What did the Tribunal hold?

The Tribunal allowed the assessee's prayer for withdrawal of the appeal. The Departmental Representative had no objection to the withdrawal.

The assessee filed an appeal against an order passed by the DCIT, CPC, Bangalore for Assessment Year 2012-13. The assessee subsequently filed a written application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Kamil Abdulsattar Memon vs DCIT | ITAT Ahmedabad 2020

Income Tax Appellate Tribunal, “ B ” BENCH, AHMEDABAD

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Respondent: Shri Vidhyut Trivedi, Sr.DR

Hearing: 29/01/2020Pronounced: 31/01/2020

आदेश / O R D E R

PER MAHAVIR PRASAD, JUDICIAL MEMBER:

The captioned appeal has been filed at the instance of the Assessee against the order of the Commissioner of Income Tax (Appeals)–10, Ahmedabad [CIT(A) in short] vide appeal no.CIT(A)-10/ITO Ward- 2(2)(2)/10464/2017-18 dated 30/05/2018 arising in the order passed by the DCIT, CPC, Bangalore under s.143(1) of the Income Tax Act, 1961(hereinafter referred to as "the Act") dated 04/10/2013 relevant to Assessment Year (AY) 2012-13.

Ld. AR Shri Biren Shah appeared for the assessee. The Assessee seeks permission vide written application dated 28/01/2020 to withdraw the captioned appeal filed by the Assessee. Accordingly, we allow the prayer

Kamil Abdulsattar Memon vs. DCIT Asst.Year - 2012-13 - 2 - for withdrawal of appeal filed by the assessee. The Ld.DR has no objection. Thus, we dismiss the appeal of the Assessee as having been ‘withdrawn’.

KAMIL ABDULSATTAR MEMON,AHMEDABAD vs. DCIT, CPC, BANGLORE

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