SURAT NETWORK,SURAT vs. PCIT, SURAT

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ITA 488/SRT/2024Status: DisposedITAT Surat17 June 2025AY 2017-18Bench: S/SHRI SANJAY GARG, JUDICIAL MEMBER AND BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

At the outset of the hearing, the assessee's counsel stated that as per his client's instructions, he wished to withdraw the present appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against an order passed by the Ld.Pr.Commissioner of Income Tax-1, Surat, under section 263 of the Income Tax Act, 1961. This order arose from an order passed by the Assessing Officer under section 147 r.w.s. 144 and 144B of the Act for the Assessment Year 2017-18.

What were the issues?

The appeal was filed against an order passed by the Pr.Commissioner of Income Tax under section 263. The assessee decided to withdraw the appeal during the hearing.

Which sections of the Income-tax Act were involved?

Section 263,Section 147,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SURAT” BENCH, SURAT

Before: S/SHRI SANJAY GARG & BIJAYANANDA PRUSETH

For Appellant: Shri P.M. Jagasheth, CA, Shri Mukesh Jain, CIT-DR
Hearing: 18/06/2025Pronounced: 18/06/2025

Assessment Year : 2017-18 Surat Network The Pr.Commissioner of 5/942-943/b-1, Chakawala Vs Income Tax-1 House Jada Khadi Surat. Mahidharpura, Surat 395 003 PAN : ABSFS 3431 L (Applicant) (Responent) : Assessee by Shri P.M. Jagasheth, CA : Shri Mukesh Jain, CIT-DR Revenue by सुनवाई क� तार�ख/Date of Hearing : 18/06/2025 घोषणा क� तार�ख /Date of Pronouncement: 18/06/2025 आदेश/O R D E R

Per Sanjay Garg, Judicial Member

1.

The above appeal has been preferred by the assessee against order passed by the Ld.Pr.Commissioner of Income Tax-1, Surat [hereinafter referred to as “ld.Pr.CIT” dated 4.3.2024 in exercise of power under section 263 of the Income Tax Act, 1961 ("the Act" for short) arising out of the order passed by the Assessing Officer, (in short “the AO”) under section 147 r.w.s. 144 and 144B of the Act pertaining to Assessment Year 2017-18.

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