NAVIMANGANI JUTH SEVA SAHAKARI MANDALI LIMITED,NAVIMANGANI, KOTDA SANGANI, RAJKOT vs. THE PCIT RAJKOT-1, RAJKOT

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ITA 663/RJT/2024Status: DisposedITAT Rajkot23 January 2025AY 2017-18Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI T. R. SENTHIL KUMAR (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The learned Departmental Representative did not raise any objection to the assessee's request. Consequently, the tribunal treated the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Learned Principal Commissioner of Income Tax (Ld. PCIT) under section 263 of the Act for Assessment Year 2017-18. The assessee, through their counsel, submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the appeal, having been withdrawn by the assessee, should be dismissed.

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 LAL SAINI & SHRI T. R. SENTHIL KUMAR

For Appellant: Shri Gaurang Khakhar, Ld. AR
For Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Hearing: 15/01/2025Pronounced: 23/01/2025

Assessment Year: (2017-18) (Hybrid Hearing) Navimangani Juth Seva Vs. PCIT, Rajkot – 1, Sahkari Mandali Ltd. New Aayakar Bhawan, Navimangani, Kotda Rajkot - 360001 Sangani, Rajkot – 360001 �थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAAJN0050F (Assessee) (Respondent) Assessee by Shri Gaurang Khakhar, Ld. AR Respondent by Shri Sanjay Punglia, Ld. CIT(DR) Date of Hearing 15/01/2025 Date of Pronouncement 23/01/2025 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertaining to Assessment Year (AY) 2017-18, is directed against the order passed by the Learned Principal Commissioner of Income Tax (Ld. PCIT), under section 263 of the Act, vide order dated 25.01.2022.

2.

Before us, the Learned Counsel, Shri Gaurang Khakhar, on behalf of the assessee, by way of a letter dated 15.01.2025, submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative (in short the “the ld. CIT (DR)”) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Order is pronounced on 23/01/2025 in the open court.

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