M/S. RITIKA AGENCIES PVT. LTD.,ROURKELA vs. PRINCIPAL COMMISSIONER OF INCOME TAX, SAMBALPUR

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ITA 176/CTK/2020Status: HeardITAT Cuttack23 March 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as it had become infructuous. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. Subsequently, a fresh order was passed under section 143(3) read with section 263, wherein no further addition was made.

What were the issues?

Whether the appeal filed against an order under section 263 has become infructuous after a subsequent order under section 143(3) read with section 263 resulted in no further additions.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

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 P.C.Sethi, AR, Shri P.C.Sethi, AR
For Respondent: Shri M.K.Goutam

IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2015-16 Ritika Agency Pvt Ltd., Plot Ritika Agency Pvt Ltd., Plot Vs. Pr.CIT, Sambalpur Pr.CIT, Sambalpur No.JC-06, Jagat Janani Market, 06, Jagat Janani Market, Chhend, Rourkela Chhend, Rourkela- PAN/GIR No. No.AAECR 6277 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri P.C.Sethi, AR Shri P.C.Sethi, AR Revenue by : Shri M.K.Goutam. CIT (DR) Date of Hearing : 23 /3/ 20 / 2022 Date of Pronouncement : 23/ /3/2022 O R D E R Per C.M.Garg g, JM

This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the order u/s.263 of the Act of the Ld. Pr. CIT, Sambalpur dated 21.4.2020 the Act of the Ld. Pr. CIT, Sambalpur dated 21.4.2020 the Act of the Ld. Pr. CIT, Sambalpur dated 21.4.2020 for the assessment year 2015-16 .

2.

Vide petition dated 23.3.2022, the ld A.R. of the assessee submitted Vide petition dated 23.3.2022, the ld A.R. of the assessee submitted Vide petition dated 23.3.2022, the ld A.R. of the assessee submitted that in pursuance to order under section 263 of the I.T.Act, the order under that in pursuance to order under section 263 of the I.T.Act, the order under that in pursuance to order under section 263 of the I.T.Act, the order under section 143(3) r.w section 143(3) r.w. 263 of the Act has been passed wherein, no further . 263 of the Act has been passed wherein, no further addition has been made. Therefore, the appeal filed against the order addition has been made. Therefore, the appeal filed against the order addition has been made. Therefore, the appeal filed against the order u/s.263 of the Act has become infructuous. In view of above, ld A.R. u/s.263 of the Act has become infructuous. In view of above, ld A.R. u/s.263 of the Act has become infructuous. In view of above, ld A.R.

P a g e 1 | 2 sought to withdraw the appeal filed before the Tribunal, to which, ld CIT DR had no objection.

3.

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

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced on 23 /3/2022.

Sd/- sd/- (Arun Khodpia) (Chandra Mohan Garg) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 23 /03/2022 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Ritika Agency Pvt Ltd., Plot No.JC-06, Jagat Janani Market, Chhend, Rourkela- 2. The Respondent. Pr.CIT, Sambalpur 3. The CIT(A)-, Sambalpur 4. DR, ITAT, Cuttack 5. Guard file. //True Copy//

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