NAROTTAMBHAI CHHOTUBHAI PATEL,SURAT, GUJARAT vs. INCOME TAX OFFICER, WARD 2(3)(1), SURAT

ITA 1171/SRT/2025Status: DisposedITAT Surat18 August 2026AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the Revenue did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2015-16. At the hearing, the assessee's counsel stated that the assessee no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Dr. Arjun Lal Saini

For Appellant: Shri Nitin Lakkad, Ld. AR
Hearing: 21/05/2026Pronounced: 18/08/2026

Per, Dr. Arjun Lal Saini, A.M This appeal filed by the assessee against the order dated 06.11.2024 passed by the Commissioner of Income Tax (Appeals), relating to Assessment Year 2015-16. 2. At the outset, the Learned Counsel for the assessee submitted that the assessee does not want to press this appeal i.e., the assessee wish to withdraw this appeal to which Ld. DR for the Revenue does not raise objection, therefore, we permit the assessee to withdraw this appeal. Narotam Chhotubhai Patel

3.

In the result, the appeal of the assesse is di

The order continues below.

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