MILANBHAI PARIKH L/H OF NIRMALABEN PARIKH,SURAT vs. DCIT, CIRCLE-2(2), SURAT, SURAT

ITA 265/SRT/2026Status: DisposedITAT Surat10 August 2026AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the application for withdrawal moved by the assessee's authorized representative. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT challenging the assessment order. During the proceedings, the assessee's authorized representative moved an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

For Appellant: Shri Rasesh Shah, CA
For Respondent: Shri Ashish Kumar, Sr. DR
Hearing: 10.08.2026Pronounced: 10.08.2026

Per Suchitra Kamble, J.M.:

This appeal by assessee is filed challenging the order of first-appeal dated 30.12.2025 passed by learned Commissioner of Income-tax- Addl/JCIT-(A)-3, Delhi, which is turn arises from the assessment-order dated 23.12.2016 passed by learned DCIT, Circle-2(2), Surat u/s 143(3) of Income-tax Act, 1961. 2

We have heard learned Representatives of both sides and considered their submissions. Milanbhai Parikh L/H of Nirmalaben Parikh

2.

Ld. AR for assessee has moved an application dated 08.08.2026 seeking withdrawal of present appeal. The application filed by Ld. AR is kept in case file.

3.

Ld. DR fo

The order continues below.

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