SRI. MATHEW THOMAS MANJOORAN,KARNATAKA vs. THE PR.CIT, KOCHI

PDF · subscribers
ITA 59/COCH/2021Status: HeardITAT Cochin19 May 2022AY 2015-162 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's counsel requested to withdraw the appeal, and the Departmental Representative had no objection. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263 of the Income Tax Act for the assessment year 2015-2016. The assessee also filed a stay petition.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT's 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, COCHIN BENCH, COCHIN

Before: Shri George George K, JM & Shri Laxmi Prasad Sahu, AM

Hearing: 19.05.2022Pronounced: 19.05.2022

Heard together (2 matters)

ITA No.59/Coch/2021
SA No.12/Coch/2021

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R

Per George George K, JM :

1.

This appeal at the instance of the assessee is directed against CIT’s order dated 22.03.2021, passed u/s 263 of the I.T.Act. The assessee has also preferred stay petition. The relevant assessment year is 2015-2016.

2.

At the time of hearing before us, the learned Counsel for the assessee requested for withdrawal of the appeal. The learned Departmental Representative did not raise any objection for withdrawing the appeal by the assessee. Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

3.

Since the appeal is disposed of, the stay petition filed by the assessee becomes infructuous and the same dismissed.

4.

In the result, the appeal and stay petition filed by the assessee are dismissed.

Order pronounced on this 19th day of May, 2022.

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →