M/S. NARAYAN DEVELOPERS,AHMEDABAD vs. THE PR. COMMISSIONER OF INCOME TAX-5, AHMEDABAD

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ITA 868/AHD/2019Status: DisposedITAT Ahmedabad01 December 2021AY 2014-151 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 assessee's counsel, on instructions, sought to withdraw the appeal. The Tribunal accepted the oral submission and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order passed under section 263 of the Income Tax Act. The assessment year in question was 2014-15.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV, VICE-

Hearing: 24/11/2021Pronounced: 01/12/2021

(Applicant) (Responent) : Shri Jaimin Shah, CA Assessee by Revenue by : Shri V.S. Singh, Sr.DR सुनवाई क� तार�ख/Date of Hearing : 24/11/2021 घोषणा क� तार�ख /Date of Pronouncement: 01/12/2021 आदेश/O R D E R

The above appeal filed by the Assessee arises from order of the Pr.Commissioner of Income Tax (Appeals)-5, Ahmedabad dated 27.3.2019 for assessment year 2014-15 passed under section 263 of the Income Tax Act, 1961.

2.

When the matter was called for hearing, it was intimated by the ld.counsel for the assessee that he has instruction to withdraw this appeal pending before the Tribunal, and therefore, he seeks withdrawal of the same. In view of this oral submission of the ld.counsel for the assessee at Bar, appeal of the assessee stands dismissed as being withdrawn.

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