NANAVATI CARS PVT. LTD.,SURAT vs. PR. CIT-1, SURAT

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ITA 195/SRT/2020Status: HeardITAT Surat02 June 2022AY 2015-162 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 assessee's counsel stated that the assessee did not wish to press the appeal. The Departmental Representative did not object to this submission. Consequently, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee preferred an appeal before the ITAT challenging an order passed by the Principal Commissioner of Income Tax under section 263 of the Income Tax Act. The assessment year in question was 2015-16.

What were the issues?

Whether the assessee wished to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Ms Pinaz Bhagat, CA
For Respondent: Shri H. P. Meena, CIT(DR)
Hearing: 02/06/2022Pronounced: 02/06/2022

सुनवाईक�तार�ख/ Date of Hearing : 02/06/2022 घोषणाक�तार�ख/Date of Pronouncement : 02/06/2022 आदेश / O R D E R

PER DR. A. L. SAINI, AM:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 24.04.2020, passed by the Learned Principal Commissioner of Income Tax-1, Surat [in short “the PCIT-1”] under section 263 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

2.

Before us, the Learned Counsel, Ms Pinaz Bhagat, on behalf of the assessee submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative (in short the “the Ld. DR”) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Assessment Year: 2015-16 Nanavati Cars Pvt. Ltd.

3.

In the result, the appeal of the assessee (in AY.2015-16) is dismissed as withdrawn.

Order pronounced in open court on 02/06/2022.

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