FIRADOSHBEN ABDULKADAR FULWALA,JAMNAGAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, JAMNAGAR

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ITA 267/RJT/2024Status: DisposedITAT Rajkot25 April 2025AY 2016-17Bench: DR. ARJUN LALSAINI, AM. & DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The learned Departmental Representative did not object to the assessee's submission. Therefore, the appeal was treated as withdrawn by the Tribunal.

What were the facts?

The assessee preferred an appeal challenging an order passed by the Principal Commissioner of Income Tax under section 263 of the Income Tax Act, 1961. The assessee's counsel submitted that the assessee did not wish to press the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the assessee does not wish to press it.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: DR. ARJUN LALSAINI, AM. &

For Appellant: Shri Chetan Agarwal, Ld. AR
For Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Pronounced: 25/04/2025

आदेश / O R D E R PER Dr. A. L. SAINI, AM:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 14.03.2024, passed by the learned Principal Commissioner of Income Tax, Valsad [in short “the PCIT”] under section 263 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

2.

Before us, the Learned Counsel, Shri Chetan Agarwal, on behalf of the assessee, submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative (in short the “the ld. DR”) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Order is pronounced in the open court on 25/04/2025.

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