MARS MERCANTILES PVT. LTD.,,DHANBAD vs. PCIT (CENTRAL), , PATNA

ITA 113/RAN/2024Status: DisposedITAT Ranchi02 July 2026AY 2018-192 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative informed the tribunal that they wished to withdraw the appeal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT under revisionary jurisdiction. The appeal was filed for the assessment year 2018-19.

What were the issues?

The primary issue was the assessee's decision to withdraw their appeal against the PCIT's revisionary order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri M. K. Choudhary, Advocate
For Respondent: Shri Sandipan Khan, Sr. DR
Hearing: 02.07.2026Pronounced: 02.07.2026

Per Bench: This is an appeal filed by the assessee against the order dated 16.02.2024 passed by the PCIT (Central), Patna AT Ranchi [hereinafter referred to as the ‘PCIT’] exercising his revision juri iction u/s 263 of the Act for the assessment year 2018-19. 2. Shri M. K. Choudhary, Advocate represented on behalf of the assessee and Shri Sandipan Khan, Sr. DR represented on behalf of the revenue.

3.

The ld. AR has submitted that he wants to withdraw the appeal. Consequently, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed.

Kolkata, the 2nd July, 2026. [Ratnesh Nandan Sahay] [George Mathan] लेखा सदस्य/Accountant Member न्याययक सदस्य

The order continues below.

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