RUCHIR DILIPBHAI DAVE,AHMEDABAD vs. THE PR. CIT-5, AHMEDABAD
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 The appeal was dismissed as having been withdrawn.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 against an assessment order. The assessee later sought permission to withdraw the appeal through a written representation.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: SHRI RAJPAL YADAV & SHRI PRADIP KUMAR KEDIA
PER PRADIP KUMAR KEDIA - AM:
The captioned appeal has been filed at the instance of the Assessee against the order of the Pr. Commissioner of Income-Tax, Ahmedabad-5, (‘Pr.CIT’ in short), dated 29.03.2017 arising in the assessment order dated 11.03.2015 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2013-14.
The assessee seeks permission vide its written representation dated 23.02.2019 to withdraw the captioned appeal of the assessee, for
ITA No. 1053/Ahd/17 [Ruchir D. Dave vs. Pr.CIT] A.Y. 2013-14 - 2 - which 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 Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.
In the result, the appeal of the assessee is dismissed as withdrawn.
This Order pronounced in Open Court on 30/04/2019
Sd/- Sd/- (RAJPAL YADAV) (PRADIP KUMAR KEDIA) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 30/04/2019 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,
उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।
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