What did the Tribunal hold?

The assessee's counsel informed the tribunal that they were not pressing the appeal and sought permission to withdraw it. The Revenue had no objection to the withdrawal.

The assessee filed an appeal against a revision order passed by the Principal Commissioner of Income Tax. The assessment year in question was 2017-18.

What were the issues?

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

Atul Dinkarrao Deshmukh, Anand vs PCIT | ITAT Ahmedabad 2024

Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH

Before: Shri Waseem Ahmed & Shri T.R. Senthil Kumar

Atul Dinkarrao Principal Deshmukh, Commissioner of D-401, Vs Income Tax-1, Kalpvruksh Lifestyle, Vadodara Near Paghat Hotel, Beside of Nishant Eye (Respondent) Hospital, Lambhvel Road, Anand, Gujarat PAN: AHVPD8947M (Appellant) Assessee Represented: Shri Hardik Vora, A.R. Revenue Represented: Dr. Darsi Suman Ratnam, CIT-DR Date of hearing : 15-02-2024 Date of pronouncement : 15-02-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the Revision order dated 16.03.2022 passed by the Principal Commissioner of Income Tax-1, Vadodara 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) 2017-18.

Page No 2 Atul Dinkarrao Deshmukh vs. PCIT

At the outset, Ld. Counsel Shri Hardik Vora appearing for the assessee submitted that he is not pressing the present appeal and sought permission to withdraw the same.

Ld. CIT-DR Dr. Darsi Suman Ratnam appearing for the Revenue has no objection in withdrawal of the above appeal.

Recording the same, the appeal filed by the Assessee is dismissed.

ATUL DINKARRAO DESHMUKH,ANAND vs. THE PR.CIT-1, VADODARA

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