M/S.SADHBHAVANA HOLDINGS P. LTD,KOZHIKKODE vs. THE ACIT, CIRCLE-1(1), KOZHIKKODE

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ITA 434/COCH/2019Status: DisposedITAT Cochin15 March 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal. The appeal was dismissed as withdrawn due to the assessee's submission that the matter had become infructuous.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263. The assessee later filed a withdrawal application stating the appeal had become infructuous as the assessment had been redone and accepted.

What were the issues?

Whether an appeal can be withdrawn by the assessee when the underlying assessment has been revised and accepted, rendering the appeal infructuous.

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 Mathan, JM & Shri M. Balaganesh, AM

For Respondent: Shri Shantham Bose, CIT-DR
Hearing: 15.03.2022Pronounced: 15.03.2022

This is an appeal filed by the assessee against the order of the learned CIT, Kozhikode under Section 263 of the Income Tax Act, 1961 dated 27.03.2019 for AY 2014-15.

2.

The assessee has filed a letter dated 15.03.2022 requesting for withdrawal of the appeal. Shri Shantham Bose, CIT-DR appeared on behalf of the Revenue.

3.

At the time of hearing the assessee has filed a letter requesting that the assessee wish to withdraw the appeal as the appeal has now become infructuous since consequent to the said order the assessment for 2014-15 has been redone by the assessing authority which has been accepted by 2 M/s. Sadhbhavana Hoildings Pvt. Ltd. the assessee. Considering the request of the assessee the appeal filed by the assessee stands dismissed as withdrawn.

Dictated and pronounced in the open Court on 15th March, 2022.

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