SHRI RAMJI MANDIR SANSTHA,MEHSANA vs. DCIT, CPC, BANGLORE

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ITA 1726/AHD/2018Status: DisposedITAT Ahmedabad07 April 2021AY 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 Tribunal granted the assessee's request to withdraw the appeal. The Departmental Representative for the Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against an assessment order. During the hearing, the assessee's authorized representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD

For Respondent: Shri N. J. Vyas, Sr.D.R

आदेश/O R D E R

PER PRADIP KUMAR KEDIA - AM:

1.

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals), Gandhinagar (‘CIT(A)’ in short), dated 08.06.2018 arising in the assessment order dated 26.10.2017 passed by the Assessing [Shri Ramji Mandir Sanstha vs. DC IT] A.Y. 2015-16 - 2 - Officer (AO) under s. 154 of the Income Tax Act, 1961 (the Act) concerning AY 2015-16.

2.

At the time of hearing of appeal of the assessee, a written request vide application dated 06.04.2021 filed by assessee was referred to by the Ld. Authorized Representative seeking permission to withdraw the captioned appeal of the assessee. Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 07/04/2021

Sd/- Sd/- (MAHAVIR PRASAD) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad: Dated 07/04/2021 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।

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