HARESHBHAI RAMJIBHAI RAMANI,,RAJKOT vs. THE PR. CIT -1, RAJKOT
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Departmental Representative raised no objection to the assessee's request not to press the appeal. Therefore, the tribunal treated the appeal as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the Principal Commissioner of Income Tax (PCIT) for assessment year 2014-15. The assessee's representative, through a letter, stated 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Whether the appeal should be dismissed as withdrawn when the assessee does not wish to press it.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?
IT Act sections
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT
Before: DR. ARJUN LAL SAINI, AM. &
आदेश / O R D E R Per, Dr. A. L. SAINI AM;
Captioned appeal filed by the assessee, pertaining to assessment year (A.Y.) 2014-15, is directed against the order passed by the Learned Principal Commissioner of Income Tax (Ld. PCIT), vide order dated 28.03.2024.
Before us, the learned Counsel, Shri Digant Kiyada, on behalf of the assessee, by way of a letter dated 25th March 2025, submitted that assessee did Hareshbhai R Ramani A.Y 2014-15 not wish to press this appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.
In the result, assessee’s appeal is treated as dismissed.
Order pronounced in the open court on 26/03/2025.
Latest GST High Court judgments
Search GST case law →- Santa Singh vs. SuperintendentUttarakhand · 27 Oct 2026
- Azaad Builders vs. Assistant Commissioner SGSTUttarakhand · 27 Oct 2026
- M/S Kalra Traders vs. Union Of INDIAUttarakhand · 26 Oct 2026
- Ms Isoft vs. The Commissioner State TaxUttarakhand · 26 Oct 2026
- M/S Sita Enterprises vs. Office Of The CommissionerUttarakhand · 26 Oct 2026
