AMITBHAI BACHUBHAI BHOOT,RAJKOT vs. ITO WARD 1(1)(1), RAJKOT, RAJKOT

ITA 891/RJT/2025Status: DisposedITAT Rajkot28 August 2026AY 2018-192 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and the Departmental Representative had no objection. Therefore, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against the assessment order for AY 2018-19. During the hearing, the assessee's counsel stated that they did not wish to press the appeal.

What were the issues?

Whether the assessee wishes to proceed with the appeal. The primary issue was the assessee's intention to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Rajkot Bench, Rajkot

Before: Dr. Arjun Lal Saini & Shri Sonjoy Sarma

For Appellant: Shri Rajendra Singhal, Ld. AR
For Respondent: Shri Ram Tiwari, Ld. CIT (DR)
Hearing: 30/07/2026

Per, Dr. Arjun Lal Saini, AM:

The present appeal is preferred by the assessee challenging the impugned order dated 21.03.2025, passed by the CIT (Appeals), Delhi, for the quantum of assessment passed under section 143(3)/147 of the Income Tax Act, 1961 (for short “the Act”) for the assessment year 2018-19. 2. Before us, the learned Counsel, on behalf of the assessee submitted that assessee did not wish to press this appeal, to which, the learned Departmental

IT

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →