What did the Tribunal hold?

The tribunal noted that the assessee's counsel submitted a letter seeking withdrawal of the appeal. The assessee no longer wished to pursue the matter.

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order passed by the Commissioner of Income Tax (Appeals). The assessee's representative appeared before the tribunal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A) order.

M/S. Satyendra Packaging Pvt… vs DCIT | ITAT Ahmedabad 2024

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SMT.ANNAPURNA GUPTA & SHRI T.R. SENTHIL KUMAR

For Appellant: Shri Parimalsingh B. Parmar, AR

Hearing: 01/02/2024Pronounced: 01/02/2024

Assessee by : Shri Parimalsingh B. Parmar, AR Revenue by : Shri Akhil Kumar, Sr.DR सुनवाई क� तार�ख/Date of Hearing : 01/02/2024 घोषणा क� तार�ख /Date of Pronouncement: 01/02/2024 आदेश/O R D E R PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER Present appeal has been filed by the assessee against order passed by the ld.Commissioner of Income Tax(A)-4, Vadodara dated 21.1.2020 passed under section 250(6) of the Income Tax Act, 1961 [hereinafter referred to as "the Act" for short]for the Asst.Year 2013- 14.

At the time of hearing, the ld.counsel for the assessee submitted that the assessee does not want to proceed with the above matter pending before the Tribunal, and therefore, he seeks withdrawal of the same. The ld.counsel for the assessee filed a letter to this effect, which is placed on record.

M/S. SATYENDRA PACKAGING PVT. LTD,ANAND vs. THE DCIT ANAND CIRCLE, ANAND

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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