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 Consequently, the tribunal treated the appeal as withdrawn.

The assessee preferred an appeal before the ITAT against an order passed by the CIT(A), which arose from an assessment order under section 143(3). The assessee's counsel informed the tribunal that the assessee did not wish to press the appeal.

What were the issues?

Whether the assessee wished to proceed with the appeal. The appeal was withdrawn by the assessee.

Jivrajbhai Shamjibhai Vaghani vs ITO | ITAT Surat 2021

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

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

For Appellant: Shri Rasesh Shah, CA

Hearing: 18/05/2021Pronounced: 18/05/2021

O R D E R

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

The present appeal is preferred by the assessee challenging the impugned order dated 22.06.2016, passed by the learned Commissioner of Income Tax (Appeals)-3, Surat [in short “the CIT(A)”] which in turn arises out of an assessment order passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

Before us, the Learned Counsel, Shri Rasesh Shah, on behalf of the assessee, by way of a letter dated 17.05.2021, submitted that assessee 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 Consequently, we treat this appeal as withdrawn.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: 2012-13 Jivrajbhai Shamjibhai Vaghani

In the result, the appeal of the assessee (in AY.2012-13) is dismissed as withdrawn.

Order is pronounced on 18/05/2021 at the time of Virtual Court Hearing.

JIVRAJBHAI SHAMJIBHAI VAGHANI,SURAT vs. THE INCOME TAX OFFICER, WARD-3(3)(2), SURAT

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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