DHIRENDRAKUMAR AVACHARBHAI PATEL,NADIAD vs. INCOME TAX OFFICER, CIRCLE INTERNATIONAL TAXATION
What did the Tribunal hold?
The Tribunal noted that the assessee, considering the small amount involved, wished to withdraw the appeal and had filed a letter to that effect. The revenue's representative had no objection to this request. Since the assessee did not wish to pursue the matter further, the appeal was dismissed as withdrawn. The Tribunal did not decide on the merits of the case. The operative direction was to dismiss the appeal as withdrawn.
What were the facts?
The assessee, Virendrakumar Avacharbhai Patel, filed an appeal against the order dated 24/04/2026 passed by the Income Tax Officer (Appeals)-13, Ahmedabad. This order was passed in proceedings under Section 147 read with Section 144 of the Income Tax Act, 1961, for the assessment year 2015-16. The appeal was filed before the Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench 'D'. The revenue was represented by the Income Tax Officer, Nadiad. The assessee sought permission to withdraw the appeal.
What were the issues?
1. Whether the assessee is permitted to withdraw the appeal filed against the order passed under Section 147 read with Section 144 of the Income Tax Act, 1961, for the assessment year 2015-16. Assessee's Contention: The learned authorized representative for the assessee, Mr. B.T. Thakkar, CA, submitted that considering the very small amount involved in the matter, the assessee sought permission from the Hon'ble Bench to withdraw the appeal. A letter to this effect was also filed by the assessee. Revenue's Contention: The learned senior departmental representative had no objection to the withdrawal of the appeal by the assessee.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आयकर अपीलीय अधिकरण, ‘डी’ न्यायपीठ अहमदाबाद में समक्षः श्री नरेन्र प्रसाद ससन्हा, लेखा सदस्य एवं श्री संजय कुमार, न्याययक सदस्य आयकर अपील सं. 2422/एएचडी/2026 यनिाारण वर्ाः 2015-16 िीरेन्रकुमार अवाचारभाई पटेल, आयकर अधिकारी, 13, गीताांजलि नगर सोसायटी, नाना वडोदरा- 390007 क ांभनाथ रोड, नडडयाद, नडडयाद, बनाम ग जरात- 387001 ( पानः- एवीयुपीपी0581सी ) अपीलार्थी प्रत्यर्थी
ननर्ााररती द्वारााः श्री बी.टी. ठक्कर, सीए राजस्व द्वारााः श्री अरववांद क मार नामदेव, लसननयर-डीआर 08.10.2026 स नवाई की तारीखाः घोषणा की तारीखाः 12.10.2026 आदेश श्री नरेन्र प्रसाद ससन्हा, लेखा सदस्य द्वारा पाररतः- ननर्ााररती द्वारा यह अपीि आयकर अधर्ननयम, 1961 की र्ारा 144 के साथ पठठत र्ारा 147 की कायावाही में पाररत आयकर आय क्त(अपीि), अहमदाबाद-13 के ठदनाांक 24/04/2026 के आदेश के ववरुद्र् दायर की गई है।
-2- आयकर अपीि सां. 2422/एएचडी/2026 ननर्ाारण वषाः 2015-16 2. स नवाई के दौरान, ननर्ााररती के ववद्वान प्राधर्कृत प्रनतननधर् श्री बी.टी. ठक्कर ने प्रस्त त ककया कक मामिे में शालमि रालश बह त कम होने को ध्यान में रखते ह ए, ननर्ााररती ने माननीय न्यायपीठ से अपीि वापस िेने की अन मनत माांगी है। इस सांबांर् में ननर्ााररती द्वारा एक पत्र भी दायर ककया गया है। ववद्वान वररष्ठ ववभागीय प्रनतननधर् को ननर्ााररती द्वारा अपीि को वापस लिए जाने पर कोई आपवि नहीां है। च ांकक ननर्ााररती इस मामिे को आगे नहीां बढाना चाहता है, इसलिए अपीि को वापस लिए जाने के कारण ननरस्त ककया जाता है। 3. पररणामस्वरूप, ननर्ााररती की अपीि वापस लिए जाने के कारण ननरस्त की जाती हैं।
अहमदाबाद में ददनांक 12/10/2026 को न्यायालय में आदेश को सुनाया गया। हस्ता/- हस्ता/- (संजय कुमार) (नरेन्र प्रसाद ससन्हा) न्याययक सदस्य लेखा सदस्य ठदनाांकाः 12, अक्ट बर, 2026 अहमदाबाद। आदेश की प्रयतसलपप अग्रेपर्तः- 1. अपीिाथी 2. प्रत्यथी 3. सांबांधर्त आयकर आय क्त 4. आयकर आय क्त(अपीि)- 5. ववभागीय प्रनतननधर्, आयकर अपीिीय अधर्करण, अहमदाबाद। 6. गाडा फाइि आदेशान सार, उप/सहायक पांजीकार आयकर अपीिीय अधर्करण, अहमदाबाद।
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
Recent GST High Court judgments
Search GST case law →- M/S Utkal Suppliers,Ganjam vs. Assistant Commissioner Of CT And GST, Ganjam-I Circle,GanjamOrissa · 28 Oct 2026
- M/S Kotdwar Steel Limited vs. Office Of Hte Deputy CommissionerUttarakhand · 28 Oct 2026
- M/S Kotdwar Steel Limited vs. Office Of The Deputy CommissionerUttarakhand · 28 Oct 2026
- M/S Kotdwar Steel Limited vs. Office Of The Deputy CommissionerUttarakhand · 28 Oct 2026
- M/S Govindjee Dairy Milk Private Limited vs. Central Goods And Services TaxRajasthan · 27 Oct 2026