APURV KUMAR,VARANASI vs. PCIT, VARANASI

At the time of hearing, the learned AR of the assessee has submitted that the Assessing Officer has passed the order dated 27.9.2021 in pursuance to the revision order of Pr. CIT under section 263 and accepted the claim of the assessee regarding investment made in the specified capital bond account of Rs. 45,00,000/-. Thus, the learned AR has submitted that after the order passed by the Assessing Officer in pursuance to the revision order passed under section 263, the assessee does not want to pursue the present appeal and seeks permission to withdraw the same.

The learned Sr. DR has raised no objection, if the appeal of the assessee is dismissed being withdrawn.

We have considered the rival submissions as well as relevant material on record. At the outset, we note that the Assessing Officer has passed the order dated 27.9.2021 in pursuance to the revision order of the Pr. CIT in para 2 and 3 as under:- “2. The Principal Commissioner of Income-tax, Allahabad has reviewed the case and treated this assessment order as erroneous in so far as it is prejudicial to the interest of the revenue and passed the Order u/s 263 of the Income-tax Act, 1961 dated 31/03/2021 stating that the AO has completely over looked the requirement of relevant provision and accepted the claim of the assessee without supporting evidence of such investment in specified capital bond of Rs. 45,00,000/- while passing the order u/s 143(3) of the I.T. Act, 1961 dated 12/03/2019. 3. Further, notice u/s 142(1) of the I.T. Act, 1961 dated 28/06/2021 was issued through e-proceeding. In reply to the above notice, the assessee furnished the paper of specified capital bond account of Rs. 45,00,000/-. On verification of the said paper, it is found that the assessee has purchased the Specified REC bonds of Rs. 45,00,000/-. Hence the claim of Rs. 45,00,000/- invested in specified Capital bond is correct and the same is allowed.”

Thus, it is clear that the Pr. CIT while passing the impugned order under section 263 directed the AO to make fresh assessment de novo as per law, after giving due and reasonable opportunity and after investing complete facts. The AO in the order passed pursuant to 263 order has conducted the enquiry and found that the assessee furnished papers and specified capital bond account which reveals that the assessee purchase the specified the REC (Rural Electric Company) bonds of Rs.45,00,000/- and consequently allowed the claim of the assessee. Accordingly, in the facts and circumstances of the case, the assessee allowed to withdraw the present appeal and consequentially the present appeal of the assessee is being dismissed as withdrawn.

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