PANKAJ PRAGJIBHAI NATHWANI,MANGROL, JUNAGADH vs. PR. COMMR. OF INCOME TAX-3, RAJKOT

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ITA 221/RJT/2017Status: HeardITAT Rajkot10 June 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel informed the tribunal that they did not wish to proceed with the appeal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessment year in question was 2014-15.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be proceeded with or dismissed as withdrawn.

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 PRAMOD M JAGTAP&

For Appellant: Shri Mehul Ranpura, A.R
Hearing: 07.06.2022Pronounced: 10.06.2022

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)- 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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