SHRI DILIP OOMMEN,SURAT vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE -3(1), SURAT

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ITA 82/SRT/2017Status: DisposedITAT Surat14 February 2020AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal of the appeal. Since the revenue did not object, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2009-10. During the hearing, the assessee's representative requested permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI SANDEEP GOSAIN, Honble & SHRI O.P.MEENA, Honble

Hearing: 13.02.2020

आयकरअपील�यअ�धकरण,सुरत�यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, Hon'ble JUDICIAL MEMBER AND SHRI O.P.MEENA, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./ Year: 2009-10 Shri Dilip Oommen, V The Assistant D-3/4, Nand Niketan, Essar s Commissioner of Income Tax, Circle-3(1), Surat. Township, Hazira PO., . Surat – 394270. [PAN: AAHPO 0679 E] अपीलाथ� / Appellant ��यथ�/Respondent �नधा�रतीक�ओरसे /Assessee by Shri P.M.Jagasheth – CA राज�वक�ओरसे /Revenue by Mrs. Anupam Singhla –Sr.DR सुनवाईकीतारीख/ Date of hearing: 13.02.2020 उ�घोषणाक�तार�ख/Pronouncement on: 14.02.2020 आदेश /O R D E R

PER SANDEEP GOSAIN, JM:

1.

This appeal by the Assessee is directed against the order of Ld. Commissioner of Income Tax(Appeals)-3, Surat dated 27.06.2017 for the assessment year 2009-10.

2.

When the appeal was called for hearing, the ld.Authorised Representative(AR) of the assessee present before us submitted an application requesting to give permission for withdrawal of appeal for the assessment year under consideration.

Page 2 of 2 Dilip Oommen Vs. ACIT, Circle-3(1), Surat / A.Y. 2009-10

3.

On the other hand, The ld. Sr. DR has not raised any objection for withdrawal of appeal.

4.

Accordingly, in terms of his prayer, request for withdrawal of appeal is allowed, consequently, appeal is treated as dismissed.

5.

In the result, appeal of the assessee is dismissed as withdrawn.

6.

Order pronounced in the open court on 14-02-2020.

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