M/S. SHUBH LABH REALITY LTD.,INDORE vs. THE PR. CIT-2, INDORE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. At the commencement of the hearing, the assessee's counsel requested to withdraw the appeal.
What were the issues?
Whether the assessee is permitted to withdraw their appeal filed against the order passed under Section 263.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आयकर अपील�य अ�धकरण, इंदौर �यायपीठ, इंदौर �ी कुल भारत, �या�यक सद�य तथा �ी मनीष बोरड, लेखा सद�य के सम� आ. अ. सं. 289/ इंदौर /2019 �नधा�रण वष� : 2014-15 बनाम �धान आयकर आयु�त-2, मे.शुभ लाभ �रअ�लट� �ल., इंदौर इंदौर अपीलाथ� ��यथ� �था.ले.सं.- एएकेसीएस 2752 जी
अपीलाथ� क� ओर से �ी अ�प�त गौर, सीए ��यथ� क� ओर से �ीमती अ�शमा गु�ता, आयकर आयु�त सुनवाई �त�थ 21.10.2020 उ�घोषणा �त�थ 22.10.2020 आदेश �ी मनीष बोरड, लेखा सद�य �वारा �नधा�रती �वारा यह अपील �व�वान �धान आयकर आयु�त-2, इंदौर �वारा आयकर अ�ध�नयम, 1961 क� धारा 263 के अधीन पा�रत आदेश �दनांक 10.01.2019 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 19.10.2020 के �वारा �नवेदन �कया �क �नधा�रती आवेदन म� व�ण�त कारण से वत�मान अपील का अनुसरण करने का इ�छुक नह� है । अतः उसने इस अपील को वा�पस लेने क�
2 आ.अ.सं. 289/इंदौर/2019 मे.शुभ लाभ �रअ�लट� �ल., इंदौर 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 दबाव नह�ं डाले जाने के कारण खा�रज क� जाती है । यह आदेश 22.10.2020 को खुले �यायालय म� उ�घो�षत �कया गया है।
ह�ता/- ह�ता/- (कुल भारत) (मनीष बोरड) �या�यक सद�य लेखा सद�य �दनांक : 22.10.2020 ��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 →- M/S Shreekanth Enterprises vs. Joint Commissioner AppealsUttarakhand · 14 Oct 2026
- Sharad Ashok Agarwal vs. State Of Maharashtra Through G.P. And OrsBombay · 14 Oct 2026
- Md. Akhtar Ansari, Proprietor Of M/S Indian Associates vs. State Of Jharkhand, Through Commissioner Of State Tax, Commercial Tax Dept.Jharkhand · 14 Oct 2026
- M/S. Amarjothi Granites (INDIA) PVT. LTD., Berhampur, Ganjam vs. The Commissioner, Commercial Tax And GST, Odisha, CuttackOrissa · 14 Oct 2026
- M/S. Mishka Steels LLP And Anr. vs. The Superintendent Of Central Goods And Service Tax, Cx, Range-Ii, Behala Div. And Ors.Calcutta · 14 Oct 2026