Income Tax Appellate Tribunal - Patna
Paras Nath Singh, Vaishali vs Acit, Patna on 10 April, 2017
1 IN THE INCOME TAX APPELLATE TRIBUNAL, PATNA BENCH:PATNA Before Shri Aby T. Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No. 88/Pat/2014 Assessment Year: 2008-09 Paras Nath Singh, Proprietor बनाम Assistant Commissioner of M/s. Pushpak Enterprises, Moh: Income-tax-Circle-1, Patna.
/ Dhanauit, Morai Road, Ganga V/s.
Bridge Colony, Hajipur,
Vaishali
(PAN: AIAPS8489H)
अपीलाथ /Appellant .. यथ /Respondent
अपीलाथ क ओर से/By Appellant Shri A. K. Rastogi, Advocate
यथ क ओर से/By Respondent Shri Sanjay Shivam, CIT, DR
सुनवाई क तार ख/Date of Hearing 10-04-2017
घोषणा क तार ख/Date of 10-04-2017
Pronouncement
आदे श /O R D E R
PER Bench:
This appeal filed by the assessee is arising out of revision order of Commissioner of Income-tax-1, Patna dated 05-10-2012 passed u/s. 263 of the Income-tax Act, 1961 (hereinafter referred to as the "Act") for AY 2008-09.
2. At the time of hearing Ld. Counsel for the assessee submitted that during the pendency of the aforesaid appeal before Tribunal, the AO passed order u/s. 144 read with section 143(3) read with section 263 of the Act on 20.03.2014. Assessee has already filed appeal against the said order before the Ld. CIT(A) hence, the cause of action has come to an end and he prayed before the bench to withdraw the aforeasaid appeal. Ld. Sr. DR has not objected to the same. Hence, we permit to withdraw this appeal.
3. In the result, assessee's appeal is dismissed as withdrawn.
4. Order is pronounced in open court.
Sd/- Sd/-
(Waseem Ahmed) (Aby. T. Varkey)
Accountant Member Judicial Member
Date: 10th April, 2017
Jd. Sr. PS
2
ITA No. 88/Pat/2014
Paras Nath Singh, AY: 2008-09
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
1. अपीलाथ / Appellant
2. यथ / Respondent
3. संबं धत आयकर आयु"त / Concerned CIT
4. आयकर आयु"त- अपील / CIT (A)
5. #वभागीय &त&न ध, आयकर अपील य अ धकरण / DR, ITAT, Patna
6. गाड( फाइल / Guard file.
By order/आदे श से, Assistant Registrar, ITAT, Patna,