What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2006-07. The assessee's advocate requested to withdraw the appeal during the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Ashutosh Developers Pvt. Ltd… vs The Additional Commissioner of… | ITAT Rajkot 2019

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

PER MAHAVIR PRASAD, JUDICIAL MEMBER

This appeal filed by the Assessee is directed against the order of the Ld. CIT(A)-IV, Rajkot dated 16.07.2010 pertaining to A.Y. 2006-07.

ITA No. 1207/Rjt/2010 2 . A.Y. 2006-07

At the outset, Advocate for the appellant has requested to withdraw this appeal. The ld. DR has no objection. In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.

In the result, appeal filed by the Assessee is dismissed as withdrawn.

Order pronounced in Open Court on 20 - 03- 2019

Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad: Dated 20/03/2019 Rajesh Copy of the Order forwarded to:- 1. The Appellant. 2. The Respondent. 3. The CIT (Appeals) – 4. The CIT concerned. 5. The DR., ITAT, Ahmedabad. 6. Guard File. By ORDER

Deputy/Asstt.Registrar ITAT,Ahmedabad

ASHUTOSH DEVELOPERS PVT. LTD.,JUNAGADH vs. THE ADDITIONAL COMMISSIONER OF INCOME TAX, JUNAGADH RANGE, JUNAGADH

What did the Tribunal hold?

What were the facts?

What were the issues?

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