M/S. SEZ VITRIFIED PVT. LTD.,BELA (RANGPAR), DIST. MORBI vs. THE PR. CIT-1, RAJKOT, RAJKOT

ITA 71/RJT/2021Status: DisposedITAT Rajkot21 September 2022AY 2016-172 pages

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal. The Revenue did not object to this request. The Tribunal accepted the assessee's request.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2016-17. The appeal arose from an order passed by the Principal Commissioner of Income Tax.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul Ranpura, A.R

For Respondent: Shri Aarsi Prasad, CIT-D.R

आदेश/ORDER PER BENCH:-

This assessee’s appeal for A.Y. 2016-17, arises from order of the Principal Commissioner of Income Tax, PCIT, Rajkot-1 dated 22-03-2021, in DIN & Order No. ITBA/REV/F/REV5/2020-21/1031638692(1), in proceedings under section 143(3) of the Income Tax Act, 1961; in short “the Act”.

Page No 2 M/s. Sez Vitrified Pvt. Ltd. vs. Pr. CIT

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 7th July, 2022. The Revenue is fair enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeal filed.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 21-09-2022

Recent GST High Court judgments

Search GST case law →