VIMIT CONSTRUCTION,ANKLESHWAR vs. THE ACIT, BHARUCH CIRCLE, BHARUCH

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ITA 317/SRT/2019Status: DisposedITAT Surat01 December 2021AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel stated that the assessee did not wish to press the appeal. The Departmental Representative had no objection to this. Therefore, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). The assessment year in question is 2012-13. The assessee was represented by their Chartered Accountant.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Shri Hiren R. Vepari, CA
For Respondent: Ms Anupama Singla, Sr. DR
Hearing: 03/12/2021Pronounced: 03/12/2021

सुनवाईक�तार�ख/ Date of Hearing : 03/12/2021 घोषणाक�तार�ख/Date of Pronouncement : 03/12/2021 आदेश / O R D E R

PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 16.04.2019, passed by the learned Commissioner of Income Tax (Appeals)-3, Vadodara [in short “the CIT(A)”].

2.

Before us, the Learned Counsel, Shri Hiren R. Vepari, on behalf of the assessee submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative (in short the “the ld. DR”) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Assessment Year: 2012-13 Vimit Construction

3.

In the result, the appeal of the assessee (in AY.2012-13) is dismissed as withdrawn.

Order is pronounced in the open court on 03/12/2021.

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