SHRI DEVJI VAGHJI PATEL,RAHPAR-KUTCH vs. THE ADDITIONAL COMMISSIONER OF INCOME TAX, GANDHIDHAM RANGE, GANDHIDHAM

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ITA 943/RJT/2010Status: DisposedITAT Rajkot11 February 2019AY 2005-062 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's advocate requested to withdraw the appeal. The Departmental Representative had no objection to the withdrawal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2005-06. The appeal was listed for hearing on February 11, 2018.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal filed by the Assessee is directed against the order of the Ld. CIT(A)-II, Rajkot dated 24.02.2010 for A.Y. 2005-06.

ITA No. 943/Rjt/2010 2 . A.Y. 2005-06 2. 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 In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, appeal filed by the Assessee is dismissed as withdrawn.

Order pronounced in Open Court on 11 - 02- 2019

Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad: Dated 11/02/2019 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

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