SUSHILA HITENBHAI PARMAR,SURAT vs. THE ITO, WARD- 5(2)(3), AHMEDABAD
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.
Held
The Tribunal considered the written request from the assessee and decided to dismiss the appeal as withdrawn. The appeal was accordingly dismissed.
Key Issues
Whether the appeal can be dismissed as withdrawn based on the assessee's request.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH
Before: DR. BRR KUMAR & MS. SUCHITRA KAMBLE
आदेश/ORDER
PER DR. BRR KUMAR, VICE PRESIDENT:
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.
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.
I.T.A No. 1915/Ahd/2025 Sushila Hitenbhai Parmar, A.Y. 2011-12 3. In the light of written request made on behalf of the assessee, the appeal is dismissed as withdrawn.
In the result, the appeal filed by the Assessee is hereby dismissed as withdrawn.
Order pronounced in the open court on 11-03-2026
Sd/- Sd/- (SUCHITRA KAMBLE) (DR. BRR KUMAR) JUDICIAL MEMBER VICE PRESIDENT Ahmedabad : Dated 11/03/2026 a.k. आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,
उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद
