What did the Tribunal hold?

The Tribunal considered the assessee's written request for withdrawal. Since the Departmental Representative had no objection, the Tribunal granted the prayer for withdrawal.

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2015-16. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw their appeal before the Tribunal.

M/S. Gaj Alloys Pvt. Ltd. vs PCIT | ITAT Rajkot 2022

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Ms. Annapurna Gupta & Shri T.R. Senthil Kumar

For Respondent: Shri Samir Tekriwal, CIT/DR

Appellant by : Withdrawal Application Respondent by : Shri Samir Tekriwal, CIT/DR Date of hearing : 25-04-2022 Date of pronouncement : 27-04-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTANT MEMBER:-

The present appeal has been filed by the Assessee against the order passed by the Ld. Principal Commissioner of Income Tax (Appeals)-1, Rajkot, (in short referred to as CIT(A)), dated 30-03-2021, u/s. 250(6) of the Income Tax Act, 1961(hereinafter referred to as the “Act”) pertaining to Assessment Year (A.Y) 2015-16.

Page No 2 M/s. Gaj Alloys Pvt. Ltd. vs. PCIT

At the time of hearing of appeal of the assessee, a written request vide application dated 01.04.2022 filed by assessee was referred to by the Ld. Authorized Representative seeking permission to withdraw the captioned appeal of the assessee. Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.

In the result, the appeal of the assessee is dismissed as withdrawn.

M/S. GAJ ALLOYS PVT. LTD.,RAJKOT vs. THE PR. CIT-1, RAJKOT, RAJKOT

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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