THE SOUTH INDIAN BANK LIMITED,TRICHUR vs. THE PR.CIT, KOZHIKKODE

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ITA 45/COCH/2021Status: DisposedITAT Cochin09 March 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an order under Section 263. At the time of hearing, the assessee requested to withdraw the appeal. This request was made because the claim on the matters covered by the Section 263 order was allowed on merits.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn when the underlying claim has been allowed on merits.

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

Hearing: 09.03.2022Pronounced: 09.03.2022

ORDER Per: George Mathan, JM This is an appeal filed by the assessee against the order of the Principal Commissioner of Income Tax, Kozhikode in Revision No. PCIT, Kozhikode/Revision-263/100000183737/2021 dated 30.03.2021 for AY 2016-17.

2.

At the time of hearing the assessee has filed a letter requesting that the assessee wish to withdraw the appeal as the claim of the assessee on matters covered in the order under Section 263 of Income Tax Act, 1961

1.

2 The South Indian Bank Ltd. was allowed on merits. Considering the request of the assessee the appeal filed by the assessee stands dismissed as withdrawn.

Dictated and pronounced in the open Court on 9th March, 2022.

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