PMZ DEVELOPERS,ANKLESHWAR vs. THE ACIT, CIRCLE-2(1)(1), AHMEDABAD

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ITA 1196/AHD/2024Status: DisposedITAT Ahmedabad25 June 2024AY 2015-16Bench: SMT. ANNAPURNA GUPTA (Accountant Member), Ms. SUCHITRA KAMBLE (Judicial Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2015-16. During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH, AHMEDABAD

Before: SMT. ANNAPURNA GUPTA & Ms. SUCHITRA KAMBLE

For Appellant: Ms. Nupur Shah, AR
For Respondent: Shri Ashok Kumar Suthar, Sr. DR
Hearing: 21.06.2024Pronounced: 25.06.2024

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER:

1.

This appeal is filed by the assessee against order dated 29.04.2024 passed by the CIT(A), Panaji for the Assessment Year 2015-16.

2.

During the course of hearing, ld. Counsel for the assessee submitted a request vide letter dated 13th June 2024 seeking permission to withdraw the present appeal.

3.

The ld. Departmental Representative has no objection for withdrawal of the assessee’s appeal.

Assessment Year: 2015-16 Page 2 of 2 4. Therefore, in view of the above, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court on this 25th June, 2024

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