What did the Tribunal hold?

The Tribunal noted that the assessee's counsel wished to withdraw the appeal and the Revenue had no objection. Accordingly, the appeal was dismissed as withdrawn.

The assessee filed an appeal against an assessment order for AY 2017-18. The sole issue concerned the late payment of PF/ESI amounting to Rs. 3,35,470/-. The assessee's counsel sought to withdraw the appeal.

What were the issues?

The primary issue was the late payment of PF/ESI. The appeal was withdrawn by the assessee.

M/S. Kaneriya Oil Industries vs ACIT | ITAT Rajkot 2023

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Smt. Annapurna Gupta & Shri T.R. Senthil Kumar

M/s. Kaneriya Oil The Assistant Industries, Commissioner of Vikram Sarabhai Marg, Vs Income Tax, Gondal Road, Circle-3(1), Rajkot B/H. Kishan Cold Storage, Rajkot (Respondent) PAN No: AACFL3239M (Appellant) Assessee Represented: Shri R.D. Lalchandani, A.R. Revenue Represented: Shri Shramdeep Sinha, CIT-DR Date of hearing : 22-06-2023 Date of pronouncement : 07-07-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the Appellate order dated 20.03.2023 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “NFAC”), arising out of the assessment order passed under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year (A.Y) 2017-18.

Page No 2 M/s. Kaneriya Oil Industries vs. ACIT

The only issue is with regard to late payment of PF/ESI of Rs. 3,35,470/-. The Ld. Counsel seeks to withdraw the above appeal and the Ld. CIT-DR has no objection for the same.

Recording the above statements, the appeal filed by the Assessee is hereby dismissed as withdrawn.

Order pronounced in the open court on 07-07-2023 Sd/- Sd/- (ANNAPURNA GUPTA) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 07/07/2023 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, राजकोट

M/S. KANERIYA OIL INDUSTRIES,RAJKOT vs. THE ASST. COMMISSIONER OF INCOME TAX,CIRCLE 3 (1), RAJKOT , RAJKOT

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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