M/S. SHRIJI POLYMERS (INDIA) LTD.,UJJAIN vs. THE ACIT 2(1), UJJAIN
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.
What were the facts?
The assessee filed appeals against the orders passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act for the assessment year 2014-15. The assessee's counsel sought permission to withdraw the appeals.
What were the issues?
Whether the assessee should be allowed to withdraw their appeals against the revision orders passed under Section 263.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आदेश सु�ी मधु�मता रॉय, �या�यक सद�य �वारा �नधा�रण वष� 2014-15 के �लए अलग-अलग �नधा�र�तय� �वारा यह अपील� �व�वान �धान आयकर आयु�त (स�ल), भोपाल के आयकर अ�ध�नयम, 1961 क� धारा
2 आ.अ.सं. 137 /इंदौर/2020 तथा अ�य मे. �ीजी पॉल�मस� (इं�डया) �ल., उ�जैन तथा अ�य 263 के अधीन अलग-अलग आदेश दोन� �दनांक 22.03.2019 के �व�� अपील के आधार� म� व�ण�त आधार� पर दा�खल क� गई है ।
सुनवाई के �ारंभ म� ह� �नधा�र�तय� के �व�वान अ�धव�ता ने आवेदन �दनांक 17.06.2021 के मा�यम से �नवेदन �कया �क �नधा�रती आवेदन म� उि�ल�खत कारण� से वत�मान अपील� का अनुसरण करने के इ�छुक नह� ह� । अतः �नधा�र�तय� के �व�वान अ�धव�ता ने वत�मान अपील� को वा�पस लेने क� अनुम�त �दान करने का अनुरोध �कया । �व�वान �वभागीय ��त�न�ध ने इस अनुरोध का �वरोध नह�ं �कया है । अतः हम इन अपील� को वा�पस �लए जाने क� अनुम�त �दान करते है तथा इ�ह� वा�पस �लए जाने के कारण खा�रज करते ह� ।
प�रणामतः, �नधा�र�तय� क� अपीले वा�पस �लए जाने के कारण खा�रज क� जाती ह�। यह आदेश 24.06.2021 को आयकर अपील�य अ�धकरण �नयम, 1963 के �नयम 34 के अंतग�त उ�घो�षत �कया गया है।
ह�ता/- ह�ता/- (मनीष बोरड) (मधु�मता रॉय) लेखा सद�य �या�यक सद�य �दनांक : 24.06.2021 ��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 →- Ganesh Trimbak Saraf And Another vs. The State Of Maharashtra And AnotherBombay · 26 Oct 2026
- M/S. Vajram Infra Material Industries vs. The State Of Andhra PradeshAndhra Pradesh · 26 Oct 2026
- Tyre Center vs. The Superintendent Of CGSTAndhra Pradesh · 26 Oct 2026
- M/S Monolith Resorts Private Limited vs. The CommissionerUttarakhand · 26 Oct 2026
- Sutlej Textiles And Industries Limited vs. Union Of INDIARajasthan · 26 Oct 2026