JETHIBEN K. PATEL DISCRETIONARY TRUST,AHMEDABAD vs. THE ACIT, CIRCLE-5(2) NOW DY.CIT, CIRCLE-2(1)(1), AHMEDABAD

PDF · subscribers

ITA 750/AHD/2023Status: DisposedITAT Ahmedabad29 January 2024AY 2002-03Bench: SMT.ANNAPURNA GUPTA (Accountant Member), Ms. SUCHITRA RAGHUNATH KAMBLE (Judicial Member)2 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order passed by the Commissioner of Income Tax (Appeals). At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal before the Tribunal. The Tribunal considered the assessee's request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: SMT.ANNAPURNA GUPTA & Ms. SUCHITRA RAGHUNATH KAMBLE

For Appellant: Shri Hemanshu Shah, AR

Hearing: 29/01/2024Pronounced: 29/01/2024

Assessee by : Shri Hemanshu Shah, AR Revenue by : Shri Akhilendra Pratap Yadaw, CIT- DR सुनवाई क� तार�ख/Date of Hearing : 29/01/2024 घोषणा क� तार�ख /Date of Pronouncement: 29/01/2024 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), National Faceless Appeal Centre, NFAC, Delhi dated 28.7.2023 passed under section 250(6) of the Income Tax Act, 1961 [hereinafter referred to as "the Act" for short]for the Asst.Year 2002-03.

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 dated 29.1.2024 to this effect, which is placed on record.

In view of the submission of the assessee’s counsel the appeal of the assessee being stands dismissed as being withdrawn.

Order pronounced in the Court on 29th January, 2023 at Ahmedabad.

Recent GST High Court judgments

Search GST case law →