What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn. This decision was made based on the prayer made by the assessee's counsel.

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Appeals). The appeal was filed for the Assessment Year 2014-15.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee.

Atulkumar Shantilal Doshi… vs ITO | ITAT Ahmedabad 2021

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri K. C. Thakar, AR

For Respondent: Shri R. R. Makwana, Sr. DR

Hearing: 29.10.2021Pronounced: 29.10.2021

The instant appeal filed by the assessee is directed against the order dated 22.03.2019 passed by the Pr. Commissioner of Income Tax (Appeals)-2, Ahmedabad arising out of the order dated 07.12.2016 passed by the ITO, S.K. Ward – 2, Himatnagar under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred as to “the Act”) for the Assessment Year (A.Y.) 2014-15.

The appeal is dismissed as withdrawn in terms of the prayer made by the Ld. Counsel appearing for the assessee.

Atulkumar Shantilal Doshi vs. ITO Asst.Year –2014-15 - 2 -

In the result, the appeal preferred by the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 29/10/2021 Sd/- Sd/- (WASEEM AHMED) (Ms. MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 29/10/2021 TRUE COPY TANMAY, Sr. PS 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,

ATULKUMAR SHANTILAL DOSHI,SABARKANTHA vs. THE ITO, SK WARD-2, HIMMATNAGAR

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