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

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ITA 163/SRT/2018Status: DisposedITAT Surat08 September 2021AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal treated the appeal as withdrawn by the assessee. The Revenue did not oppose the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax under Section 263. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM

For Respondent: Shri Sreenivas T Bidari, CIT-DR
Hearing: 08/09/2021Pronounced: 08/09/2021

सुनवाईकीतारीख/ Date of Hearing : 08/09/2021 घोषणाकीतारीख/Date of Pronouncement : 08/09/2021 आदेश / O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: Captioned appeal filed by the assessee pertaining to the assessment year 2015-16, is directed against the order passed by the ld.Commissioner of Income Tax, Valsad passed in case No.Pr.CIT/VLS/HQ/263 order/SKK/2017-18/ dated 22.01.2018 in proceedings u/s 263 of the Income Tax Act, 1961.

2.

None appeared on behalf of the assessee. Case file suggests that the assessee has filed his letter dated 01.07.2021 seeking to withdraw the instant appeal. The Revenue is fair enough in not opposing the same during the course of hearing, we treat this appeal as withdrawn.

3.

In the result, appeal of the Assessee is dismissed as withdrawn. Order is pronounced at the time of hearing of appeal on 08/09/2021 in the Virtual Court of hearing. Sd/- Sd/- (PAWAN SINGH) (Dr. A.L. SAINI) JUDICIAL MEMBER ACCOUNTANT MEMBER Surat/िदनांक/ Date:08/09/2021 Dkp Outsourcing Sr.P.S.

A.Y. 15-16 Sh. Suresh K Khemani

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