Income Tax Appellate Tribunal - Chandigarh
Swatantar Kumar Soni, Parwanoo vs Pr. Cit, Shimla on 19 February, 2020
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ "बी" , च डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH "B", CHANDIGARH ी एन.के.सैनी, उपा य! एवं ी संजय गग%, या&यक सद(य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 461/Chd/2019 नधा रण वष / Assessment Year : 2014-15 Swatantar Kumar Soni बनाम Pr. CIT Surinder Babbar, FCA, Babbar & Co., The Mall Chartered Accountant, Babbar Shimla- Himachal Pradesh Bhawan, Green Tower, Sector-1, Parwanoo- Himachal Pradesh थायी लेखा सं./PAN NO: ABUPS4601A अपीलाथ /Appellant यथ /Respondent नधा रती क! ओर से/Assessee by : Shri Surinder Babbar, C.A राज व क! ओर से/ Revenue by : Shri Amaresh Singh, CIT सन ु वाई क! तार&ख/Date of Hearing : 19/02/2020 उदघोषणा क! तार&ख/Date of Pronouncement : 19/02/2020 आदे श/Order PER N.K. SAINI, VICE PRESIDENT This is an appeal by the Assessee against the order dt. 08/10/2018 of Ld. Pr. CIT, Shimla.
2. Following grounds have been raised in this appeal:
1. On the facts and circumstances of the case, the Ld. Pr. CIT, Shimla has grossly erred in initiating proceedings under section 263 of the Income Tax Act, 1961 and setting aside the valid assessment completed by the Ld. DCIT, Circle Parwanoo, under section 143(3) of the Income Tax Act, 1961.
2. On the facts and circumstances of the case, the Ld. Pr. CIT, Shimla is not at all justified in setting aside the valid assessment and holding the same to be erroneous as well as prejudicial to the interest of the revenue by invoking the provisions of section 263 of the Income Tax Act, 1961.
3. The appellant craves leave to add, amend, deleted any ground of appeal before the disposal of the appeal.
3. During the course of hearing the Ld. Counsel for the Assessee submitted that he has the instructions to withdraw this appeal and gave in writing as under:
2" I may be allowed to withdraw the appeal "
Sd/-
(Surinder Babbar) Chartered Accountant
4. Ld. CIT DR did not object if the appeal of the assessee is to be dismissed as withdrawn.
5. In view of the above the appeal of the Assessee is dismissed as withdrawn.
6. In the result, appeal of the assessee is dismissed.
(Order pronounced in the open Court on 19/02/2020) Sd/- Sd/-
संजय गग% एन.के.सैनी,
(SANJAY GARG ) ( N.K. SAINI)
या&यक सद(य/ Judicial Member उपा य! / VICE PRESIDENT
AG
Date: 19/02/2020
आदे श क! त,ल-प अ.े-षत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आय/ ु त/ CIT
4. आयकर आय/ ु त (अपील)/ The CIT(A)
5. -वभागीय त न4ध, आयकर अपील&य आ4धकरण, च7डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदे शानस ु ार/ By order, सहायक पंजीकार/ Assistant Registrar