What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Revenue did not object to this request.

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2008-09. During the hearing, the assessee filed a written request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Biren Dhirajlal Shah, Gandhinagar vs ITO | ITAT Ahmedabad 2024

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI T.R. SENTHIL KUMAR & SHRI NARENDRA PRASAD SINHA

For Appellant: Shri Rohit Aasudani, Sr. DR

For Respondent: Shri Rohit Aasudani, Sr. DR

Hearing: 02/05/2024Pronounced: 08/05/2024

आयकर अपील सं./I.T.A. No. 191Ahd/2021 (�नधा�रण वष� / Assessment Years : 2008-09) Biren Dhirajlal Shah The Income Tax Officer बनाम/ Plot No. 441-1, Sector -22, Ward - 1, Gandhinagar Vs. Near Polic Chowkey, Gandhinagar, Gujarat - 382022 �थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ACSPS5653F (Appellant) .. (Respondent) Shri Chetan Agarwal, A.R. अपीलाथ� ओर से /Appellant by : ��यथ� क� ओर से/Respondent by : Shri Rohit Aasudani, Sr. DR Date of Hearing 02/05/2024 Date of Pronouncement 08/05/2024 O R D E R

PER SHRI NARENDRA PRASAD SINHA, AM:

This appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals), Gandhinagar, (in short ‘the CIT(A)’) dated 06.03.2012 for the Assessment Year 2008-09.

At the time of hearing of appeal of the assessee, a written request vide application dated 02.05.2024 was filed by the assessee. The assessee wants to seek permission to withdraw the (Biren Dhirajlal Shah vs. ITO) A.Y.– 2008-09 - 2 – captioned appeal. The Ld. DR for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.

In the result, appeal preferred by the assessee is dismissed as withdrawn.

This Order pronounced on 08/05/2024

Sd/- Sd/- (T.R. SENTHIL KUMAR) (NARENDRA PRASAD SINHA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad; Dated 08/05/2024 S. K. SINHA True Copy 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, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

BIREN DHIRAJLAL SHAH,GANDHINAGAR vs. THE ITO, WARD-1, GANDHINAGAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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