SARESHWALA ENTERPRISE PVT. LTD,AHMEDABAD vs. THE PR. CIT-4, AHMEDABAD

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ITA 931/AHD/2019Status: DisposedITAT Ahmedabad08 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 Tribunal allowed the assessee's request to withdraw the appeal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed under section 263 of the Income Tax Act. The assessee's counsel filed a letter requesting to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be permitted to be withdrawn.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, AHMEDABAD – BENCH ‘B’

Before: SHRI RAJPAL YADAV, VICE- & SHRI AMARJIT SINGH

For Appellant: Shri Aseem L. Thakkar, AR
For Respondent: Shri R.R. Makwana, Sr.DR
Hearing: 08/10/2021Pronounced: 08/10/2021

सुनवाई क� तार�ख/Date of Hearing : 08/10/2021 घोषणा क� तार�ख /Date of Pronouncement : 08/10/2021 O R D E R PER RAJPAL YADAV, VICE-PRESIDENT: Assessee is in appeal before the Tribunal against order of the ld.Pr.CIT(A)-4, Ahmedabad dated 13.3.2019 passed under section 263 of the Income Tax Act, 1961 for the Asstt.Year 2014-15.

2.

At the time of hearing, the ld.counsel for the assessee filed a letter dated 7.10.2021 stating the following :

“ Hon'ble Sir, With reference to the above it is submitted as under: The hearing of the appeal against order passed u/s. 263 of the I.T. Act, 1961in the case of the above referred assessee has been fixed for hearing on 08.10.2021 before Bench "B", Ahmedabad. It is respectfully submitted that since we would not like to pursue the appeal and the same is requested to be withdrawn.

Kindly grant us permission to withdraw the appeal.

Thanking You, Yours Faithfully, Sd/- Aseem Thakkar (Chartered Accountant)

3.

The AR of the assessee accordingly prays that in view of the above, the assessee does not want to pursue its appeal, the same may accordingly be allowed to be withdrawn.

4.

In view of the above letter of assessee’s counsel and his submissions before the Bench, appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Pronounced in the Open Court on 8th October, 2021

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