SHRI RAJENDRA HIRUBHAI PATEL,ANAND vs. THE INCOME TAX OFFICER, WARD-2, VADODARA

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ITA 950/AHD/2017Status: DisposedITAT Ahmedabad26 September 2019AY 2010-112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted the assessee's submission that they did not want to proceed with the appeal. Consequently, the appeal was withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) for the assessment year 2010-11. The assessee's counsel informed the tribunal that the client did not wish to proceed with the matter.

What were the issues?

The primary issue was the assessee's decision to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri Biren Shah, A.R
For Respondent: Shri N. K. Goel, Sr. D.R
Hearing: 25/09/2019Pronounced: 26/09/2019

The instant appeal filed by the assessee is directed against the order dated 27.01.2017 passed by the Commissioner of Income Tax (Appeals)-4, Vadodara arising out of the order dated 23.03.2015 for the Assessment Year 2010-11 passed by the Income Tax Officer, Anand under section 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred as to “The Act”).

2.

At the outset, Learned Counsel appearing for the assessee has submitted before us that his client does not want to proceed with the matter.

In view of the submission made by the assessee’s counsel, appeal is withdrawn as not pressed.

- 2 - Rajendra Hirubhai Patel vs. ITO Asst.Year – 2010-11

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