M/S. SHRI GANESHA GLOBAL GULAL PVT. LTD.,RAIPUR vs. PR. CIT-1, RAIPUR

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ITA 67/RPR/2021Status: DisposedITAT Raipur09 March 2023AY 2016-17Bench: SHRI RAVISH SOOD (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. Commissioner of Income Tax under Section 263. The assessee later sought to withdraw the appeal as the Assessing Officer, in a consequential order, accepted the returned income without making any additions.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal when the subsequent order has rendered the appeal infructuous.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & SHRI G D PADMAHSHALI

Hearing: 09.03.2023Pronounced: 09.03.2023

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 27.03.2021, 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 27.11.2018 for the assessment year 2016-17.

2.

The assessee appellant has filed a letter dated 16.02.2023 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 r.w.s.144B of the Act dated 31.03.2022 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.

In so far the respondent revenue is concerned, we find that no representation has been made before us.

4.

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

3 M/s. Shri Ganesha Global Gulal Pvt. Ltd. Vs. Pr. CIT-1, Raipur

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