SHRI ASHOK KEWALRAM KHEMANI,DAMAN vs. PRINCIPAL COMMISSIONER OF INCOME TAX, VALSAD

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ITA 162/SRT/2018Status: DisposedITAT Surat08 September 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application for withdrawal of the appeal. Considering the assessee's request, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act for AY 2015-16. The assessee later informed the revenue that they wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Principal Commissioner's order should be dismissed as withdrawn based on their application.

Which sections of the Income-tax Act were involved?

Section 263,Section 254(1)

AI-generated summary — verify with the full judgment below

Assessee by None Revenue by Shri Sreenivas T.Bidari – CIT(DR) Date of hearing 08.09.2021 Date of pronouncement 08.09.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee is directed against the orders of ld.Principal Commissioner of Income Tax, Valsad dated 22.01.2018 passed under section 263 of the Act, for the assessment year (AY) 2015-16.

2.

This appeal come up for hearing on 08.09.2021. The ld.CIT-DR for the Revenue submits that the assessee has informed his office that he is withdrawing the appeal and necessary application for withdrawal through post has already been sent to the Tribunal.

3.

On perusal of file, we find that the assessee vide application dated 01.07.2021 received by the Registry on 14.07.2021 has sent application for withdrawal of this appeal inter-alia contending therein that the assessee do

(AY 2015-16) Shri Ashok Kewalram Khemani, Daman not wish to pursue the above mentioned appeal as the assessment order has been passed denovo after accepting his plea by ld.Assessing Officer.

4.

Considering the contents of the application dated 01.07.2021, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn.

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