MOHANBHAI KHIMABHAI PARADAVA,SURAT vs. PCIT-1, SURAT

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ITA 524/SRT/2024Status: DisposedITAT Surat27 March 2025AY 2018-19Bench: SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel requested to withdraw the present appeal. The Tribunal considered the request for withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Ld. Principal Commissioner of Income Tax under Section 263 of the Act for AY 2018-19. At the time of hearing, the assessee's counsel submitted that the assessee wished to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon request by the assessee's counsel.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI SIDDHARTHA NAUTIYAL & SHRI BIJAYANANDA PRUSETH

For Appellant: Shri Suresh K. Kabra, C.A
For Respondent: Shri Ravi Kant Gupta, CIT DR
Hearing: 26.03.2025Pronounced: 27.03.2025

PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER:

1.

This is an appeal has been filed by the Assessee against the order passed by the Ld. Principal Commissioner of Income Tax, (in short “Ld. PCIT”), Surat-1, Surat under Section 263 of the Act vide order dated 06.03.2024 passed for A.Y. 2018-19.

2.

At the time of hearing, the Counsel for the assessee submitted that the assessee wishes to withdraw the present appeal, since in the set-aside proceedings, the Assessing Officer did not make any addition to the returned income filed by the assessee.

3.

In result, in light of the request of the Counsel for the assessee to withdraw the present appeal filed by the assessee, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced under proviso to Rule 34 of ITAT Rules, 1963 on 27/03/2025

Sd/- Sd/- (BIJAYANANDA PRUSETH) (SIDDHARTHA NAUTIYAL) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 27/03/2025 TANMAY, Sr. PS TRUE COPY आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��थ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु�(अपील) / The CIT(A)- िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, सूरत / DR, ITAT, Surat 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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