TGB BANQUEST AND HOTELS LIMITED,AHMEDABAD vs. THE ACIT, TDS CIRCLE, AHMEDABAD

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ITA 997/AHD/2019Status: DisposedITAT Ahmedabad27 September 2021AY 2017-182 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 granted the assessee's request to withdraw the appeal. The Departmental Representative did not object to this withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 201(1)/201(1A)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA

For Respondent: Shri O. P. Sharma, CIT.D.R

आदेश/O R D E R

PER PRADIP KUMAR KEDIA - AM:

1.

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-8, Ahmedabad (‘CIT(A)’ in short), dated 05.04.2019 arising in the assessment order dated 26.12.2016 passed by the Assessing [TGB Banquets and Hotels Limited vs. ACIT] A.Y. 2017-18 - 2 - Officer (AO) under s. 201(1)/201(1A) of the Income Tax Act, 1961 (the Act) concerning AY 2017-18.

2.

At the time of hearing of appeal of the assessee, a written request vide application dated 02.09.2021 filed by assessee. Assessee wants to seek permission to withdraw the captioned appeal. 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.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 27/09/2021

Sd/- Sd/- (MADHUMITA ROY) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad: Dated 27/09/2021 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।

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