MADHYA BHARAT POWER CORPORATION LTD..,RAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR

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ITA 66/RPR/2022Status: DisposedITAT Raipur10 April 2023AY 2017-18Bench: SHRI RAVISH SOOD (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. CIT under Section 263 of the Income Tax Act. Subsequently, the AO passed a consequential order accepting the returned income without any additions.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after the consequential order from the AO resolved the matter.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & DR. DIPAK P. RIPOTE

For Respondent: Shri Piyush Tripathi, Sr. DR
Hearing: 15.03.2023Pronounced: 10.04.2023

आदेश / 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 u/s.263 of the Income Tax Act, 1961 ( in short ‘the Act’) dated 08.03.2022, which in turn arises from the order passed by the A.O under Sec.143(3) of the Income-tax Act, 1961 (in short ‘the Act’) dated 27.12.2019 for the assessment year 2017-18.

2.

The assessee appellant has filed a letter dated 15.03.2023 wherein he has sought liberty for withdrawing the present appeal for the reason that pursuant to the order passed by the Pr. CIT u/s.263 of the Act, the A.O in the consequential order passed u/s.143(3) r.w.s. 263 of the Act dated 09.03.2023 had accepted the returned income and not made any addition. On the basis of the aforesaid facts the assessee has sought permission to withdraw the captioned appeal.

3.

The Ld. Departmental Representative (for short ‘DR’) did not raise any objection to the seeking of the withdrawal by the assessee appellant.

4.

Considering the aforesaid factual position, we herein permit the withdrawal of the captioned appeal.

3 Madhya Bharat Power Corporation Limited Vs. Pr. CIT-1, Raipur

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in open Court on 10th day of April, 2023.

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