VINTAGE SPIRITS P. LTD,ALUVA vs. THE ITO, KOCHI

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ITA 1/COCH/2021Status: HeardITAT Cochin17 May 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's request to withdraw the appeal, which was not objected to by the Departmental Representative. Accordingly, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a CIT order passed under Section 263 for Assessment Year 2016-2017. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was the validity of the CIT's order under Section 263, but the appeal was withdrawn by the assessee before adjudication.

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: 17.05.2022Pronounced: 17.05.2022

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 04.1.2020, passed u/s 263 of the I.T.Act. The relevant assessment year is 2016-2017.

2.

At the time of hearing before us, the learned Counsel for the assessee, by placing a letter dated 12th May, 2022, contended that the assessee wants to withdraw 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 Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

. M/s.Vintage Spirits Private Limited.

3.

In the result, the appeal filed by the assessee is dismissed, as withdrawn.

Order pronounced on this 17th day of May, 2022.

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