M/S. SHREENIDHI CREDIT CO.-OP. SOCIETY LTD.,RAJKOT vs. THE INCOME TAX OFFICER, WARD-3 (1) (1), RAJKOT

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ITA 289/RJT/2018Status: DisposedITAT Rajkot14 September 2022AY 2014-152 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 accepted the assessee's request to withdraw the appeal. The Revenue did not object to this withdrawal.

What were the facts?

The assessee filed an appeal for Assessment Year 2014-15 against an order passed by the CIT under section 263 of the Income Tax Act. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn. The appeal was filed against an order under section 263.

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: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Respondent: Shri Sanjeev Jain, CIT-D.R

आदेश/ORDER PER BENCH:- This assessee’s appeal for A.Y. 2014-15, arises from order of the CIT, Rajkot-III dated 30-05-2018, in proceedings under section 263 of the Income Tax Act, 1961; in short “the Act”.

2.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 29th June, 2022. The Revenue is Page No 2 M/s. Shreenidhi Credit Co-operative Society Ltd. vs. CIT-III fair enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeal filed.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 14-09-2022

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