MRUGESH KANUBHAI PATEL,AHMEDABAD vs. ITO, WARD-4(2)(3), AHMEDABAD

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ITA 646/AHD/2019Status: DisposedITAT Ahmedabad06 July 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, granted the prayer. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2010-11. During the hearing, the assessee's authorized representative filed a written request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's application to withdraw the appeal should be granted.

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, AHMEDABAD “SMC” BENCH

Before: Ms. Annapurna Gupta

Appellant by : Withdrawal Application Respondent by : Leena Lal, Sr.D.R. Date of hearing : 01-07-2022 Date of pronouncement : 06-07-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTANT MEMBER:-

The present appeal has been filed by the Assessee against the order passed by the Commissioner of Income Tax (Appeals)-4, Ahmedabad, (in short referred to as CIT(A)), dated 07-06-2019, u/s. 250(6) of the Income Tax Act, 1961(hereinafter referred to as the “Act”) pertaining to Assessment Year (A.Y) 2010-11.

2.

At the time of hearing of appeal of the assessee, a written request vide application dated 30.06.2022 filed by assessee was referred to by the Page No 2 Mrugesh Kanubhai Patel vs. ITO Ld. Authorized Representative seeking permission to withdraw the captioned appeal of the assessee. Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

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