SMT. MANJUSHREE BHANDARI,INDORE vs. THE PR.CIT-1, INDORE
What did the Tribunal hold?
The assessee expressed willingness to contest the reassessment order passed under Section 143(3) read with Section 263 through a regular appeal filed before the CIT(A). The Tribunal granted permission to withdraw the appeal.
What were the facts?
The assessee filed an appeal before the ITAT against an order passed by the Principal CIT under Section 263. During the hearing, the assessee's counsel sought permission to withdraw the appeal.
What were the issues?
Whether the assessee can withdraw an appeal filed before the ITAT to pursue a regular appeal before the CIT(A).
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�रण वष� 2012-13 के �लए �नधा�रती �वारा यह अपील �व�वान �धान आयकर आयु�त-I, इंदौर �वारा आयकर अ�ध�नयम, 1963 क� धारा 263 के अधीन पा�रत आदेश �दनांक 28.03.2017 के �व�� अपील के आधार� म� व�ण�त आधार पर दा�खल क� गई है ।
सुनवाई के दौरान �नधा�रती के �व�वान अ�धव�ता ने इस अपील के संबंध म� अ�धकरण के सम� आवेदन �दनांक 09.01.2020 दा�खल �कया तथा �नवेदन �कया �क
2 आ.अ.सं. 352/इंदौर/2017 �ीमती मंजू�ी भंडार�, इंदौर अपीलाथ� इस �करण म� �नधा�रण अ�धकार� �वारा अ�ध�नयम क� धारा 263 के साथ प�ठत धारा 143 (3) के अधीन पा�रत पुन�न�धा�रण आदेश �दनांक 22.12.2017 के �व�� आयकर आयु�त (अपील) के सम� दा�खल �नय�मत अपील के मा�यम से गुणागुण पर ��तवाद करने का इ�छुक है अतः वह अ�ध�नयम क� धारा 263 के अधीन �व�वान आयकर आयु�त (अपील) के आदेश �दनांक 28.03.2017 के �व�� दा�खल वत�मान अपील का अनुसरण करने का इ�छुक नह� है । अतः उ�ह�ने इस अपील को वा�पस लेने क� 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 13.01.2020 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 : 13.01.2020 ��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 →- Prashanti Das (M/S. Panchamukhi Enterprises) vs. Assistant Commissioner Of State Tax, CT And GST, Jagatsinghpur CircleOrissa · 16 Oct 2026
- M/S Utkal Highways, Bidanasi vs. Union Of INDIAOrissa · 16 Oct 2026
- Pradeep Kumar Behera vs. Superintendent CGST And Central Excise., CuttackOrissa · 16 Oct 2026
- Manas Behera vs. Commissioner, CT And GST Odisha, CuttackOrissa · 16 Oct 2026
- Pramod Kumar Nayak vs. Superintendent, CGST And Central Excise, KendraparaOrissa · 16 Oct 2026