M/S. ALINTA GRANITO PVT. LTD.,RAJKOT vs. THE PR. CIT-1, RAJKOT, RAJKOT

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ITA 97/RJT/2021Status: DisposedITAT Rajkot31 May 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order. Subsequently, the assessee requested to withdraw the appeal as the assessment was finalized accepting the returned income.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn due to subsequent finalization of assessment accepting returned income.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: SHRI WASEEM AHMED & SHRI T.R. SENTHIL KUMAR

For Appellant: Shri Mehul Ranpura, A.R
Hearing: 23/05/2022Pronounced: 31/05/2022

Assessee by : Shri Mehul Ranpura, A.R Revenue by : Shri Sanjay Agrawal, CIT.D.R सुनवाई क� तारीख/Date of Hearing : 23/05/2022 घोषणा क� तारीख /Date of Pronouncement: 31/05/2022 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER:

The captioned appeal has been filed at the instance of the Assessee against the order of the Learned Commissioner of Income Tax, Rajkot, dated 30/03/2021 arising in the matter of assessment order passed under s. 250 of the Income Tax Act, 1961 (here-in-after referred to as "the Act") relevant to the Assessment Year 2016-17.

2.

At the outset, it was noticed that the Assessee has filed a letter dated 21/05/2022 in the said appeal stating that it wishes to withdraw the appeal. The relevant extract of the letter is reproduced as under: In connection with the above, we humbly submit before the Hon’ble members that the above referred appeal is fixed for hearing on 23.05.2022. However, since in our case the National Faceless Assessment Centre, Delhi has vide order u/s.143(3) r.w.s 263 of the Income-tax Act, 1961[hereinafter referred as to the “Act”] dated 27.03.2022 finalized the assessment accepting the returned income. Thus, the above mentioned appeal becomes infructuous. Under the circumstances we request the Hon’ble Bench to allow us to withdraw the appeal.

3.

In view of the above, we dismiss the appeal of the assessee as withdrawn.

4.

In the result the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the Court on 31/05/2022 at Ahmedabad.

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