SMT. NIRMALABEN K. SHETH,RAJKOT vs. THE ITO-WARD-1 (2) (5), RAJKOT

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ITA 187/RJT/2019Status: DisposedITAT Rajkot10 January 2023AY 2007-08Bench: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeal. In light of this withdrawal application, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2007-08. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

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, RAJKOT BENCH, RAJKOT

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

Hearing: 10/01/2023Pronounced: 10/01/2023

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER

1.

The present appeal has been filed by the assessee against the order passed by the Commissioner of Income Tax (Appeals), Jamnagar (in short referred to as CIT(A)), dated 12.07.2019 pertaining to Assessment Year 2007-08 under section 250(6) Income Tax Act, 1961 ("the Act" for short).

2.

At the outset, it is brought to the notice of the Bench by the ld.counsel for the assessee that assessee wants to withdraw her above appeal, and placed on record an application to this effect signed by the assessee. The same was placed on record. In the 2 light of the above withdrawal application of the assessee, the appeal of the assessee stands dismissed.

Order pronounced in the Court on 10th January, 2023 at Ahmedabad.

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