M/S LAXMI JEWELS,MARGAO vs. PR. CIT, PANAJI

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ITA 50/PAN/2022Status: DisposedITAT Panaji08 January 2025AY 2017-18Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. Nos.50/PAN/2022 (A.Y. 2017-18) | | | |---|---| | **Appellant:**<br>M/s Laxmi Jewels,<br>Shop no.78,Nova Mercado Building,<br>Francisco Loyola Road, Margo-403601, Goa. | **Vs**<br>**Respondent:**<br>Pr.CIT,<br>Aaykar Bhawan, EDC Complex,<br>Patto Plaza, Panaji-403001, Goa. | | **PAN/GIR No.:** AAFFK4358K | | | (अपीलार्थी/Appellant) | (प्रत्यर्थी/Respondent) | | **Assessee by:** Shri.D.E.Robinson.AR | | |3 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's request to withdraw the appeal, as the Revenue had no objections. Consequently, the appeal was treated as withdrawn and dismissed.

What were the facts?

M/s Laxmi Jewels filed an appeal against a revision order passed by the Pr.CIT under Section 263 of the Income Tax Act for A.Y. 2017-18. During the hearing, the assessee's authorized representative requested to withdraw the appeal, submitting a letter dated 07-01-2025.

What were the issues?

Whether the assessee's request to withdraw the appeal against the revision order under Section 263 of the Income Tax Act should be allowed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH

Before: SHRI PAVAN KUMAR GADALE & SHRI G D PADMAHSHALI

Hearing: 08.01.2025Pronounced: 08.01.2025

Assessee by Shri.D.E.Robinson.AR Revenue by Shri.Captain Pradeep Arya CIT-DR सुनवाई क� तार�ख/Date of Hearing 08.01.2025 घोषणा क� तार�ख/Date of Pronouncement 08.01.2025 ORDER

PER PAVAN KUMAR GADALE JM:

1.

The appeal is filed by the assesse against the revision order u/sec 263 of the Act passed by the Pr.CIT Panaji Goa.

2.

At the time of hearing, the Ld.AR submitted that the assesse wants to withdraw the appeal and has filed a letter dated 07-01-2025 signed by the partner of the assessee firm mentioning the withdrawal of the above M/s Laxmi Jewels. appeal filed before the Hon’ble Tribunal and the Ld. DR has no objections. Accordingly, the appeal filed by the assesse is treated as withdrawn and is dismissed.

Order pronounced in the open court on 08.01.2025.

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