A.K.PATEL & COMPANY (CONSTRUCTION) PVT. LTD,SURAT vs. CIT-1, SURAT

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ITA 334/SRT/2019Status: DisposedITAT Surat20 September 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal treated the appeal as withdrawn by the assessee. The Departmental Representative did not raise any objection to this submission.

What were the facts?

The assessee preferred an appeal challenging an order passed by the Principal Commissioner of Income Tax under section 263 of the Income Tax Act. The assessee subsequently submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the assessee wished to withdraw their appeal against the PCIT's order.

Which sections of the Income-tax Act were involved?

Section 263

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 Kamlesh N. Bhatt, CA
Hearing: 20/09/2021Pronounced: 20/09/2021

Assessee by : Shri Kamlesh N. Bhatt, CA Respondent by : Ms Anupama Singla, Sr. DR सुनवाईक�तार�ख/ Date of Hearing : 20/09/2021 घोषणाक�तार�ख/Date of Pronouncement : 20/09/2021 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 20.03.2019, passed by the learned Principal Commissioner of Income Tax-1, Surat [in short “the ld. PCIT”] under section 263 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

2.

Before us, the Learned Counsel, Shri Kamlesh N. Bhatt, on behalf of the assessee, by way of a letter dated 16.09.2021, 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 Consequently, we treat this appeal as withdrawn.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: 2014-15 A.K Patel & Company (Cons.) Pvt. Ltd.

3.

In the result, the appeal of the assessee (in AY.2014-15) is dismissed as withdrawn.

Order is pronounced on 20/09/2021 at the time of Virtual Court Hearing.

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