PEYUSH DIWEDI,BHOPAL vs. PR CIT(A)-1, BHOPAL
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.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 CIT under Section 263 of the Income Tax Act, 1961. During the hearing, the assessee's counsel expressed no intention to pursue the appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal before the Tribunal.
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 �ी महावीर �साद �या�यक सद�य तथा �ी मनीष बोरड, लेखा सद�य के सम� आभासी (Virtual) सुनवाई के मा�यम से आ.अ.सं. 175 /इंदौर/2020 �नधा�रण वष� : 2015-16
बनाम �धान आयकर आयु�त-1, �ी �पयूष ��ववेद�, भोपाल भोपाल अपीलाथ� ��यथ� �था.ले.सं.- एपीएनपीडी 5021 �यू
अपीलाथ� क� ओर से : �ी अ�नल खा�या, सीए ��यथ� क� ओर से : �ी एस.एस.मं�ी, आयकर आयु�त सुनवाई �त�थ : 05.10.2021 उ�घोषणा �त�थ : 02.11.2021 आदेश �ी मनीष बोरड, लेखा सद�य �वारा �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 03.03.2020 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 इस अपील के संबंध म� अ�धकरण के सम� �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. 175/इंदौर/2020 �पयूष ��ववेद�, भोपाल 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 02.11.2021 को आयकर अपील�य अ�धकरण �नयम, 1963 के �नयम 34 के अंतग�त उ�घो�षत �कया गया है। ह�ता/- ह�ता/- (महावीर �साद) (मनीष बोरड) �या�यक सद�य लेखा सद�य �दनांक : 02.11.2021 ��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 →- Prabhudatta Mishra vs. The Commissioner Of Commercial Taxes And Goods And Services Tax, OdishaOrissa · 15 Oct 2026
- Rajesh Kumar Gupta vs. Joint Commissioner Of GST (Appeal), Territorial Range, BolangirOrissa · 15 Oct 2026
- M/S. Attitude Exim PVT. LTD., Rourkela vs. The Commissioner Of CT And GST, CuttackOrissa · 15 Oct 2026
- M/S.Pradeep Kumar Mahapatra, Bhubaneswar vs. Superintendent Bhubaneswar-Iii Circle, CGST Range, BhubaneswarOrissa · 15 Oct 2026
- Dillip Kumar Behera vs. The Assistant Commissioner Of State Tax, Mayurbhanj CircleOrissa · 15 Oct 2026