NITA NIMESHBHAI PATEL,SURAT vs. INCOME TAX OFFICER, WARD-1(3)(8), SURAT

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ITA 701/SRT/2024Status: DisposedITAT Surat28 March 2025AY 2011-12Bench: Shri Sanjay Garg (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Revenue did not object to the assessee's request for withdrawal. The tribunal accepted the assessee's request to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order passed by the CIT(A) related to the assessment order. The assessee applied for the VSVS Scheme-2024 and received VSVS Form-2. Based on this, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn due to application under VSVS Scheme-2024.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: Shri Sanjay Garg & Shri Bijayananda Pruseth

For Appellant: Shri P M Jagasheth, A.R
For Respondent: Shri Mukesh Jain, Sr. D.R

Assessee by: Shri P M Jagasheth, A.R. Revenue by: Shri Mukesh Jain, Sr. D.R. Date of hearing : 18-03-2025 Date of pronouncement : 28-03-2025 आदेश/ORDER Per Sanjay Garg, Judicial Member:

The present appeal has been filed by the Assessee against the order passed by the Learned Commissioner of Income Tax, Appeal/Additional/Joint Commissioner of Income Tax, Appeal-8 Mumbai [hereinafter referred to as “CIT(A)’] dated 9.03.2024 arising out of the matter of assessment order passed u/s.147 r.w.s 144 of the Income Tax Act, 1961 (here- in-after referred to as “the Act”) relevant to the Assessment Year 2011-12. Nita Nimeshbhai Patel, A.Y. 2011-12

2.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal filed vide letter dated 18th March, 2025. The content of the said application is reproduced below:-

Dear Sir, 1. In that the above noted appeals is pending before the Hon'ble ITAT, Surat and hearing is fixed on 18.03.2025. 2. I would like to submit that I had applied for the VSVS Scheme-2024 for the above two appeals, and the VSVS Form-2 has been received. Therefore, I would like to withdraw the aforementioned appeals from the ITAT, Surat. Kindly allow the withdrawal of the above-mentioned appeals. Thanking you, Yours truly, Nita Nimeshbhai Patel

3.

The Revenue is fair enough in not objecting assessee’s withdrawal application. In view of the above, we therefore accept assessee’s request for withdrawing the appeal filed.

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