MALKITSINGH ISHAWARSINGH KAUSHAL,AHWA vs. INCOME TAX OFFICER, WARD - 3, NAVSARI
What did the Tribunal hold?
The Tribunal treated the appeal as withdrawn as the Revenue did not oppose the request. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order passed by the NFAC, which arose from an assessment order under section 143(1). During the virtual hearing, the assessee's counsel requested to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal before the Tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM
सुनवाई की तारीख/ Date of Hearing : 16/01/2023 घोषणा की तारीख/Date of Pronouncement : 16/01/2023 आदेश / O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: Captioned appeal filed by the assessee pertaining to the assessment year 2018-19, is directed against the order passed by the National Faceless Appeal Centre (‘NFAC’)/ld. CIT(A) dated 06.11.2021, which in turn arises out of assessment order passed by Asst. Director of Income Tax, CPC, Bengaluru u/s 143(1) of the Income Tax Act, 1961 dated 08.02.2020.
At the time of virtual court hearing, Ld. counsel on behalf of the assessee requested the Bench that he has instructed by assessee to withdraw the instant appeal. The Revenue is fair enough in not opposing the same during the course of hearing, we treat this appeal as withdrawn.
In the result, appeal of the Assessee is dismissed as withdrawn. Order is pronounced at the time of hearing of appeal on 16/01/2023 in the Virtual Court of hearing. Sd/- Sd/- (PAWAN SINGH) (Dr. A.L. SAINI) JUDICIAL MEMBER ACCOUNTANT MEMBER Surat/िदनांक/ Date:16/01/2023 Dkp Outsourcing Sr.P.S.
A.Y. 18-19 Malkitsingh I Kaushal
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