DILLIP KUMAR KHATAI,BHUBANESWAR vs. PR. CIT (CENTAL), VISHAKHAPATNAM

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ITA 38/CTK/2021Status: DisposedITAT Cuttack28 March 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the request of the assessee's counsel to withdraw all the appeals. The learned CIT (DR) did not object to this request.

What were the facts?

The assessee filed multiple appeals against orders passed by the Principal Commissioner of Income Tax (Pr. CIT) under Section 263 of the Act for various assessment years. The appeals were filed by Dillip Kumar Khatai (Individual) and Dillip Kumar Khatai (HUF).

What were the issues?

The primary issue was the assessee's request to withdraw the appeals filed against the Pr. CIT's orders. The appeals were withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: ARUN KHODPIA & ARUN KHODPIA & ARUN KHODPIA

For Appellant: Shri S.K.Agarwalla/S.K.Hota
For Respondent: Shri M.K.Goutam

Heard together (7 matters)

ITA No.35/CTK/2021
ITA No.36/CTK/2021
ITA No.37/CTK/2021
ITA No.38/CTK/2021
ITA No.39/CTK/2021
ITA No.40/CTK/2021
ITA No.41/CTK/2021

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per C.M.Garg g, JM These are appeals filed by the assessee(s) against the separate These are appeals filed by the assessee(s) against the separate These are appeals filed by the assessee(s) against the separate orders U/S.263 of the Act of the Pr. CIT (Central) , orders U/S.263 of the Act of the Pr. CIT (Central) , orders U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated 11.3.2021 for the assessment year 2010 dated 11.3.2021 for the assessment year 2010-2011 and dated 15.3.2021 2011 and dated 15.3.2021 for the assessment years 2012 for the assessment years 2012-13 to 2016-17 in the case of Dillip Kumar 17 in the case of Dillip Kumar

P a g e 1 | 2

1.

Dillip Kumar Khatai Khatai (Individual) and order dated 15.3.2021 for the assessment year 2010-2011 in the case of Dillip Kumar Khatai (HUF)

2.

At the time of hearing, ld counsel for the assessee sought to withdraw all the appeals filed before the Tribunal, to which, ld CIT DR did not have any objection.

3.

In view of above, we accede to the request of ld A.R. of the assessee and permit to withdraw the appeals.

4.

In the result, appeals of the assessee’s(s) are dismissed as withdrawn.

Order pronounced on 28 /3/2022.

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