PURUSHOTTAM RAMRAO KALE HUF,ACHALPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, NAGPUR-1, NAGPUR

PDF · subscribers
ITA 335/NAG/2024Status: DisposedITAT Nagpur25 June 2025AY 2015-16Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee requested to withdraw the appeal. The Departmental Representative had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act, 1961, for the Assessment Year 2015-16. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR “SMC” BENCH : NAGPUR

Before: SHRI NARENDER KUMAR CHOUDHRY

Hearing: 25.06.2025Pronounced: 25.06.2025

This appeal has been preferred by the assessee against the order dated 23/03/2024 impugned herein passed by the Ld. Principal Commissioner of Income Tax (Appeals), Nagpur–1 [in short, “Ld.Commissioner”] u/sec. 263 of the Income Tax Act, 1961 (for short, “the Act”) for the Assessment Year (for short, “AY”) 2015-16.

2.

The assessee seeks withdrawal of the instant appeal. Ld.DR has no objection. Thus, the appeal filed by the assessee is dismissed as withdrawn.

2 ITA.No. 335/NAG/2024 3. In the result, appeal of the Assessee is dismissed as withdrawn. Order pronounced in the open Court on 25.06.2025.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →