RAJESHWARI SANDIP JAIN,AHMEDABAD vs. ITO, WARD-(5)(3)(5), AHMEDABAD

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ITA 1555/AHD/2018Status: DisposedITAT Ahmedabad21 August 2020AY 2011-122 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's advocate requested to withdraw the appeals. The Tribunal, with no objection from the revenue, allowed the withdrawal.

What were the facts?

The assessee filed three appeals before the Income Tax Appellate Tribunal for the assessment year 2011-12. The appeals were directed against the order of the CIT(A).

What were the issues?

The primary issue was the assessee's request to withdraw the pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Appellant: Ms. Urvashi Shodhan, A.R

PER MAHAVIR PRASAD, JUDICIAL MEMBER

1.

These appeals filed by the Assessee are directed against the order of the Ld. CIT(A)-5, Ahmedabad dated 02.05.2018 pertaining to A.Ys. 2011-12.

2.

At the outset, Advocate for the appellant has requested to withdraw these appeals. The ld. DR has no objection.

3.

In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, appeals filed by the Assessee are dismissed as withdrawn.

Order pronounced in Open Court on 21- 08- 2020

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