M/S. BHAGYALAXMI NAGRIK CO. OP. CREDIT SOCIETY LTD.,KHEDA vs. THE PR. CIT-2, VADODARA

PDF · subscribers
ITA 1050/AHD/2017Status: DisposedITAT Ahmedabad22 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 assessee's authorized representative filed a written request seeking permission to withdraw the appeal. The revenue representative had no objection.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax. The appeal was filed for the assessment year 2012-13.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: HON’BLE MR. JUSTICE P. P. BHATT & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Parin Shah, A.R, Shri O. P. Sharma, CIT.DR

आदेश/O R D E R

PER JUSTICE P. P. BHATT; PRESIDENT:

1.

The captioned appeal has been filed at the instance of the assessee against the order of the Pr. Commissioner of Income Tax, Vadodara-2 (‘Pr.CIT’ in short), dated 01.03.2017 arising in the assessment order dated 24.02.2015 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2012-13.

2.

At the time of hearing of appeal of the assessee, a written request vide application dated 20.07.2020 filed by assessee was referred to by the Ld. Authorized Representative seeking permission to withdraw the captioned appeal of the assessee. Ld. Departmental Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal requires to be granted.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced on 22/07/2020

Sd/- Sd/- (PRADIP KUMAR KEDIA) (JUSTICE P. P. BHATT) ACCOUNTANT MEMBER PRESIDENT Ahmedabad: Dated 22/07/2020 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।

Recent GST High Court judgments

Search GST case law →