ANAND JAYANTILAL KARBHARI,VALSAD vs. PR. CIT, VALSAD

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ITA 511/SRT/2019Status: DisposedITAT Surat16 October 2020AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee had requested to withdraw the appeal. The Departmental Representative did not object to this request. Therefore, the tribunal treated the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263 of the Income Tax Act for the assessment year 2014-15. The assessee did not appear for the hearing.

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Whether the appeal should be dismissed as withdrawn based on the assessee's request.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 263

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

Hearing: 28/09/2020

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ (�नधा�रणवष� / Assessment Year: (2014-15) (Virtual Court Hearing) Anand Jayantilal Karbhari, Vs. Principal Commissioner of Income 301, Palak Arcade, Shanti Tax, Valsad Nagar, Tithal , Road, Valsad- Gujarat �थायीलेखासं./जीआइआरसं./PAN/GIR No.: AJQPK7929K (Assessee) (Respondent) Assessee by : None. Respondent by : Shri O P Singh – CIT(DR) सुनवाईक�तार�ख/ Date of Hearing : 28/09/2020 घोषणाक�तार�ख/Date of Pronouncement : : 16/10/2020 आदेश / O R D E R PER. DR. A.L. SAINI, ACCOUNTANT MEMBER:

This present appeal is preferred by the assessee challenging the impugned order dated 14.03.2019 passed by the ld. Principal Commissioner of Income Tax, Valsad [in short ‘the PCIT], under section 263 of the Income Tax Act, 1961[in short “the Act”] for the assessment year 2014-15.

2.

None appeared on behalf of the assessee. However, assessee filed a letter dated 23.09.2020 requesting the Bench to withdraw the appeal. We have heard ld DR for the Revenue and gone through the assessee`s letter dated 23.09.2020 and noted that assessee did not wish to press this appeal, to which, the ld. Departmental Representative (DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

ITA 511/SRT/2019 Assessment Year. 2014-15 Anand Jayantilal Karbhari Order is pronounced on 16/10/2020, as per Rule 34 of Income Tax Appellate Tribunal, Rule 1963.

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