What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal application.

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

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

M/S. Mistry & Vadia… vs ITO | ITAT Ahmedabad 2017

Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘B’

Before: SHRI PRAMOD KUMAR & SHRI RAJPAL YADAV

For Respondent: Shri Mudit Nagapl, Sr.DR

Hearing: 27/10/2017Pronounced: 27/10/2017

आदेश/O R D E R PER PRAMOD KUMAR, ACCOUNTANT MEMBER

Present appeal is directed at the instance of assessee against order of ld.CIT(A)-5, Vadodara dated 27.3.2015 passed for Asstt.Year 2010-11.

At the outset, it has been brought to our notice assessee has filed a withdrawal purshis dated 24.10.2017, which is on record, seeking permission to withdraw the present appeal. The ld.DR

ITA No.2122/Ahd/2015 2 has no objection to the request of the assessee. Hence, we dismiss the appeal, as being withdrawn.

Order pronounced in the Court on 27th October, 2017.

Sd/- Sd/- (RAJPAL YADAV) (PRAMOD KUMAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad; Dated 27/10/2017 आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण / DR, ITAT, 6. गाड� फाईल / Guard file.

आदेशानुसार/ BY ORDER, True Copy उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad

M/S. MISTRY & VADIA INFRASTRUCTURE,BARODA vs. THE INCOME TAX OFFICER, WARD-2(3), BARODA

What did the Tribunal hold?

What were the facts?

What were the issues?

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