PERFECT RETREADS PVT LTD,RAJKOT vs. DCIT CIRCLE-1(1), RAJKOT

Assessment Year: (2012-13) (Hybrid Hearing) Perfect Retreads Pvt Ltd Vs. DCIT CIRCLE-1(1), Pushplaxmi, Gondal road, Vavdi, Rajkot 360001 Nr Rajkamal Petrol Pump. Gujrat 360004 �थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCP2763P (Appellant) (Respondent) Appellant by : Shri G.R Sanghavi, Ld. AR Respondent by : Shri Abhimanyu Singh Yadav , Ld. Sr. (DR) Date of Hearing : 04/03/2025 Date of Pronouncement : 04/03/2025 आदेश / O R D E R PER DINESH MOHAN SINHA JM;

Captioned appeal filed by assessee pertaining to Assessment Year 2013- 14, is directed against order passed by Commissioner Of Income Tax (Appeal), vide order dated 15/10/2024, which in turn arises out of an order passed by the Assessing Officer dated 13/03/2015 u/s 143(3) of the Income Tax Act, 1961.

GROUNDS OF APPEALS:- Ground No. 1. That the Ld. CIT(A) has grievously erred in confirming the disallowance of late payment of PF amounting to Rs. 4,38,934/-, Page | 1 Ground No.

2. That the Ld. CIT(A) has grievously erred in confirming the Ld. A.O's contention of adding the differential income of Rs. 27,82,150/- computed on the basis of difference between the TDS as per form 26AS and that claimed by the appellant in its return of income. Ground No.

3. That the Ld. CIT(A) has grievously erred in confirming the disallowance of the claim of Rs. 10,00,000 u/s 35AC. Ground No.

4. That the Ld. CIT(A) has grievously erred in confirming the disallowance of Rs. 10,61,770 u/s 14A. Ground No.

5. That the Ld. CIT(A) has grievously erred in confirming the Id A.O's contention of enhancing the valuation of closing stock by Rs. 21,57,220/-. Ground No.

6. That the Ld. CIT(A) has grievously erred in confirming the disallowance of discount of Rs. 14,11,454/-, Ground No.

During the course of hearing the Ld. AR of the assessee has moved an application for requesting to withdraw the appeal of the assessee. The application for withdraw of appeal runs as under. “That the appellant had preferred an application under DTVSV, 2024 as regards the above referred appeal. Copy of Form No. 2 as issued is attached herewith in substantiation of the same. The appellant would therefore sincerely appreciate if your Honours could grant leave to the appellant to withdraw the said appeal. ” That the Ld DR has to objection in case the assessee withdraw the appeal. We have heard the matter and accept the request of the Ld AR of the assessee. We permit to the assessee for withdraw the appeal. In result the appeal of the assessee is treated to be dismissed as withdraw.