M/S PRIME STEEL PROCESSORS,LUDHIANA vs. PR. CIT-1, LUDHIANA

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ITA 737/CHANDI/2017Status: DisposedITAT Chandigarh22 May 2018AY 2012-131 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. The appeal was dismissed as withdrawn since no objections were raised by the Revenue.

What were the facts?

The assessee filed an appeal against an order of the CIT. Subsequently, the assessee requested to withdraw the appeal based on a fresh order passed by the AO under section 143(3) read with 263 without making any additions.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal after a favorable order was passed by the AO.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH’B’, CHANDIGARH

Before: SHRI SANJAY GARG & DR. B.R.R. KUMAR

For Appellant: Shri. Sudhir Sehgal
For Respondent: Shri. Devendra Singh Kalyan
Hearing: 11/04/2018Pronounced: 22/05/2018

IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No.737/Chd/2017 Assessment Year: 2012-13

Prime Steel Processors Vs. Pr.CIT-1 Budhwal Road, VPO Jandiali Ludhiana Ludhiana PAN No. AAHFP8867B (Appellant) (Respondent) Assessee By : Shri. Sudhir Sehgal Revenue By : Shri. Devendra Singh Kalyan

Date of hearing : 11/04/2018 Date of Pronouncement : 22/05/2018

ORDER PER DR. B.R.R. KUMAR A.M.

The present appeal has been filed by the Assessee against the order of the Ld. CIT-1, Ludhiana dt. 28/03/2017.

2.

Vide letter dt. 09/04/2018 the assessee has submitted letter requesting for withdrawal of the appeal. For the sake of convenience the relevant portion of the said letter is reproduced hereunder:

“ it is very humbly submit that since on the basis of fresh order under section 263 as passed by the Pr. CIT, the AO has since passed fresh order Under section 143(3) read with 263 without making any addition. Therefore, we wish to withdraw the above said appeal, so filed by us and, as such, kindly grant us permission to withdraw the same.” 3. Ld. DR has not raised any objection to allow the withdrawal of the appeal.

4.

Hence, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court.

Sd/- Sd/- (SANJAY GARG) (DR. B.R.R.KUMAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated : 22/05/2018 AG Copy to: The Appellant, The Respondent, The CIT, The CIT(A), The DR

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