SHEEL ENGINEERS,VALSAD vs. ACIT, VALSAD CIRCLE, VALSAD

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ITA 631/SRT/2018Status: DisposedITAT Surat22 October 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and the revenue representative had no objection. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee preferred an appeal challenging an order passed by the Principal CIT under Section 263. The assessee's counsel later submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the assessee wished to withdraw their appeal against the Principal CIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, Honble & SHRI ARJUN LAL SAINI, Honble

Hearing: 21.10.2021

आदेश / O R D E R

Per Dr. A. L. Saini, AM:

1.

The present appeal is preferred by the Assessee challenging the impugned order dated 25/01/2018, passed by the Ld. Principal CIT, Valsad, u/s. 263 of the Income Tax Act, 1961.

2.

Before us, the Ld. Counsel, Shri Suresh K. Kabra, on behalf of the assessee, by way of a letter dated 18/10/2021, submitted that he did not wish to press this appeal, to which, the Ld. Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, Assessee’s appeal is treated as dismissed.

The order announce on 22/10/2021 as per Rule 34(5)of Income tax (Appellate Tribunal) Rules1963.

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