AJANTA CHEMICALS INDUSTRIES,NEW DELHI vs. PR. CIT -11, NEW DELHI

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ITA 476/DEL/2020Status: DisposedITAT Delhi30 November 2023AY 2014-15Bench: SHRI G.S. PANNU BEFORE SHRI G.S. PANNU BEFORE SHRI G.S. PANNU BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND VICE PRESIDENT AND VICE PRESIDENT AND (Vice President), SHRI SHRI SHRI SHRI ANUBHAV SHARMA ANUBHAV SHARMA ANUBHAV SHARMA ANUBHAV SHARMA, JUDICIAL MEMBER , JUDICIAL MEMBER , JUDICIAL MEMBER (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal without going into its merits. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263 of the Income-tax Act. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

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: SHRI G.S. PANNU BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI ANUBHAV SHARMA ANUBHAV SHARMASHRI SHRI SHRI

For Appellant: Shri Mihir Agarwal, Advocate
For Respondent: Shri Aasish Mohanty, CIT-DR
Hearing: 30.11.2023Pronounced: 30.11.2023

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP This Appeal by the assessee for Assessment year 2014-15 is directed against the order of learned PCIT, Delhi-11, New Delhi passed under Section 263 of the Income-tax Act, 1961 (in short ‘the Act’) dated 29th March, 2019.

2.

At the time of hearing before us, the learned counsel for the assessee has filed a letter dated 30th November, 2023 praying for withdrawal of the instant Appeal as the assessee intends to contest the matter on merits in pursuance to the appeal filed by it before the learned CIT(A) against the consequent assessment order.

2 ITA-476/Del/2020

3.

Learned CIT-DR has no objection to the prayer of the assessee for withdrawal of the Appeal.

4.

Without going into its merit, the request of the assessee for withdrawal of the Appeal is accepted.

5.

Accordingly, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced in the open Court on conclusion of Hearing on 30th November, 2023.

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