SHRI PIYUSH SHAMBHUBHAI GONDALIYA,RAJKOT vs. THE ACIT, CIRCLE-2(2), RAJKOT

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ITA 369/RJT/2018Status: DisposedITAT Rajkot03 March 2021AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, in view of the assessee's request and the no objection from the revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). At the outset of the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Appellant: Shri D. N. Rindani, A.R
1.

This appeal filed by the Assessee is directed against the order of the Ld. Pr. CIT(A)-2, Rajkot dated 21.08.2018 pertaining to A.Y. 2015-16.

2 . A.Y. 2015-16 2. At the outset, Advocate for the appellant has requested to withdraw the appeal. The ld. DR has no objection for withdrawal of appeal.

3.

In view of the submission made by the appellant’s advocate, the appeal filed by the Assessee is dismissed as withdrawn.

4.

In the result, appeal filed by Assessee is dismissed as withdrawn.

Order pronounced in Open Court on 03 - 03- 2021

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