URJITA A PATEL,PATAN vs. THE ITO, WARD-2, PATAN

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ITA 720/AHD/2019Status: DisposedITAT Ahmedabad28 August 2019AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's prayer for withdrawal of the appeal. The appeal was dismissed as having been withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). 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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI KUL BHARAT & SHRI WASEEM AHMED

For Respondent: Shri Anand Kumar, Sr.DR
Pronounced: 28/08/2019

आदेश / O R D E R

PER SHRI KUL BHARAT, JUDICIAL MEMBER :

1.

The captioned appeal by the Assessee is directed against the order of the Learned Commissioner of Income Tax-Gandhinagar, Ahmedabad [‘CIT(A)’ in short] dated 05/03/2019 passed for Assessment Year (AY) 2010-11.

2.

The assessee seeks permission vide her written application dated 21/08/2019 to withdraw the captioned appeal of the assessee, for which Urjita A. Patel vs. ITO Asst.Year – 2010-11 - 2 - Ld. Departmental Representative for the Revenue has not objected. Accordingly, we are granting the prayer for withdrawal of appeal by the assessee. Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 28 th August-2019 at Ahmedabad.

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