PUSIM MOHANTY,BHOPAL vs. CC IT (OSD)& PCIT-I, BHOPAL
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. At the commencement of the hearing, the assessee's counsel requested to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal filed against the revisionary order.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आदेश �ी कुल भारत, �या�यक सद�य �वारा �नधा�रण वष� 2009-10 के �लए �नधा�रती �वारा यह अपील �व�वान �धान आयकर आयु�त-1, भोपाल के आयकर अ�ध�नयम, 1961 क� धारा 263 के अधीन आदेश �दनांक 19.03.2019 के �व�� अपील के आधार� म� व�ण�त आधार पर दा�खल क� गई है ।
सुनवाई के �ारंभ म� ह�, �नधा�रती के �व�वान अ�धव�ता ने आवेदन �दनांक 27.10.2020 के �वारा �नवेदन �कया �क �नधा�रती आवेदन म� व�ण�त कारण से वत�मान अपील का अनुसरण करने क� इ�छुक नह� है । अतः उसने इस अपील को वा�पस लेने क�
2 आ.अ.सं. 601/इंदौर/2019 �ीमती पि�मन मोहंती,भोपाल अनुम�त �दान करने का अनुरोध �कया । �व�वान �वभागीय ��त�न�ध ने �नधा�रती के अनुरोध का �वरोध नह�ं �कया है । अतः हम इस अपील को वा�पस �लए जाने क� अनुम�त �दान करते है तथा इसे वा�पस �लए जाने के कारण खा�रज करते ह� ।
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है । यह आदेश 04.11.2020 को खुले �यायालय म� उ�घो�षत �कया गया है।
ह�ता/- ह�ता/- (मनीष बोरड) (कुल भारत) लेखा सद�य �या�यक सद�य �दनांक : 04.11.2020 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल
More judgments on Section 263
- Gillette India Limited, Mumbai vs Principal Commissioner of Income Tax, JaipurITA 1316/JPR/2026[2018-19]Status: Disposed16 Oct 2026AY 2018-19
- Neo Structo Construction P. Ltd., Ahmedabad vs The Pr. CIT- 3, AhmedabadITA 1216/AHD/2026[2015-2016]Status: Disposed16 Oct 2026AY 2015-2016
- Vimal Harilal Baldania, Gandhidham vs The ITO Ward 2, GandhidhamITA 770/RJT/2025[2017-18]Status: Disposed15 Oct 2026AY 2017-18
- J.D. Marketing, Kolkata vs ITO, Ward 37(1), KolkataITA 1493/KOL/2026[2015-2016]Status: Disposed15 Oct 2026AY 2015-2016
- J.D. Marketing, Kolkata vs ITO, Ward 37(1), KolkataITA 1492/KOL/2026[2013-2014]Status: Disposed15 Oct 2026AY 2013-2014
Recent GST High Court judgments
Search GST case law →- Kniit Net Industries Private Limited, Khurda vs. Superintendent Of CGST And Central Excise, Bhubaneswar Ii CircleOrissa · 14 Oct 2026
- M/S Maa Swarnapai Chemicals (Opc) Private Limited, Cuttack vs. Sales Tax Officer, Cuttack IOrissa · 14 Oct 2026
- M/S. Middlex, Puri vs. Commnr. Of State Tax, Banijyakar Bhawan, CuttackOrissa · 14 Oct 2026
- M/S Maa Sunadei Indane Gramin Vitrak, Nayagarh vs. Commissioner Of CT And GST, Cuttack, OdishaOrissa · 14 Oct 2026
- Sunanda Raul vs. The Commissioner Of Commercial Taxes And Goods Nad Services Tax, OdishaOrissa · 14 Oct 2026