What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). The assessment year in question was 2011-12. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Uttar Gujarat Fertilizers Dealers… vs DCIT | ITAT Ahmedabad 2022

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: Ms. Annapurna Gupta & Shri Siddhartha Nautiyal

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

For Respondent: Shri S.S. Shukla, Sr. D.R

Date of hearing : 18-04-2022 Date of pronouncement : 19-04-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:-

This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals), Gandhinagar, Ahmedabad in Appeal no. CIT(A)/GNR/376/2013-14 vide order dated 05/08/2014 passed for the assessment year 2011-12.

Page No. 2 Uttar Gujarat Fertilizers Dealers Welfare Association vs. Dy. CIT

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 15th April, 2022. The Revenue is fair 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In the result, the appeal of the assessee is dismissed as withdrawn.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 19-04-2022 Sd/- Sd/- (ANNAPURNA GUPTA) (SIDDHARTHA NAUTIYAL) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad : Dated 19/04/2022 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

UTTAR GUJARAT FERTILIZERS DEALERS WELFARE ASSOCIATION,MEHSANA vs. THE DY.CIT, PATAN CIRCLE, PATAN

What did the Tribunal hold?

What were the facts?

What were the issues?

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