SISKAA CHEMICALS LIMITED,AHMEDABAD vs. THE PR. CIT-4, AHMEDABAD

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ITA 697/AHD/2019Status: DisposedITAT Ahmedabad29 October 2021AY 2014-152 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 advocate requested to withdraw the appeal. The learned DR had no objection to the withdrawal. Consequently, the ITAT dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for Assessment Year 2014-15. The appeal was against the order of the learned CIT(A).

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Appellant: Shri Firoz Bodla, A.R
1.

This appeal has been filed by the Assessee is directed against the order of the Ld. CIT(A) vide order dated 06/03/2019 for A.Y. 2014-15.

2 . A.Y. 2014-15

2.

At the outset, Advocate for the appellant has requested to withdraw this appeal. The Ld. DR has no objection. In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, appeal filed by the Assessee is dismissed as withdrawn.

Order pronounced in Open Court on 29 - 10- 2021

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