GANGAUR EXPORTS PVT. LTD,JAIPUR vs. ACIT, CIRCLE-6, JAIPUR

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ITA 1050/JPR/2025Status: DisposedITAT Jaipur17 September 2025AY 2018-19Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as having been withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2018-19. During the hearing, the assessee's AR applied for withdrawal of the appeal.

What were the issues?

The sole issue was the assessee's request to withdraw the appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,’’A” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA No.1050/JPR/2025

Hearing: 17/09/2025

fu/kZkj.ko"kZ@AssessmentYear : 2018-19 M/s.Gangaur Exports Private Ltd. cuke The ACIT Vs. 1, Anokhi Farm, Todi Ramzanipura Circle -6 Jagatpura, Jaipur 302 017 Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG8877G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Sanjeev Mathur, CA jktLo dh vksjls@Revenue by: Smt. Anita Rinesh, JCIT-DR lquokbZ dh rkjh[k@Date of Hearing : 17/09/2025 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: : 17/09/2025 vkns'k@ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal by the assessee is directed against the order of the ld. CIT(A) dated 27-01-2025 National Faceless Appeal Centre, Delhi [ hereinafter referred to as (NFAC) ] for the assessment year 2018-19 in the matter of Section 143(3 ) of the Act. During the course of hearing, the ld. AR of the assessee vide 2.1 application dated 16-09-2025 has prayed for withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal.

GANGAUR EXPORTS PVT LTD VS ACIT, CIRCLE-6, JAIPUR 3. In the result, the appeal of the assessee is dismissed as having been withdrawn as pronounced in the open Court on 17 -09-2025.

Sd/- Sd/- ¼Mk0 ,l- lhrky{eh ½ ¼jkBksMdeys'kt;UrHkkbZ ½ (Dr. S. Seethalakshmi) (Rathod Kamlesh Jayantbhai) U;kf;dlnL;@Judicial Member ys[kklnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 17 /09/2025 *Mishra आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Gangaur Exports Pvt. Ltd. Jaipur 2. izR;FkhZ@ The Respondent- The ACIT,Circle-6, Jaipur 3. vk;djvk;qDr@ The ld CIT 4. विभागीय प्रतिनिधि] आयकरअपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZQkbZy@ Guard File (ITA No. 1050/JP/2025) vkns'kkuqlkj@ By order,

सहायकपंजीकार@Aेेज. त्महपेजतंत

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