RITU KAPUR,DELHI vs. PR. CIT (CENTRAL), KANPUR, KANPUR

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ITA 240/LKW/2024Status: DisposedITAT Lucknow02 May 2024AY 2014-15Bench: SHRI SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw all the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed six appeals before the ITAT against orders passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessee subsequently filed an application to withdraw all these appeals.

What were the issues?

Whether the assessee's appeals should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI ANADEE NATH MISSHRA

For Respondent: Smt. Namita S. Pandey, CIT (DR)
Hearing: 02/05/2024Pronounced: 02/05/2024

O R D E R PER BENCH: These six appeals are preferred by the assessee against order passed u/s. 263 of the Income Tax Act, 1961 (hereinafter called the ‘Act’) by ld. Principal Commissioner of Income Tax (Central ), Kanpur pertaining to Assessment Years 2013-14 to 2016-17 and 2018-19 to 2019-20. 2. The ld. Counsel for the assessee sought permission of the Bench to withdraw all the appeals by moving an application dated 25.04.2024. 3. Learned D.R. has no objection.

IT(SS) No.239 to 244/Lkw/2024 2

4.

Accordingly, we permit the assessee to withdraw the present appeals.

5.

In the result, all appeals filed by the assessee stand dismissed as withdrawn.

(Order pronounced in the open court on 02/05/2024)

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