THE GENERAL CO. OP. BANK LTD.,AHMEDABAD vs. THE PR. CIT-2, AHMEDABAD

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ITA 1034/AHD/2017Status: DisposedITAT Ahmedabad28 July 2020AY 2012-132 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 tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders passed by the Principal Commissioner of Income Tax under section 263 of the Income Tax Act for assessment years 2012-13 and 2013-14. The assessee's counsel requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals against the PCIT's orders.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri A. P. Nanavaty, A.R
For Respondent: Shri O. P. Sharma, CIT-D.R
Hearing: 14/07/2020Pronounced: 28/07/2020

PER Ms. MADHUMITA ROY -JM: Both the appeals filed by the assessee are against the separate orders dated 23.02.2017 & 23.03.2018 passed by the Principal Commissioner of Income Tax -2, Ahmedabad under section 263 of the Income Tax Act, 1961 (hereinafter referred as to “the Act”) for A.Ys. 2012-13 & 2013-14 respectively.

2.

At the outset, Learned Counsel appearing for the assessee has submitted that he wants to withdraw the appeals. The Ld. DR has not raised any objection in this - 2 - 1281/Ahd/2018 The General Coop Bank Ltd. vs. PCIT A.Ys. 2012-13 & 2013-14 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 Thus, in view of the submission made by the assessee’s Counsel, the appeals filed by the assessee are dismissed as withdrawn.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In the result, appeals filed by the assessee are dismissed as withdrawn.

This Order pronounced in Open Court on 28/07/2020

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