RITANJALI KHATAI,BHUBANESWAR vs. PR. CIT (CENTER), VISAKHAPATNAM

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ITA 42/CTK/2021Status: DisposedITAT Cuttack28 March 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acceded to the request of the assessee's authorized representative and permitted the withdrawal of the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders passed by the Principal Commissioner of Income Tax (Pr. CIT) under Section 263 of the Act for assessment years 2010-2011 and 2011-2012. The assessee's counsel sought to withdraw all the appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be allowed to be withdrawn. The assessee's counsel requested withdrawal, and the revenue had no objection.

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 (2 matters)

ITA No.42/CTK/2021
ITA No.43/CTK/2021

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

Ritanjali Khatai, Ritanjali Khatai, Vs. Pr. CIT (Central), Pr. CIT (Central), L-29, 29, Baramunda Baramunda Housing Housing Visakhapatnam Visakhapatnam Colony, Bhubaneswar Colony, Bhubaneswar PAN/GIR No.ABCPK 7526 Q o.ABCPK 7526 Q (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri S.K.Agarwalla/S.K.Hota S.K.Agarwalla/S.K.Hota, ARs Revenue by : Shri M.K.Goutam, CIT (DR) Date of Hearing : 28 /3/ 20 / 2022 Date of Pronouncement : 28 / /3/2022 O R D E R Per C.M.Garg g, JM These are These are appeals filed by the assessee against the separate orders against the separate orders U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated U/S.263 of the Act of the Pr. CIT (Central) , Vishakhapatnam i.e. dated 15.3.2021 for the assessment year .3.2021 for the assessment years 2010-2011 and 2012 2012-2012

2.

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

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Assessment Year : 2010-2011 Assessment Year : 2011-2012

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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