What did the Tribunal hold?

The Tribunal considered the request of the assessee's counsel and, in the absence of any objection from the Department, allowed the withdrawal of the appeal.

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax for the assessment year 2012-13. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

Sheeloo Rajkumar Lodha, Vapi vs PCIT | ITAT Surat 2019

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI H.S. SIDHU & SHRI O.P. MEENA

For Appellant: Shri Hardik Vora – Adv

For Respondent: Shri R.P.Rastogi – Sr.DR

Hearing: 16.07.2019Pronounced: 16.07.2019

IN THE INCOME TAX APPELLATE TRIBUNAL

SURAT BENCH, SURAT BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER

ITA No.990/AHD/2017 Assessment Year: 2012-13 Sheeloo Rajkumar Lodha, Vs. Principal Commissioner of 601, C/o Seven 11 Industries, Income Tax, Valsad. Shubham Tower, Vapi Daman Road, Chala, Vapi. [PAN: AAZPL 9436 A] (Appellant) (Respondent) Assessee by Shri Hardik Vora – Adv. Department by Shri R.P.Rastogi – Sr.DR Date of Hearing 16.07.2019 Date of Pronouncement 16.07.2019 ORDER PER H.S. SIDHU, JM: This appeal filed by the Assessee against the impugned order passed by the Principal Commissioner of Income Tax, Valsad dated 27.02.2017 pertaining to assessment year 2012-13.

At the time of hearing, the ld.Counsel for the assesse Shri Hardik Vora, Advocate submitted that he is withdrawing the present appeal and requested that permission to withdraw this appeal be granted.

On the other hand, the ld.Departmental Representative has not raised any objection on the request of the ld.Counsel for the assessee.

Keeping in view of the facts and circumstances of the present case and request of the ld.Counsel for the assessee for withdrawing this appeal. We allow this assessee to withdraw this appeal.

In the result, appeal of the assessee dismissed as withdrawn.

Order pronounced on 16-07-2019.

Sd/- Sd/- (O.P. MEENA) (H.S. SIDHU) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 16/07/2019 “GANGADHARA RAO.S” Copy forwarded to: 1. Appellant 2. Respondent 3. Pr.CIT 4. CIT(A) 5. DR / / TRUE COPY / / / / TRUE COPY / / Asst. Registrar, ITAT, Surat

SHEELOO RAJKUMAR LODHA,VAPI vs. THE PR. CIT, VALSAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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