CHHITUBHAI NARSINHBHAI PATEL,SURAT vs. PR. COMMISSIONER OF INCOME TAX (CENTRAL)-1, SURAT

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ITA 55/SRT/2021Status: HeardITAT Surat09 May 2022AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee's counsel had instructions to withdraw the appeal and the Departmental Representative had no objection. Therefore, the tribunal treated the appeal as withdrawn.

What were the facts?

The assessee preferred an appeal before the ITAT challenging an order passed by the Principal Commissioner of Income Tax under section 263. During the hearing, the assessee's counsel informed the tribunal that the assessee wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Shri Ashwin K.Parekh, - CA
Hearing: 09/05/2022Pronounced: 09/05/2022

Assessee by : Shri Ashwin K.Parekh, - CA Respondent by : Shri J.K.Chandanani, Sr. DR सुनवाई क� तार�ख/ Date of Hearing : 09/05/2022 घोषणा क� तार�ख/Date of Pronouncement: 09/05/2022 आदेश / O R D E R

PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 31.03.2021, passed by the learned Principal Commissioner of Income Tax - 1, Surat, under section 263 of the Income Tax Act, 1961 for the assessment year 2016-17.

2.

At the time of hearing, before us, the learned counsel, Shri Ashwin K Parekh, on behalf of the assessee, stated that he has instructed by the assessee to withdraw this appeal, hence, he did not wish to press this appeal, to which, the learned Departmental Representative (DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Assessment Year: 2016-17 Chhitubhai N Patel 3. In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 09/05/2022 at the close of hearing, as per Rule 34 of Income Tax Appellate Tribunal, Rule 1963.

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