BALVANT CHHAGANLAL THACKER,GANDHIDHAM vs. PR. CIT, CENTRAL, AHMEDABAD, AHMEDABAD

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ITA 344/RJT/2025Status: DisposedITAT Rajkot18 February 2026AY 2015-16Bench: DR. ARJUN LAL SAINI (Accountant Member), DR. DINESH MOHAN SINHA (Judicial Member)2 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 tribunal noted the assessee's request to withdraw the appeal and, with no objection from the Departmental Representative, treated the appeal as withdrawn. Consequently, the appeal was dismissed.

What were the facts?

The assessee challenged an order passed by the PCIT under Section 263 of the Income Tax Act, 1961, for the assessment year 2015-16. During the hearing, the assessee's counsel expressed the desire not to press the appeal.

What were the issues?

The primary legal issue was the validity of the PCIT's order under Section 263, but the appeal was ultimately withdrawn by the assessee.

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: 18/02/2026Pronounced: 18/02/2026

आदेश /ORDER Per, Dr. A. L. Saini, AM:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 25.03.2025, passed by the learned Pr. Commissioner of Income Tax (Central), Ahmedabad, [in short “the PCIT”] under section 263 of the Income Tax Act, 1961 [in short “the Act”] for the assessment year (AY) 2015-16.

2.

Before us, the learned counsel, Shri Darshit Ranpara, on behalf of the assessee, submitted that he 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 Consequently, we treat this appeal as withdrawn.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 18/02/2026.

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