What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (Appeals). The assessee's counsel requested to withdraw the appeals during the hearing.

What were the issues?

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

Shri Chintan Punamchand Turakhia vs PCIT | ITAT Ahmedabad 2022

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri Parin Shah, A.R

For Respondent: Shri Alok Kumar, CIT DR

Hearing: 10.05.2022Pronounced: 11.05.2022

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER (Assessment Year: 2016-17) Shri Chintan Punamchand Vs. Pr. CIT-3, Turakhia, B203, Pushpavan Ahmedabad Appartments, Opp. Ruchir Bunglows, Bodakdev-380054 [PAN No. ABIPT3370M] (Appellant) .. (Respondent) Assessee by : Shri Parin Shah, A.R. Revenue by : Shri Alok Kumar, CIT DR Date of Hearing 10.05.2022 Date of Pronouncement 11.05.2022 O R D E R PER BENCH:-

The appeal filed by the assessee is against the order dated 30.03.2021 passed by the Pr. Commissioner of Income Tax (Appeals)-3, Ahmedabad under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).

At the outset, Ld. Counsel appearing for the assessee has submitted that he wants to withdraw the appeals. The Ld. DR has not raised any objection in this respect. Thus, in view of the submission made by the assessee’s Counsel, the appeals filed by the assessee are dismissed as withdrawn.

SHRI CHINTAN PUNAMCHAND TURAKHIA,AHMEDABAD vs. THE PR. CIT-3, AHMEDABAD

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