GEOMIN INDUSTRIES PRIVATE LIMITED,JABALPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JABALPUR

ITA 87/JAB/2024Status: DisposedITAT Jabalpur12 February 2026AY 2018-19Bench: SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal dismissed the appeal as withdrawn, as the assessee did not wish to press it and the Departmental Representative had no objection.

What were the facts?

The assessee, Geomin Industries Pvt Ltd, filed an appeal against the order of the PCIT for the assessment year 2018-19. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary legal issue was whether the assessee's appeal should be allowed to be withdrawn, effectively dismissing the case without a decision on merits.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “DB”, JABALPUR

Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Mrinal Varun, C.A

(A) This appeal vide I.T.A. No.87/JBP/2024 has been filed by the assessee for assessment year 2018-19 against impugned appellate order dated 28.03.2024 (DIN & Order No.ITBA/REV/F/REV5/2023-24/1063548522(1) of Principal Commissioner of Income Tax, Jabalpur-1 [“PCIT” for short]. (B)

At the time of hearing, the Ld. Authorized Representative of the assessee submitted that the assessee did not want to press the appeal and sought permission to withdraw the appeal. Learned Departmental Representative for Revenue has expressed no objection. Accordingly, the appeal is dismissed as

The order continues below.

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