Income Tax Appellate Tribunal - Chennai
Naya Carnation Fireworks, Sivakasi vs Pcit, Madurai-1 on 12 May, 2022
आयकर अपीलीय अिधकरण, 'डी' यायपीठ, चे ई IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI ी महावीर संह, उपा य एवं ी मनोज कुमार अ वाल, लेखा सद य के सम BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 137/CHNY/2021 िनधारण वष /Assessment Year:2016-17 Naya Carnation Fireworks, The Income Tax Officer, 7B, Chairman A. Shanmugam v. Ward 3, Road, Sivakasi - 626123. Virudhunagar.
PAN: AABFN 3722B
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओर से/Appellant by : None
यथ क ओर से/Respondent by : Dr. S. Palani Kumar, CIT
सन
ु वाई क तार ख/Date of Hearing : 12.05.2022
घोषणा क तार ख/Date of Pronouncement : 12.05.2022 आदे श /O R D E R PER MAHAVIR SINGH, VP:
This appeal by the assessee is arising out of revision order of the Principal Commissioner of Income Tax, Madurai in Revision No.PCIT, Madurai-1/Revision-263/100000195737/2021 dated 19.03.2021. The assessment was framed by the Income Tax Officer, Ward-3, Virudhunagar for the assessment year 2016-17 u/s.143(3) of the Income Tax Act, 1961 (hereinafter the 'Act') vide order dated 18.12.2018.2 ITA No.137/Chny/2021
2. At the outset, it is noticed that the assessee has filed a petition dated 02.05.2022 for withdrawal of this appeal and the text of the petition reads as under:-
"Our appeal for the A.Y 2016-17 against order u/s.263 has become infructuous as the National Faceless Assessment Centre, Delhi had passed rectification order u/s.154 dt.24.03.2022, allowing the claim on account of business expenditure and allowing the Adhayam credited. Hence the appeal is infructuous. It may kindly be treated as withdrawn."
3. When this was pointed out to ld. CIT-DR, he has not raised any objection. After hearing ld. CIT-DR and going through the petition of the assessee that the AO i.e., National Faceless Assessment Centre, New Delhi has already rectified the order u/s.154 of the Act i.e., order giving effect to the order of PCIT u/s.143(3) r.w.s. 263 of the Act by rectifying the mistake u/s.154 of the Act. Hence, this appeal has become infructuous and same is dismissed accordingly.
4. In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 12th May, 2022 at Chennai.
Sd/- Sd/-
(मनोज कु मार अ वाल) (महावीर सह )
(MANOJ KUMAR AGGARWAL) (MAHAVIR SINGH)
लेखा सद य /ACCOUNTANT MEMBER उपा य /VICE PRESIDENT
चे ई/Chennai,
दनांक/Dated, the 12th May, 2022
RSR
आदेश क ितिलिप अ ेिषत/Copy to:
1. अपीलाथ /Appellant 2. यथ /Respondent 3. आयकर आयु (अपील)/CIT(A)
4. आयकर आयु /CIT 5. िवभागीय ितिनिध/DR 6. गाड फाईल/GF.