AHMEDALI KURBANHUSAIN PIPLODWALA & CO,STATION ROAD,AT & PO. PIPLOD TAL. vs. INCOME TAX OFFICER, WARD-1, DAHOD, WARD-1 DAHOD

ITA 567/AHD/2026Status: DisposedITAT Ahmedabad22 September 2026AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2017-18. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A)'s order.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI SANJAY GARG & SHRI GANGADHAR PANDA

For Appellant: Shri Palak Pavagadhi, AR, Smt. Ananya Kulshresth, Sr. D.R
For Respondent: Smt. Ananya Kulshresth, Sr. D.R
Hearing: 18/08/2026Pronounced: 22/09/2026

Per Sanjay Garg, Judicial Member:

The present appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi (hereinafter referred to as “CIT(A)”), dated 30.07.2025 passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) and relates to Assessment Year (A.Y.) 2017-18. ITA No.567/Ahd/2026 [Ahmedali Kurbanhusain Piplodwala & Co. vs. ITO] A.Y. 2017-18 - 2 –

2.

At the time of hearing,

The order continues below.

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