RAMESH SUNKUNWAR,WANI vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, NAGPUR

PDF · subscribers
ITA 59/NAG/2021Status: DisposedITAT Nagpur28 September 2023AY 2011-12Bench: SHRI SATBEER SINGH GODARA (Judicial Member), DR. DIPAK RIPOTE (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The learned DR had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Pr.CIT under Section 263 of the Income Tax Act for the assessment year 2011-2012. During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the Pr.CIT's revisionary order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK RIPOTE

Hearing: 22.09.2023Pronounced: 28.09.2023

2012, arises against the Pr.CIT-2, Nagpur’s DIN & Order No. ITBA/REV/F/REV5/2020-21/1030923683(1), dated 24.02.2021, 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, the learned counsel representing the assessee has filed a letter dated 22.09.2023

2 I.T.A.No.59/NAG./2021 seeking permission of the tribunal for withdrawal of the appeal as under :

3.

Learned DR has no objection.

4.

We, therefore, dismiss the appeal of the assessee as withdrawn.

Order pronounced in the open Court on 28.09.2023.

Sd/- Sd/- [DR. DIPAK P. RIPOTE] [SATBEER SINGH GODARA] ACCOUNTANT MEMBER JUDICIAL MEMBER Pune, Dated 28th September, 2023 VBP/-

3 I.T.A.No.59/NAG./2021 Copy to

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →