SMT. RATNABAI GIRDHARILAL RAMRAKHYA,DHULE vs. PR. COMMISSIONER OF INCOME-TAX -1, NASHIK

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ITA 471/PUN/2020Status: DisposedITAT Pune07 October 2021AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a revision order passed by the PCIT. The assessee later filed a letter seeking withdrawal of the appeal, stating it had become infructuous as the AO had accepted their claim without making any additions.

What were the issues?

Whether the assessee's appeal against a revision order had become infructuous and could be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE

Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY

For Respondent: Shri J.P. Chandrakar

This appeal by the assessee is directed against the order passed by the PCIT-1, Nashik on 18-03-2020 passed u/s.263 of the Income- tax Act, 1961 in relation to the assessment year 2015-16.

2.

Before us, the assessee has filed a letter dated 07.10.2021 seeking withdrawal of the appeal. The relevant contents of such letter reads as under:

“This is the assessee’s appeal against the revision order u/s.263 for A.Y.2015-16. It is submitted that in the asst. order passed u/s.143(3) r.w.s.263, the A.O. has accepted the claim of the assessee and no addition has been made. Hence, it is submitted that the present appeal filed against the revision order u/s.263 has become infructuous and therefore, the assessee prays for withdrawal of the present appeal. The assessee would be grateful if the appeal is permitted to be withdrawn.”

Ratnabai Girdharilal Ramrakhya

3.

The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

4.

In the result, the appeal is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 08th October, 2021.

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