SAHIL TOTAL INFRATECH PVT.LTD.,SURAT vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 2(1)(2), SURAT

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ITA 75/SRT/2017Status: DisposedITAT Surat02 June 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the Revenue's lack of objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-12. During the hearing, the assessee's representative filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their application.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

Assessee by Shri Bipin Jariwala – Advocate Revenue by Shri B.P.K.Panda – Sr.DR Date of hearing 02.06.2021 Date of pronouncement 02.06.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1.

This appeal by Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-3, Surat dated 11.07.2017 for the assessment year (AY) 2011-12.

2.

This appeal came up hearing on 2nd June, 2021. At the outset of hearing, the ld.Authorised Representative(AR) for the assessee submits that he has moved application for the appeal dated 27.05.2021 for withdrawal of the appeal. The ld.AR for the assessee prayed for withdrawal of the appeal. 3. The ld.Sr.Departmental Representative [Sr.DR] appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.

Sahil Total Infratech Pvt. Ltd.,(AY 2011-12)

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