What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The Revenue did not object to this request.

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2014-15. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Madhya Gujarat Vij Company Ltd… vs PCIT | ITAT Ahmedabad 2022

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: Shri P.M. Jagtap & Shri Siddhartha Nautiyal

For Appellant: Shri M.K. Patel, A.R

For Respondent: Shri James Kurian, CIT-D.R

Date of hearing : 04-04-2022 Date of pronouncement : 27-04-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:-

This is an appeal filed by the assessee against the order of the ld. Principal Commissioner of Income Tax Vadodara-2 vide order dated 27/03/2019 passed for the assessment year 2014-15.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 31-03-2022. The Revenue is fair Page No. 2 Madhya Gujarat Vij Company Ltd. vs. Pr. CIT enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeal filed.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 27-04-2022 Sd/- Sd/- (P.M. JAGTAP) (SIDDHARTHA NAUTIYAL) VICE PRESIDENT JUDICIAL MEMBER Ahmedabad : Dated 27/04/2022 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

MADHYA GUJARAT VIJ COMPANY LTD.,VADODARA vs. THE PR. COMMISSIONER OF INCOME TAX, -2, VADODARA

What did the Tribunal hold?

What were the facts?

What were the issues?

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