LEXMARK RADIATORS PVT. LTD,VADODARA vs. THE DCIT, CIRCLE-1(1)(2), VADODARA

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ITA 277/AHD/2021Status: DisposedITAT Ahmedabad13 April 2022AY 2019-202 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). Subsequently, the assessee submitted a request to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH, AHMEDABAD

Before: SHRI PRAMOD KUMAR, VICE PRESDIENT & SHRI SIDDHARTHA NAUTIYAL

For Respondent: Shri S.S. Shukla, Sr. D.R
Hearing: 12.04.2022Pronounced: 13.04.2022

PER PRAMOD KUMAR, VICE PRESIDENT:

1.

This is an appeal filed by the assessee against the order dated 08.09.2021 passed by the CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the Assessment Year 2019-20.

2.

At the outset, it is noticed that the assessee has submitted request vide letter received by the Registry on 08.04.2022 seeking permission to withdraw the present appeal.

3.

The ld. Departmental Representative has no objection for withdrawal of the assessee’s appeal.

4.

Therefore, in view of these facts, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn.

Page 2 of 2 5. In the result, appeal filed by the assessee is dismissed.

Order pronounced in the open Court on this 13th day of April, 2022

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