KESHRI EXPORTS,SURAT vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(3), SURAT

ITA 866/AHD/2017Status: DisposedITAT Surat06 July 2021AY 2007-082 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the submissions of both parties and allowed the assessee to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2007-08 and 2009-10. The assessee's authorized representative requested to withdraw both appeals during the hearing.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeals filed before the tribunal.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

Assessee by Mr. Hiren R. Vepani, CA Revenue by Mr. O.P. Vaishnava, CIT-DR Date of hearing 06/07/2021 Date of pronouncement 06/07/2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1. 1. These two appeals by assessee are directed against the order of CIT(A)-3, Surat both dated 27.01.2017 for assessment year 2007-08 and 2009-10.

2. Both the appeals came up for hearing 06.07.2021, the Ld. Authorized Representative (A.R) of the assessee submits that he may be allowed to withdraw both the appeals.

3. The Ld. Commissioner of Income Tax-Departmental Representative (CIT-DR), appearing on behalf of the Revenue submits that he has no objection if the appeals of assessee are dismissed as withdrawn.

4. Considering the submission of both the parties, the appeal of assessee for A.Y. 2007-08 and 2009-10 are dismissed as withdrawn. No order as to cost.

Keshri Exports 2 & 867/AHD/2017

In the result, both the appeals of the assessee are dismissed as withdrawn.

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