SETHI SEEDS INDIA (P) LTD.,KHANDWA vs. CIT-II, INDORE
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 The appeal was dismissed as withdrawn.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 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 permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal against the revisionary order.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
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 20.11.2018 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 09.10.2020 ��तुत �कया तथा �नवेदन �कया �क �नधा�रती वत�मान अपील का अनुसरण करने का इ�छुक नह� है । अतः उसने इस अपील को वा�पस लेने क� अनुम�त �दान करने
2 आ.अ.सं. 450/इंदौर/2019 मे. सेठ� सी�स इं�डया �ा.�ल., खंडवा 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 13.10.2020 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 : 13.10.2020 ��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 →- Shivaraj M S vs. The Union Of INDIAKarnataka · 15 Oct 2026
- Paresh Textiles Prop Paresh Gudhka vs. Superintendent Range Iv Div VBombay · 15 Oct 2026
- M/S Palladium Constructions PVT LTD. vs. Principal Commissioner Of Central TaxKarnataka · 15 Oct 2026
- M/S. Vk Construction vs. The Deputy State Tax Officer - IiMadras · 15 Oct 2026
- Tvl. Sri Bhuvaneshwari And Co vs. The Deputy Commissioner (St)Madras · 15 Oct 2026