What did the Tribunal hold?

The tribunal considered the assessee's request for withdrawal and the revenue's no objection. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal.

Shri Ragesh Chhanalal Patel vs ITO | ITAT Ahmedabad 2018

Income Tax Appellate Tribunal, “ SMC ” BENCH, AHMEDABAD

Before: SHRI N.K. BILLAIYA & SHRI MAHAVIR PRASAD

For Respondent: Shri Sumit Kumar Verma, Sr. D.R

Hearing: 09/02/2018

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)-XIV, Ahmedabad, vide Appeal No.CIT(A)- XIV/Ward-8(4)/316/2013-14, dated 02/06/2014 for Assessment Year (A.Y) 2011-12.

During the time of hearing, ld. Counsel for the assessee requested through his application dated 08/02/2018 for withdrawal of the appeal filed by the assessee. The ld. DR for the revenue has no objection.

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 Counsel for the assessee the appeal of the assessee is hereby dismissed as withdrawn.

ITA No.2347/Ahd/2015 Ragesh Chhanalal Patel vs. ITO A.Y.2011-12. - 2 -

In the result, appeal filed by the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 09/02/2018

Sd/- Sd/- एन.के. �ब�लैया महावीर �साद (लेखा सद�य) (�या�यक सद�य) ( MAHAVIR PRASAD ) ( N.K. BILLAIYA ) ACCOUNTANT MEMBER JUDICIAL MEMBER

Ahmedabad; Dated 09/02/2018 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)-XIV, Ahmedabad. 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 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 08/01/2018 . 2. Date on which the typed draft is placed before the Dictating Member …08/01/2018 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 RAGESH CHHANALAL PATEL,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-8(4), AHMEDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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