LATE PRITIBEN A GANDHI L/R. PAVAN A GANDHI,RAJKOT vs. INCOME TAX OFFICER, WARD - 2(1)(1), RAJKOT, RAJKOT

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ITA 559/RJT/2025Status: DisposedITAT Rajkot13 April 2026AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and the revenue representative did not object. Therefore, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order which arose from an assessment order under sections 144 r.w.s. 263 of the Income Tax Act, 1961 for AY 2015-16. During the hearing, the assessee's counsel stated that they did not wish to press the appeal.

What were the issues?

Whether the appeal filed by the assessee can be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 144,Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Rajkot Bench, Rajkot

Before: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

Hearing: 25/02/2026Pronounced: 13/04/2026

आदेश /ORDER Per, Dr. Arjun Lal Saini, AM:

1.

The present appeal has been filed by the Assessee, against the order passed by the Learned Commissioner of Income Tax (Appeal), National Faceless Appeal, Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] dated 31.07.2025, arising in the matter of assessment order passed u/s.144 r.w.s. 263 of the Income Tax Act, 1961 dated 30.03.2022, relevant to the Assessment Year 2015-16.

2.

Before us, the learned Counsel, Ms. Devina Patel, on behalf of the assessee, submitted that the assessee did not wish to press this appeal, to which, the learned Departmental Representative (DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Order is pronounced in the open Court on 13/04/2026.

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