SHREE GUJARAT MAHILA CREDIT CO.-OP. SOCIETY LTD.,AMRELI vs. THE ITO WARD-3 (1) (4), AMRELI, AMRELI

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ITA 116/RJT/2026Status: DisposedITAT Rajkot13 April 2026AY 2018-192 pages
AI SummaryDismissed

What did the Tribunal hold?

Since the assessee did not wish to press the appeal and the Departmental Representative raised no objection, the tribunal treated the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act, 1961. During the hearing, the assessee's counsel stated that they did not wish to press the appeal.

What were the issues?

Whether the appeal, not being pressed by the assessee, should be dismissed as withdrawn.

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 & Dr. Dinesh Mohan Sinha

Hearing: 19/03/2026Pronounced: 13/04/2026

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

Captioned appeal filed by the assessee, pertaining to Assessment Year 2018-19, is directed against the order passed under section 263 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by the Principal Commissioner of Income-tax-1, Rajkot (in short ‘Ld. PCIT’), dated 25.03.2025.

Shree Gujarat Mahila Credit Co-Op. Society Ltd. 2. Before us, the Learned Counsel, Shri Rushi Parekh, on behalf of the assessee, submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative (in short the “the ld. 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 Consequently, we treat this appeal as withdrawn.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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