M/S. CHITRALI DEVELOPERS,SURAT vs. THE COMMISSIONER OF INCOME TAX,2, SURAT

PDF · subscribers
ITA 748/AHD/2015Status: DisposedITAT Surat21 October 2020AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee did not wish to press the appeal and the Departmental Representative raised no objection. Consequently, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under section 263 of the Income Tax Act for AY 2010-11. The assessee, through their counsel, submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

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, JM & DR. A. L. SAINI, AM

For Appellant: Shri M. K. Patel - AR
Hearing: 21/10/2020Pronounced: 21/10/2020

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ (�नधा�रणवष� / Assessment Year: (2010-11) (Virtual Court Hearing) M/s. Chitrali Developers, Vs. The Commissioner of Income R.S.185, Block No.135, Final Plot Tax-2, Surat. No.41, Draft T.P.44, Near B.K. Park, Jahangirpura, Surat. �थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADFC9740Q (Assessee) (Respondent) Assessee by : Shri M. K. Patel - AR Respondent by : Shri O. P. Singh – CIT (DR) सुनवाईक�तार�ख/ Date of Hearing : 21/10/2020 घोषणाक�तार�ख/Date of Pronouncement : 21/10/2020 आदेश / O R D E R PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

The present appeal is preferred by the assessee challenging the impugned order dated 03.03.2015, passed by the learned Commissioner of Income Tax - 2, Surat, [in short “the CIT”] under section 263 of the Income Tax Act, 1961 [in short “the Act”] for the assessment year (AY) 2010-11.

2.

Before us, the learned counsel, Shri M. K. Patel, on behalf of the assessee, by way of a letter dated 17.10.2020, submitted that he did not wish to press this appeal, to which, the learned Departmental Representative (DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.

ITA 748/AHD/2015 Assessment Year: 2010-11 M/s. Chitrali Developers 3. In the result, the appeal of the assessee (in AY.2010-11) is dismissed as withdrawn.

Order is pronounced on 21/10/2020, as per Rule 34 of Income Tax Appellate Tribunal, Rule 1963.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →