CITY ORGANISERS PRIVATE LTD.,RAJKOT vs. THE PCIT-1, RAJKOT., RAJKOT

ITA 269/RJT/2025Status: DisposedITAT Rajkot31 August 2026AY 2020-212 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 Therefore, the appeal was treated as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order passed by the Principal Commissioner of Income Tax. During the proceedings, the assessee's counsel stated that the assessee did not wish to press the appeal.

What were the issues?

Whether the assessee wishes to pursue the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Rajkot Bench, Rajkot

Before: Dr. Arjun Lal Saini & Shri Sonjoy Sarma

Hearing: 09/07/2026Pronounced: 31/08/2026

Per, Dr. A. L. Saini, AM:

The present appeal is preferred by the assessee challenging the impugned order dated 23.03.2025, passed by the Ld. Principal Commissioner of Income Tax.

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 Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

ITA No.26

The order continues below.

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