SHRI CHANDRESH DHIRENDRABHAI THAKKAR,SURAT vs. THE INCOME TAX OFFICER, WARD-1(3)(6), SURAT

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ITA 679/SRT/2018Status: DisposedITAT Surat22 September 2021AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee did not wish to press the appeal and the Departmental Representative raised no objection. Consequently, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee preferred an appeal against an assessment order passed by the Assessing Officer. The assessee subsequently submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

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: Shri Bipin Jariwala, Ld. AR
Hearing: 22/09/2021Pronounced: 22/09/2021

O R D E R

PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 24.07.2018, passed by the learned Commissioner of Income Tax (Appeals)-2, Surat [in short “the CIT(A)”] which in turn arises out of an assessment order passed by the Assessing Officer under section 143(3) r.w.s 147 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

2.

Before us, the assessee by way of a letter dated 21.09.2021, submitted that he 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 Consequently, we treat this appeal as withdrawn.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: 2009-10 Chandresh Dhirendrabhai Thakkar

3.

In the result, the appeal of the assessee (in AY.2009-10) is dismissed as withdrawn.

Order is pronounced on 22/09/2021 at the time of Virtual Court Hearing.

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