SHRI INGIT CHINUBHAI MODI,AHMEDABAD vs. THE INCOME TAX OFFICER, (OSD)-II, RANGE-9, AHMEDABAD

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ITA 875/AHD/2014Status: DisposedITAT Ahmedabad19 August 2020AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeals and the revenue did not object. Therefore, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against penalty orders passed under section 271(1)(c) of the Income Tax Act for the Assessment Year 2008-2009. The assessee later submitted a letter to withdraw these appeals.

What were the issues?

Whether the assessee's appeals against penalty orders should be dismissed as withdrawn based on their request.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘’ A’’ BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED

For Appellant: Shri Mehul K. Patel, A.R
Hearing: 10/08/2020Pronounced: 19/08/2020

Heard together (2 matters)

ITA No. 875/AHD/2014
ITA No. 2879/AHD/2015

Read from the judgment's own cause title. This page is filed under one of them.

आदेश/O R D E R PER BENCH

1.

The captioned appeals have been filed at the instance of the Assessee against the separate orders of the Learned Commissioner of Income Tax(Appeals), Ahmedabad, dated 01/01/2014 & 17/08/2015 (in short “Ld.CIT(A)”) arising in the & 2879AHD/2014-15 Asstt. Year 2008-09 2 matter of penalty order passed under s.271(1)(c) of the Income Tax Act, 1961 (here-in-after referred to as "the Act") relevant to the Assessment Year 2008-2009.

2.

At the outset, Learned Counsel appearing for the assessee vide letter dated 07/08/2020 submitted that he wants to withdraw the appeals. The Ld.DR has not raised any objection in this respect. Thus, in view of the submission made by the assessee’s Counsel, the appeals filed by the assessee are dismissed as withdrawn.

3.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the Court on 19/08/2020 at Ahmedabad.

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