VISHAL PRADIPBHAI MEHTA,AHMEDABAD vs. ITO, WARD-3(3)(12), AHMEDABAD

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ITA 1475/AHD/2018Status: DisposedITAT Ahmedabad06 April 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's prayer for withdrawal of the appeal. The appeal was dismissed as having been withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. During the hearing, the assessee's representative informed the tribunal that the assessee wished 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, “ SMC” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD

For Respondent: Shri R.R. Makwana, Sr.DR
Hearing: 05/04/2021Pronounced: 06/04/2021

आदेश / O R D E R

PER BENCH

1.

The captioned appeal has been filed at the instance of the Assessee against the appellate order of the Commissioner of Income Tax(Appeals)-3, Ahmedabad [CIT(A) in short] dated 09/05/2018 relevant to Assessment Year (AY) 2012-13.

2.

When the matter was called up for hearing, the Ld.AR for the assessee Ms. Urvashi Shodhan, Advocate informed the Bench that the assessee wants to withdraw the captioned appeal, for which Ld. Departmental Representative for the Revenue has not objected. Accordingly, we are granting the prayer for Vishal Pradipbhai Mehta vs. ITO Asst.Year: 2012-13 -2- withdrawal of appeal by the assessee. Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.

3.

In the light of the submissions made on behalf of the assessee, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 06 / 04/2021

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