MAHESHWARI LOGISTICS LIMITED,VAPI vs. THE PR. CIT, VALSAD

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ITA 1048/AHD/2017Status: DisposedITAT Surat05 November 2020AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's applications to withdraw the appeals. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed two appeals before the ITAT against orders passed under section 263 of the Act. During the hearing, the assessee sought permission to withdraw these appeals.

What were the issues?

Whether the assessee should be allowed to withdraw their appeals filed before the ITAT.

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, Honble & SHRI ARJUN LAL SAINI, Honble

Hearing: 05.11.2020

सुनवाईकीतारीख/ Date of hearing: 05.11.2020 उ�घोषणाक�तार�ख/Pronouncement on: 05.11.2020 आदेश /O R D E R PER PAWAN SINGH, JM: 1. These two appeals by the Assessee are directed against the separate orders of Ld.Principal Commissioner of Income Tax(Appeals), Valsad under section 263 of the Act dated 10.03.2017 and 17.03.2017 for the assessment years 2012-13 and 2014-15 respectively.

2.

During the hearing of appeal, the ld.Authorised Representative(AR) for the assessee submits that the assessee has filed applications dated 29.10.2020 in both the appeals for seeking permission to withdraw the appeals and he may be allow to withdraw the same.

3.

On the other hand, Ld.Senior Departmental Representative(Sr.DR) did not object to the plea of the assessee.

Maheshwari Logistics Ltd. Vs. PCIT, Valsad/ ITA No’s.1048 & 1049/AHD/2017 for A.Y’s. 2012-13 & 14-15

4.

Considering the contents of the applications dt 29.10.2020 filed by assessee and the submissions of Ld.Authorised Representative, both appeals of assessee are dismissed as withdrawn.

5.

Order pronounced in the open court on 05-11-2020 at the time of hearing.

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