ASHA AKASH JAIN, SURAT,SURAT vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, SURAT, SURAT

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ITA 279/SRT/2023Status: HeardITAT Surat13 July 2023AY 2018-19Bench: SHRI PAWAN SINGH (Judicial Member), Dr ARJUN LAL SAINI (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard both parties and, with no objection from the Revenue, permitted the withdrawal of the assessee's appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-tax under section 263. At the time of hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263,Section 254(1)

AI-generated summary — verify with the full judgment below

िनधा�रती की ओर से /Assessee by Shri Krunal K. Jariwala C.A राज� की ओर से /Revenue by Shri Ashok B.Koli, CIT-DR अपील पंजीकरण/Appeal instituted on 20.04.2023 सुनवाई की तारीख/Date of hearing 13.07.2023 उद्घोषणा की तारीख/Date of 13.07.2023 pronouncement Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1. 1. This appeal by assessee is directed against the order of Ld. Principal Commissioner of Income-tax-1, Surat dated 20.03.2023 for assessment year 2018-19 passed under section 263 of the Income Tax Act, 1961.

2. At the time of hearing, Ld. Authorized Representative for the assessee requested the Bench that he has instructed by assessee to withdraw the instant appeal by filing application dated 11.07.2023.

(A.Y 18-19) Asha A Jain 3. On the other hand, Ld. Commissioner Income-tax- Departmental Representative for the Revenue fair enough in not objecting to assessee’s above application for withdrawal.

4.

We have heard both the parties and as the Ld. CIT-DR for the Revenue has no objection, we permit the withdrawal of assessee’s appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the court at the close of the hearing on Thursday, 13th July,2023.

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