SHABBIR HUSSAIN KANCHWALA,UJJAIN vs. PCIT-1, INDORE, INDORE

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ITA 58/IND/2022Status: DisposedITAT Indore30 May 2023AY 2012-13Bench: SHRI VIJAY PAL RAO (Judicial Member), SHRI B.M. BIYANI (Accountant Member)3 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a revision order passed under Section 263 of the Income Tax Act for AY 2012-13. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn and dismissed, as requested by the assessee.

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

For Respondent: Shri Ashish Porwal, Sr. DR
Hearing: 30.05.2023Pronounced: 30.05.2023

This appeal by the assessee is directed against the revision order dated 03.02.2022 of Pr. Commissioner of Income Tax (Appeals) (in short Ld. Pr. CIT, Indore passed u/s 263 of the Act for Assessment Year 2012- 13.

2.

None has appeared on behalf of the assessee however, an application for withdrawal of the appeal has been filed by the assessee which reads as under: Shri Rameshwar Mangilal. Page 2 of 3 Shri Rameshwar Mangilal. Page 3 of 3

3.

Thus, the assessee is seeking permission to withdraw the present appeal as in the order passed by the AO in pursuant to order u/s 263 of the Act except a sum of Rs.8287/- no addition has made by the AO. Ld. DR has no objection if present appeal is allowed to be withdrawn and the same is dismissed. Accordingly, the assessee is allowed to withdraw the present appeal and consequent appeal of the assessee is dismissed being withdrawn.

4.

In the result, appeal of assessee is dismissed as withdrawn.

The Order is pronounced in the open court after conclusion of the hearing on 30.05.2023 and the same is reduce in writing and signed on the date indicated below.

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