SHRI PRAVINCHANDRA ISHWARLAL RANA,SURAT vs. THE INCOME TAX OFFICER, WARD-2(3), ( NOW WARD-1(2)(4)), SURAT

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ITA 2151/AHD/2015Status: DisposedITAT Surat25 January 2018AY 2008-091 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 granted the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order confirming a penalty. During the hearing, the assessee's representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 271(1)(b)

AI-generated summary — verify with the full judgment below

ITA No.2157/Ahd/2015, Pravinchandra Ishwarlal Rana IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI CM.GARG, JUDICIAL MEMBER AND SHRI OPMEENAACCQUNTANT MEMBER 3T.31.H,/LT.A No.21S7VAHD/2015 @ejoradt/ Assessment Year 2008-09 Shri Pravirichandra Ishwarlal Rana, Vs. 14/782, Hlalpati The Income Tax Officer, Colony , Mahalaxmi Ward 2(3), Sheri No.2, Umarwada, Surat; Surat. PAN: ABEPR9239F ardalreff Appellant 9aeff/Respondent fuRalafi3izt /Assessee by Shri PM Jagaseth, CA TToT4-h3iit /Revenue by Shri O.P Meend, Sr. D.R; HTashartu/ Date of hearing: 3quyur-Rraro/Pronouncement date 25.01.2018 25.01.2018 H48 /O R DER PER Q_EIMEENAACCQUIANT MEMBER:

This appeal by the assessee filed against the order passed by the Commissioner of Income Tax (Appeals)-Il, Surat, dated 05.05.2015 confirming the penalty of Rs.10,000/- 0/s.271(1)(b) of the Act, 2 When the appeal was called for hearing, a letter dated 24.01.2018 signed by the Id.AR for the assessee firm was placed before Us, wherein the assessee sought permission to withdraw the appeal: The Id.Sr DR has not raised any objection for withdrawal of appeal: 3 In view of the foregoing, appeal is dismissed as withdrawn: 4 The order pronounced in the open Court on 25.01.201 8. Sd| S7 (C.M: GARG) (O.P. MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER y/ Surat, faalfa5 Dated:95-9/-12 Copy: of order forwarded to- Assessee/AO /Pr. CIT / CIT (A)/ITAT ITAT. (DR) /Guard file of By order 8L Assistant Regi TetregSdlap 311437 3ikv ~frtu 37dl3;Ta.

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