SANJAY BHARATBHAI MEHTA,RAJKOT vs. THE PR. CIT, RAJKOT-1, RAJKOT

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ITA 320/RJT/2024Status: DisposedITAT Rajkot30 July 2025AY 2013-14Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal and the Revenue's counsel had no objection. Therefore, the tribunal decided to treat the appeal as dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging an order passed by the Principal Commissioner of Income-tax under section 263 of the Income-tax Act for the assessment year 2013-14. The assessee's counsel informed the tribunal that the assessment was completed accepting the declared income, and thus the assessee did not wish to press the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn, as requested by the assessee, given that the assessment was completed in their favour.

Which sections of the Income-tax Act were involved?

Section 263,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

Hearing: 30/07/2025Pronounced: 30/07/2025

Assessment Year: 2013-14 Sanjay Bharatbhai Mehta Principal Commissioner of Transglobe Travel, Transglobe बनाम Income-tax-1, Rajkot, Aaykar House, Amin Marg, Opp. Kings Bhawan, Race Course Ring Road, /Vs. Land Tower, Rajkot – 360 005 Rajkot – 360 001 �थायीलेखासं /.जीआइआरसं . / PAN/GIR No.: ADIPM 5198 G (अपीलाथ�/Appellant) : (��यथ�/Respondent) �नधा�रती क� ओर से/Assessee by : Shri Samir Bhuptani, Ld.AR राज�व क� ओर से/Revenue by : Shri Sanjay Punglia, Ld. CIT-DR सुनवाई क� तार�ख /Date of Hearing : 30/07/2025 घोषणा क� तार�ख /Date of Pronouncement : 30/07/2025 आदेश / O R D E R Per, Dr. A. L. Saini, AM: By way of this appeal, the assessee has challenged the correctness of the order dated 28.03.2024, passed by the Learned Principal Commissioner of Income-tax (in short “Ld PCIT”) under section 263 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act'), for the assessment year 2013-14.

2.

At the outset, Learned Counsel for the assessee, begins by pointing out by filing an application dated 30.07.2025 that in this case, assessment completed u/s 147 r.w.s. 263 in pursuant to the direction of Ld.PCIT on 27.03.2025 wherein total income declared by the assessee in his return has been accepted by Assessing Officer. Therefore, Ld. Counsel stated that assessee does not wish to press the appeal, hence appeal should be dismissed, as withdrawn.

4.

We have heard both the parties and perused the material available on records. We note that the assessee does not wish to press the appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat the appeal dismissed as withdrawn.

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