What did the Tribunal hold?

The assessee's counsel moved an application for withdrawal of the appeal. The revenue's representative had no objection to the withdrawal.

The assessee filed an appeal against the order of the Commissioner of Income Tax(Appeals). The appeal was fixed for hearing on a specific date.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their application.

Shri Chimanlal B. Patel, Mehsana vs ITO | ITAT Ahmedabad 2018

Income Tax Appellate Tribunal, “ SMC ” BENCH, AHMEDABAD loZJh egkohj izlkn] U;kf;d lnL; ,oa vejthr flag]

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Respondent: Shri Vilas Shinde, Sr. DR

Hearing: 23/02/2018

आदेश / O R D E R

PER MAHAVIR PRASAD, JUDICIAL MEMBER : This is an appeal by the assessee against the order of the Commissioner of Income Tax(Appeals)- Gandhinagar, Ahmedabad, vide appeal no.CIT(A)/GN/439/2015-16 dated 01/09/2016 for the Assessment Year (AY) 2013-14.

This matter was fixed for today’s hearing on 23/02/2018. At the outset, learned counsel for the assessee moved an application for withdrawal of the appeal filed by the assessee. The ld. DR for the revenue has no objection.

ITA No.2968/Ahd/2016 Chimanlal B. Patel vs. ITO A.Y. 2013-14 - 2 - 3. In the light of the above submission made by the ld. Counsel for the assessee the appeal of the assessee is hereby dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 23/02/2018

Sd/- Sd/- vejthr flag vejthr flag vejthr flag महावीर �साद vejthr flag (लेखा सद�य) (�या�यक सद�य) ( AMARJIT SINGH ) ( MAHAVIR PRASAD ) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 23/02/2018

Priti Yadav, sr.PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)-Gandhinagar, Ahmedabad. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad 1. Date of dictation .23/02/2018 (dictation-pad 1 pages attached at the end of this appeal-file) 2. Date on which the typed draft is placed before the Dictating Member …23/02/2018 3. Other Member… 4. Date on which the approved draft comes to the Sr.P.S./P.S…………….. 5. Date on which the fair order is placed before the Dictating Member for pronouncement…… 6. Date on which the fair order comes back to the Sr.P.S./P.S……. 7. Date on which the file goes to the Bench Clerk………………… 8. Date on which the file goes to the Head Clerk…………………………………... 9. The date on which the file goes to the Assistant Registrar for signature on the order…………………….. 10. Date of Despatch of the Order………………

SHRI CHIMANLAL B. PATEL,MEHSANA vs. THE INCOME TAX OFFICER, WARD-1, MEHSANA

What did the Tribunal hold?

What were the facts?

What were the issues?

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