CLARIS LIFESCIENCES LIMITED,AHMEDABAD vs. THE ADDL.CIT.,RANGE-1, AHMEDABAD
What did the Tribunal hold?
The Tribunal considered the assessee's request to withdraw the appeals. Based on the assessee's prayer, the Tribunal dismissed the appeals.
What were the facts?
The assessee filed two appeals before the ITAT for Assessment Years 2009-10 and 2009-10. The assessee subsequently filed a letter requesting to withdraw these appeals.
What were the issues?
The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD
Before: SHRI RAJPAL YADAV, VICE- & SHRI WASEEM AHMED
PER RAJPAL YADAV, VICE-PRESIDENT These are two appeals filed by the assessee against the orders of ld.CIT(A)-VI, Ahmedabad for the Asstt.Year 2009-10 and 2009-10. 2. Assessee has filed a letter dated 13.7.2020 stating that they want to withdraw the above two appeals and therefore seeks permission for the same. In view of the prayer of the assessee, we dismiss appeals of the assessee as withdrawn.
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