M/S. CREANZA CERAMIC P. LTD.,MORBI vs. THE PR. CIT-1, RAJKOT, RAJKOT

PDF · subscribers
ITA 88/RJT/2021Status: DisposedITAT Rajkot11 March 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

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 D.M. Rindani, A.R
For Respondent: Shri Rajesh Kumar, CIT-D.R

Assessee by: Shri D.M. Rindani, A.R. Revenue by: Shri Rajesh Kumar, CIT-D.R. Date of hearing : 08-03-2022 Date of pronouncement : 11-03-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:-

This is an appeal against the order passed by Principal Commissioner of Income Tax in short “PCIT”, Rajkot-1 vide order dated 22-03-2021.

2.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 08-03-2022. The Revenue is fair enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeal filed.

Page No 2 M/s. Creanza Ceramic Pvt. Ltd. vs. Pr. CIT

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 11-03-2022

Recent GST High Court judgments

Search GST case law →