PRADIP B SHAH - HUF,AHMEDABAD vs. THE PR. CIT-1, AHMEDABAD

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ITA 73/AHD/2021Status: DisposedITAT Ahmedabad12 December 2022AY 2015-162 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 allowed the assessee's application for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. The assessee later filed an application seeking withdrawal of the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn and dismissed as per their request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: SMT.ANNAPURNA GUPTA & SHRI SIDDHARTHA NAUTIYAL

Hearing: 12/12/2022Pronounced: 12/12/2022

(Applicant) (Responent) : None Assessee by Revenue by : Shri A.P. Singh, CIT सुनवाई क� तार�ख/Date of Hearing : 12/12/2022 घोषणा क� तार�ख /Date of Pronouncement: 12/12/2022 आदेश/O R D E R PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER Present appeal has been filed by the assessee against order passed by the ld.Pr.Commissioner of Income Tax-1, Ahmedabad [hereinafter referred to as “the ld.Pr.CIT”] dated 23.3.2021 passed under section 263 of the Income Tax Act, 1961 [hereinafter referred to as "the Act" for short] for the Asst.Year 2015-16.

2.

At the time of hearing none appeared on behalf of the assessee. However, the assessee has filed an application dated 8.12.2022 seeking withdrawal of the appeal filed before the Tribunal in view of 2 grievance of the assessee being addressed and no addition has been made. The contents of the letter read as under:

3.

In view of the request of the assessee in writing for withdrawal of its appeal, we allow the application and dismiss appeal of the assessee as being withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 12th December, 2022 at Ahmedabad.

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