M/S. GURUCHARAN SINGH BALDEV SINGH,VIDISHA vs. PR. CIT-2, BHOPAL
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. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order passed by the Principal Commissioner of Income Tax under Section 263. During the hearing, the assessee's counsel requested to withdraw the appeal.
What were the issues?
Whether the assessee can withdraw an appeal filed before the ITAT. The assessee sought to withdraw the appeal as the assessment order in their favor was already decided.
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� 2014-15 से संबं�धत �नधा�रती क� उपरो�त शीष�क क� अपील �व�वान �धान आयकर आयु�त-2, भोपाल के आयकर अ�ध�नयम, 1961 क� धारा 263 के अधीन आदेश �दनांक 22.02.2019 के �व�� �नदे�शत ह� ।
सुनवाई के दौरान �नधा�रती के �व�वान अ�धव�ता ने इस अपील के संबंध म� अ�धकरण के सम� आवेदन ��तुत �कया तथा �नवेदन �कया �क अपीलाथ� के इस �करण म� धारा 143(3)/263 के अधीन अपा�त �नधा�रण �नधा�रती के प� म� �नण�यत �कया गया
2 आ.अ.सं. 513/इंदौर/2019 मे. गु�चरण �संह बलदेव �संह, �व�दशा है अतः वह 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 28.06.2021 को आयकर अपील�य अ�धकरण �नयम, 1963 के �नयम 34 के अंतग�त उ�घो�षत �कया गया है । ह�ता/- ह�ता/- (राजपाल यादव) (मनीष बोरड) उपा�य� लेखा सद�य �दनांक : 28.06.2021 ��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 →- M/S Jsw Cement Limited,Jajpur vs. State Of OdishaOrissa · 16 Oct 2026
- M/S.Sreeshobi Enterprises vs. The Appellate AuthorityMadras · 16 Oct 2026
- S.T.Promotors vs. The Commercial Tax OfficerMadras · 16 Oct 2026
- 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