PARULBEN NIKHILKUMAR DHRUVA,BORIAVI vs. THE ITO, WARD- 1, NADIAD, NADIAD

ITA 1674/AHD/2026Status: DisposedITAT Ahmedabad14 September 2026AY 2020-20212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee did not wish to pursue the appeal and had requested permission to withdraw it. Considering the assessee's request, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the NFAC under Section 147 read with Section 144B of the Income Tax Act for the assessment year 2020-21. During the 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 NFAC's order.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
आयकर अपीलीय अिधकरण अहमदाबाद “ए” पीठ सम" "ी नरे" "साद िस"ा, लेखा सद" एवं "ी संजय कुमार, "ाियक सद" आयकर अपील सं"ा : 1674/Ahd/2026 िनधा"रण वष" : 2020-21 पा"लबेन िन"खलकुमार "ुवा आयकर अिधकारी, बो"रयावी, िजला आनंद, आनंद वाड"-1, निडयाद “बनाम” गुजरात – 388001 ("ितवादी) पैन: ACCPD1896K (अपीलाथ") अपीलाथ" की ओर से : "ी िधनाल ए. शाह, अिधकृत "ितिनिध (ए.आर.) राज" की ओर से : "ी अिमत "ताप िसंह, व"र" िवभागीय "ितिनिध (सीिनयर डी.आर.) सुनवाई की तारीख : 03-09-2026 िनण"य की घोषणा की तारीख : 14-09-2026

आदेशानुसार : "ी नरे" "साद िस"ा, लेखा सद"

यह अपील अपीलाथ"/असेसी "ारा रा""ीय फेसलेस अपील क"" (NFAC), िद"ी [इसके प"ात् “सीआईटी(ए)” के "प म" संदिभ"त] "ारा आयकर अिधिनयम [इसके प"ात् “अिधिनयम” के "प म" संदिभ"त] की धारा 147 सहपिठत धारा 144B के अंतग"त काय"वाही

I.T.A No. 1674/Ahd/2026 A.Y. 2020-21 म", िनधा"रण वष" (A.Y.) 2020-21 के िलए िदनांक 08.12.2025 को पा"रत आदेश के िव"" दायर की गई है। 2. सुनवाई के दौरान, "ी िधनाल शाह, माननीय अिधकृत "ितिनिध (Ld. AR) ने ""ुत िकया िक अपीलाथ"/असेसी वत"मान अपील को आगे नहीं बढ़ाना चाहता है तथा वत"मान अपील वापस लेने की अनुमित "दान िकए जाने का अनुरोध िकया। अपीलाथ"/असेसी "ारा वत"मान अपील वापस लेने के अनुरोध के साथ िदनांक 03.09.202

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →