What did the Tribunal hold?

The ITAT allowed the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) challenging an order from the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, given their request and the respondent's lack of objection.

Shilpa Ajaykumar Parasrampuria vs ITO | ITAT Ahmedabad 2019

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH, AHMEDABAD

ITA No. 639/Ahd/2018 Shilpa Ajaykumar Parasrampuria Vs. ITO Assessment Year : 2013-14 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] ITA No. 639/Ahd/2018 Assessment Year: 2013-14 Shilpa Ajaykumar Parasrampuria .......…………...........Appellant B-104, Satellite Centre, Premchandnagar Road, Vastrapur Ahmedabad [PAN : AAVPP 9655 P] Vs. Income Tax Officer ............................Respondent Ward 3 (3)(4), Ahmedabad

Appearances by: Nitin Pathak, for the Appellant LP Jain, for the Respondent Date of concluding the hearing : 05.04.2019 Date of pronouncing the order : 09.04.2019 O R D E R Per Pramod Kumar, Vice President :

By way of this appeal, the assessee-appellant has challenged correctness of the order dated 9th January 2018 passed by the by the learned CIT(A)-3, Ahmedabad, in the matter of assessment under section 143(3) of the Income-tax Act, 1961, for the assessment year 2013-14.

At the time of hearing, learned counsel for the assessee submitted that the assessee wants to withdraw his appeal. The learned Departmental Representative has no objection. In view of the statement made by the learned counsel for the assessee, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal is dismissed as indicated above. Pronounced in the open court today on the 9th April, 2019.

Sd/- Sd/-

Ms. Madhumita Roy Pramod Kumar (Judicial Member) (Vice President) Ahmedabad, the 9th day of April, 2019 *bt

ITA No. 639/Ahd/2018 Shilpa Ajaykumar Parasrampuria Vs. ITO Assessment Year : 2013-14 Page 2 of 2 Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order

SHILPA AJAYKUMAR PARASRAMPURIA,AHMEDABAD vs. ITO, WARD-3(3)(4), AHMEDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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