has no serious objection in withdrawing the above appeal by the assessee.

4.

Recording the above submissions of the parties, the appeal filed by the Assessee is hereby dismissed as withdrawn.

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