SHRI DHARAMSHIBHAI B. SHAH,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-2, ANAND

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ITA 592/AHD/2017Status: DisposedITAT Ahmedabad20 July 2022AY 1995-962 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 of the CIT(A) for the assessment year 1995-96. The assessee, aged 91, requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SMT.ANNAPURNA GUPTA & SMT.SUCHITRA RAGHUNATH KAMBLE

For Respondent: Shri Atul Pandey, Sr-DR
Hearing: 19/07/2022Pronounced: 20/07/2022

सुनवाई क� तार�ख/Date of Hearing : 19/07/2022 घोषणा क� तार�ख /Date of Pronouncement: 20/07/2022 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.Commissioner of Income Tax(Appeals)-4, Vadodara [hereinafter referred to as “Ld.CIT(A) under section 250(6) of the Income Tax Act, 1961 ("the Act" for short) dated 24.11.2016 pertaining to the Asst.Year 1995-96.

2.

At the outset, the ld.counsel for the assessee submitted that the assessee wants to withdraw his above appeal, and therefore, permission may be given for withdrawal of the same. In support, the ld.counsel filed a letter signed by the assessee dated 15.7.2022 stating as under: “With reference to the above and in respect of hearing of above appeal before your honours on 19.7.2022, I aged 91 year,s have to request your Honours to please grant me permission to withdraw the appeal.”

3.

In view of the above submission of the ld.counsel for the assessee and the letter of the assessee, appeal of the assessee stands dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 20TH July, 2022 at Ahmedabad.

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