What did the Tribunal hold?

The assessee's counsel filed a letter seeking permission to withdraw the appeal. The tribunal allowed the withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the revision order.

Shri Deepakkumar Natvarlal… vs CIT | ITAT Rajkot 2023

Q: What were the facts?

The assessee filed an appeal against a revision order passed by the Principal Commissioner of Income Tax. The appeal pertains to the assessment year 2015-16.

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Smt. Annapurna Gupta & Shri T.R. Senthil Kumar

Shri Deepakkumar Commissioner of Natvarlal Dholakia, Income Tax-3, Rajkot C/o. M/s. Chokshi Vs Vachhraj Makanji & Co. (Respondent) Chokshi Bazar, Junagadh, Gujarat PAN No: ABJPC0536B (Appellant) Assessee Represented: Shri Samir Jani, A.R. Revenue Represented: Shri Shramdeep Sinha, CIT-DR Date of hearing : 06-11-2023 Date of pronouncement : 10-11-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the Revision order dated 06-06-2019 passed by the Principal Commissioner of Income Tax-3, Rajkot, arising out of the assessment order passed under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year (A.Y) 2015-16.

Page No 2 Shri Deepakkumar Natwarlal Dholakia Vs. CIT

At the outset, Ld. Counsel for the assessee Shri Samir S. Jani filed letter dated 06.11.2023 seeking permission to withdraw the above appeal as follows: To, 06.11.23 The Asstt. Registrar, Income Tax Appellate Tribunal, Rajkot Sub: Withdrawal of Sir, This has reference to the hearing conducted on 06.11.2023 in the case of Dipakkumar Natwarlal Dholakiya ITA No. 206/RJT/2019. I submit that in view of an order being passed u/s. 143(3) read with section 263 dated 21.09.21 for the same year A.Y. 2015-16 which is before CIT(A), I withdraw the appeal No. 206/RJT/2019.

Thanking your Honour, Samir S. Jani 3. The Ld. CIT-DR Shri Shramdeep Sinha has no objection for the above withdrawal of the appeal.

Recording the above statement, the appeal filed by the Assessee is hereby dismissed as withdrawn.

Order pronounced in the open court on 10-11-2023 Sd/- Sd/- (ANNAPURNA GUPTA) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 10/11/2023 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:-

Page No 3 Shri Deepakkumar Natwarlal Dholakia Vs. CIT

SHRI DEEPAKKUMAR NATVARLAL DHOLAKIA,,AHMEDABAD vs. THE COMMISSIONER OF INCOME TAX-3, RAJKOT-GUJARAT

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