SUSHILA HITENBHAI PARMAR,SURAT vs. THE ITO, WARD- 5(2)(3), AHMEDABAD

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ITA 1915/AHD/2025Status: DisposedITAT Ahmedabad11 March 2026AY 2011-12Bench: DR. BRR KUMAR (Vice President), MS. SUCHITRA KAMBLE (Judicial Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the written request from the assessee and decided to dismiss the appeal as withdrawn. The appeal was accordingly dismissed.

What were the facts?

The assessee filed an appeal against the appellate order dated 16.10.2023. The assessee's counsel requested to withdraw the appeal as the assessee had opted for VSVS, 2020 and received necessary form.

What were the issues?

Whether the appeal can be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH

Before: DR. BRR KUMAR & MS. SUCHITRA KAMBLE

For Appellant: Shri Biren Shah, A.R
For Respondent: Shri Rameshwar P. Meena, Sr. D.R

आदेश/ORDER

PER DR. BRR KUMAR, VICE PRESIDENT:

1.

This appeal is filed by the Assessee against the appellate order dated 16.10.2023 passed by the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi, relating to the Assessment Year 2011-12.

2.

The Ld. Counsel for the assessee has requested vide letter dated 28-02-2026 that the assessee has opted for VSVS, 2020 and as the assessee has received Form 5 from the PCIT, the assessee would like to withdraw the appeal.

4.

In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn.

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