KUSUMA CASHEWS,KARKALA vs. THE PR. CIT(CENTRAL), BENGALURU

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ITA 66/PAN/2022Status: DisposedITAT Panaji12 October 2023AY 2017-18Bench: SHRI SATBEER SINGH GODARA (Judicial Member), DR. DIPAK RIPOTE (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2017-18 against an order passed under Section 263 of the Income Tax Act. The assessee later sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH : PANAJI

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK RIPOTE

Hearing: 10.10.2023Pronounced: 12.10.2023

Date of Hearing : 10.10.2023 Date of Pronouncement : 12.10.2023 ORDER PER SATBEER SINGH GODARA, J.M. :

This assessee’s appeal for assessment year 2017-18, arises against the Pr. CIT (Central), Bangalore’s order in case F.no.263/Pr.CIT(C)/2021-22, dated 23.03.2022, involving proceedings u/s. 263 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2.

During the course of hearing, learned counsel appearing for the assessee seeks permission for withdrawal of it’s appeal vide letter dated 12.09.2023 reads as under :

2 I.T..A.No.66/PAN./2022

3.

Learned DR has no objection.

4.

We therefore, dismiss the appeal of the assessee as withdrawn.

Order pronounced in the open Court on 12.10.2023.

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