MAGANBHAI RUDABHAI GODHANI,RAJKOT vs. INCOME TAX OFFICER, WARD -1(1)(2) RAJKOT, RAJKOT

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ITA 872/RJT/2024Status: DisposedITAT Rajkot18 August 2025AY 2008-09Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the request of the assessee's counsel and decided to dismiss the appeal as withdrawn. The revenue's representative raised no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the NFAC, which arose from a penalty order passed by the Assessing Officer. The assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 250,Section 271(1)(c),Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH: RAJKOT

Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA

For Respondent: Shri Abhimanyu Singh Yadav, Ld.Sr. D.R
Hearing: 07/08/2025Pronounced: 18/08/2025

आदेश/ O R D E R Per, Dr. Arjun Lal Saini, Accountant Member:

1.

Captioned appeal filed by the assessee, pertaining to Assessment Year (AY) 2008-09, is directed against the order under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) passed by the National Faceless Appeal Centre (NFAC), Delhi, dated 22.10.2024, which in turn arises out of a penalty order passed by the Assessing Officer, u/s 271(1)(c) of the Act, dated 25.07.2016.

2.

At the outset, Learned Counsel, appearing on behalf of the assessee, has stated that the assessee wants to withdraw the present appeal because Ld.CIT(A) has set -aside quantum assessment passed u/s 144 r.w.s. 147 of the Act, to the file of assessing officer. The Ld. Senior Departmental Representative for the revenue did not raise any objection, if the Bench permits the assessee to withdraw the present appeal.

3.

Considering the request of the ld. Counsel for the assessee, the appeal of assessee, is dismissed, as withdrawn.

4.

In the result, this appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 18thAugust, 2025.

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