AKASH SHAH,SURENDRANAGAR vs. THE ASSISTANT COMMISSION OF INCOME-TAX, CIRCLE-4(1)(1), AHMEDABAD, AHMEDABAD

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ITA 567/RJT/2025Status: DisposedITAT Rajkot31 July 2026AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee did not wish to press the appeal and the Departmental Representative had no objection. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal challenging an assessment order. The assessee's counsel later submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Rajkot Bench, Rajkot

Before: Dr. Arjun Lal Saini & Shri Sonjoy Sarma

For Appellant: Shri Vimal Desai, Ld. AR
For Respondent: Shri Ganesh Iyer, Ld. Sr. DR
Hearing: 09/07/2026

आयकर अपीलीय अिधकरण, राजकोट �यायपीठ, राजकोट। In The Income Tax Appellate Tribunal, Rajkot Bench, Rajkot Before Dr. Arjun Lal Saini, Accountant Member And Shri Sonjoy Sarma, Judicial Member आयकर अपील सं./ITA No.567/Rjt/2025 [ �नधा�रण वष�/Assessment Year: 2015-16 ] Akash Shah, The Assistant Commission Of 1st Floor, Cotton Hall, Vs. Income-Tax, Circle-4(1)(1), Main Road, Surendranagar, Ahmedabad Surendranagar, Gujarat-363001 Aayakar Bhavan, Ashram Road, Ahmedabad, Gujarat-380001 �थायीलेखासं./जीआइआरसं./PAN/GIR No.: BFCPS3505J (अपीलाथ�/Appellant) (��यथ�/Respondent)

Appellant by : Shri Vimal Desai, Ld. AR Respondent by : Shri Ganesh Iyer, Ld. Sr. DR Date of Hearing : 09/07/2026 31/07/2026 Date of Pronouncement : :: ORDER :: Per, Dr. Arjun Lal Saini, AM: The present appeal is preferred by the assessee challenging the impugned order dated 12.06.2025, passed by the CIT (Appeals), Delhi, for the quantum of assessment passed under section 143(3)/147 of the Income Tax Act, 1961 (for short “the Act”) for the assessment year 2015-16. 2. Before us, the learned Counsel, on behalf of the assessee, by way of a letter submitted that he did not wish to press this appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

ITA No. 567/Rjt/2025 [ AY 2015-16 ] Akash Shah v. ACIT

3.

In the result, assessee’s appeal is treated as dismissed.

Order is pronounced in the open Court on 31/07/2026.

Sd/- Sd/- [ Shri Sonjoy Sarma ] [ Dr. Arjun Lal Saini ] �याियक सद�य/Judicial Member लेखा सद�य/Accountant Member //True Copy// राजकोट/Rajkot िदनांक/ Date: 31/07/2026 Copy of the order forwarded to : 1. The assessee 2. The Respondent 3. CIT 4. The CIT(A) 5. DR, ITAT, RAJKOT By order 6. Guard File Sr. Private Secretary ITAT, Rajkot

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