LATENT POWER INFRA (P) LTD.,INDORE vs. PR. CIT, UJJAIN
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested permission to withdraw the appeal, and the revenue representative did not object. 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 expressed no interest in pursuing the appeal.
What were the issues?
Whether the assessee should be allowed to withdraw their appeal before the ITAT.
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, उ�जैन के आयकर अ�ध�नयम, 1961 क� धारा 263 के अधीन आदेश �दनांक 27.03.2019 के �व�� अपील के आधार� म� व�ण�त आधार� पर दा�खल क� गई ह� ।
सुनवाई के दौरान �नधा�रती के �व�वान अ�धव�ता ने आवेदन �दनांक 10.12.2019 के �वारा �नवेदन �कया �क अपीलाथ� 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
2 आ.अ.सं. 523/इंदौर/2019 मे. लेटे�ट पॉवर इ��ा �ा.�ल., इंदौर 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 13.12.2021 को आयकर अपील�य अ�धकरण �नयम, 1963 के �नयम 34 के अंतग�त उ�घो�षत �कया गया है। ह�ता/- ह�ता/- (मधु�मता रॉय) (मनीष बोरड) �या�यक सद�य लेखा सद�य �दनांक : 13.12.2021 ��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 →- 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
- Nirmal Kumar Sharma S/O Ram Swroop Sharma vs. Union Of INDIARajasthan · 16 Oct 2026
- Sh Umang Uniyal vs. Commissioner Department Of Central Goods And Services TaxUttarakhand · 16 Oct 2026