M/S. HEUBACH COLOUR PVT. LTD.,ANKLESHWAR vs. THE ASSTT. COMMISSIONER OF INCOME TAX, BHARUCH CIRCLE, BHARUCH

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ITA 3372/AHD/2016Status: DisposedITAT Ahmedabad05 March 2021AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's advocate requested to withdraw the appeal. The revenue representative had no objection to the withdrawal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A). The appeal was for the Assessment Year 2009-10.

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 “D” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Appellant: Shri Bhavin Marfatia, A.R
1.

This appeal filed by the Assessee is directed against the order of the Ld. CIT(A)-2, Vadodara dated 05.09.2016 pertaining to A.Y. 2009-10.

2 . A.Y. 2009-10 2. At the outset, Advocate for the appellant has requested to withdraw the appeal. The ld. DR has no objection for withdrawal of appeal.

3.

In view of the submission made by the appellant’s advocate, the appeal filed by the Assessee is dismissed as withdrawn.

4.

In the result, appeal filed by Assessee is dismissed as withdrawn.

Order pronounced in Open Court on 05- 03- 2021

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