BALUBHAI HARIBHAI CHANDROLA,,MORBI vs. INCOME TAX OFFICER, WARD-1,, MORBI.
What did the Tribunal hold?
The Tribunal considered the assessee's request for withdrawal of the appeal. As there was no objection from the Revenue, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order passed under Section 143(3) r.w.s. 147 of the Income Tax Act for Assessment Year 2010-11. The assessee subsequently requested to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT
Before: SHRI WASEEM AHMED
PER WASEEM AHMED, ACCOUNTANT MEMBER:
The captioned appeal has been filed at the instance of the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-2, Rajkot on 22/12/2017 arising in the matter of the order passed under Section 143(3) r.w.s. 147 of the Income Tax Act, 1961 (here-in-after referred to as "the Act") relevant to the Assessment Year 2010-11.
The assessee filed a written submission with the following observation: Request for withdrawal
With reference to above and under instruction of appellant, your honours are kindly requested to grant us leave to withdraw present.
Thus, in view of the above submission made by Ld. Counsel appearing for the assessee, expressing its willingness in not proceeding with this appeal, and no objection from the Ld. DR at the time of hearing of the matter, the appeal preferred by the assessee is dismissed as withdrawn.
In the result, the appeal preferred by the assessee is dismissed as withdrawn.
Order pronounced in the Court on 15/02/2023 at Ahmedabad.
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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