PREMA AGROTECH,BALOD vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR

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ITA 97/RPR/2022Status: DisposedITAT Raipur24 April 2023AY 2017-18Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)4 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal. The subsequent assessment order rendered the appeal infructuous as it accepted the assessee's original income.

What were the facts?

The assessee sought to withdraw their appeal against an order passed by the Pr. CIT. This withdrawal was requested because a subsequent assessment order, passed after the Pr. CIT's order, accepted the assessee's originally assessed income.

What were the issues?

Whether an appeal becomes infructuous and can be withdrawn when a subsequent assessment order accepts the assessee's original income.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & SHRI ARUN KHODPIA

For Appellant: Shri Sunil Kumar Agrawal, CA
Hearing: 24.04.2023Pronounced: 24.04.2023

ORDER

PER RAVISH SOOD, JM:

1.

The present appeal filed by the assessee is directed against the order passed by the Pr. Commissioner of Income Tax, Raipur-1 (for short ‘Pr. CIT’) dated 22.03.2022, which in turn arises from the order passed by the A.O u/s.143(3) of the Income-tax Act, 1961 (for short ‘Act’) dated 30.11.2019 for A.Y. 2017-18.

2.

At the very outset, the Ld. Authorized Representative (for short 'AR') for the assessee had sought liberty for withdrawing the present appeal. Our attention was drawn by the Ld. AR to a letter dated 21.04.2023, wherein permission was sought for withdrawing the aforesaid appeal. It was submitted by the ld. A.R that pursuant to the order passed by the PCIT-1, Raipur u/s 263 of the Act dated 22.03.2022 the A.O had framed the consequential assessment vide his order passed u/s 143(3) r.w.s 263 r.w.s 144B, dated 18.03.2023. Elaborating on the reason for withdrawing the present appeal, it was submitted by the ld. A.R that as the A.O vide his assessment order passed u/s. 143(3) r.w.s 263 r.w.s 144B, dated 18.03.2023 had accepted the assessee’s originally assessed income of Rs.12,50,790/-, therefore, the present appeal filed by the assessee against the order u/s. 263 dated 22.03.2022 having been rendered as infructuous was for the said reason sought to be withdrawn.

3.

Per contra, the Ld. Departmental Representative (for short 'DR') did not raise any objection to the seeking of withdrawal of the captioned appeal by the assessee.

4.

As is discernible from the records, we find that as stated by the ld. A.R and, rightly so, the A.O had vide his order passed u/s 143(3) r.w.s 263 r.w.s 144B, dated 18.03.2023 accepted its income as was originally assessed by observing as under :

“5. Final Computation of Taxable Income :

S.No. Description Amount (in INR) 1. Income as per Return of Income filed 12,01,090/- 2. Income as computed u/s 143(1)(a) 12,01,090/- Variation in respect of issue as 3. 49,704/- discussed above in para 4.6 4. Total Income determined 12,50,794/- R.O 12,50,790/-

5.

Considering the aforesaid factual position in the backdrop of the concession of the Ld. AR, who as per the instruction of the assessee had sought to withdraw the present appeal, we herein permit the same.

6.

Resultantly, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open court on 24th day of April, 2023.

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