M/S. SHREE DARSHAN CORPORATION,SURAT vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE -3(1)(1), SURAT

ITA 156/SRT/2018Status: DisposedITAT Surat01 June 2021AY 2006-072 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's applications and the Revenue's lack of objection. Consequently, all three appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed three appeals before the Income Tax Appellate Tribunal for the assessment year 2006-07. The assessee subsequently filed applications to withdraw all these appeals.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

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.Panda – Sr.DR Date of hearing 01.06.2021 Date of pronouncement 01.06.2021 Order under section 254(1) of Income Tax Act PER BENCH:

1. 1. These three appeals by Assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeals)-V, Surat all dated 19.08.2014 for the assessment year (AY) 2006-07.

2. All the appeals came up hearing on 1st June, 2021. At the outset of hearing, the ld.Authorised Representative(AR) for the assessee submits that he has moved separate application for three appeals dated 28.05.2021 for withdrawal of all the appeals. The ld.AR for the assessee prayed for withdrawal of all the appeals.

3. The ld.Sr.Departmental Representative [Sr.DR] appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.

ITA’s No.155, 156 & 157/SRT/2018 Shree Darshan Corporation (AY 2006-07)

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