NAVINBHAI VIRJIBHAI PATEL,AHMEDABAD vs. ITO, WARD 3(3)(8), AHMEDABAD

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ITA 2064/AHD/2017Status: DisposedITAT Ahmedabad11 September 2019AY 2014-152 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 allowed the assessee's request to withdraw the appeal. The Revenue's representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for Assessment Year 2014-15. 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, which was granted by the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Appellant: Shri M.J. Shah, AR

PER MAHAVIR PRASAD, JUDICIAL MEMBER

1.

This appeal filed by the Assessee is directed against the order of the Ld. CIT(A)-3, Ahmedabad dated 03.08.2017 pertaining to A.Y. 2014-15.

2 . A.Y. 2014-15 2. At the outset, Advocate for the appellant has requested to withdraw this appeal. The ld. DR has no objection. In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, appeal filed by the Assessee is dismissed as withdrawn.

Order pronounced in Open Court on 11 - 09- 2019

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