SHRI MUKESH GAMANBHAI PATEL,SURAT vs. THE INCOME TAX OFFICER, WARD-6(3), SURAT
What did the Tribunal hold?
The Tribunal granted permission to withdraw the appeal as the Revenue did not object. Therefore, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the penalty imposed under Section 271(1)(b) of the Income Tax Act. The assessee subsequently sought permission to withdraw the appeal.
What were the issues?
Whether the assessee should be allowed to withdraw their appeal against a penalty order.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
% IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT Before Shri C.M.GARG, Judicial Member, and Shri O.P. MEENA, Accountant Member ITA No.464LAhd/2015 Assessment Year: 2008-09 Shri Mukesh Gamanbhai Patel, The Income Tax Officer, 5/1015, Taratiya Hanuman TI Ward-6(3) , Sheri, Haripura Main Road, Surat. Vs. Surat 395 003 PAN: ADLPP9578L (Appellant) (Respondent Assessee by Revenue by Final Date of Hearing: Date of Order: Shri PM_Jagaseth CA Shri O.P Meena, Sr DR 25.01.2018 25.01.2018 H48/0 RDER Per Shri C M_Garg,JM: This appeal by the assessee filed against the order passed by the Commissioner of Income Tax(Appeals)-1, Surat dated 28.11.2014 for the assessment year 2008-09 in confirming the penalty of Rs.60,000 / - u/s.271(1)(b) of the Income Tax 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 for which the ld.Sr DR has not raised any objection for withdrawal of appeal: 3 _ In view of foregoing, appeal is dismissed as withdrawn: Order pronounced in the open court on 'day of January, 2018. Sd[ C (O.P.Meena) S (C.M.Garg) ACCOUNTANT MEMBER JUDICIAL MEMBER f7iv /Dated 25 January, 2018 S.Gangadhara Rao, Sr.PS Copy to: Assessee/AO/Pr . CIT / CIT (A)/ITAT (DR) / Guard file By order Assistant Registrar, Surat
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