M/S. BHAVI TOURS & TRAVELS,AHMEDABAD vs. THE PR. CIT-5, AHMEDABAD

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ITA 1039/AHD/2018Status: DisposedITAT Ahmedabad23 January 2020AY 2013-142 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The tribunal treated the appeal as dismissed as being withdrawn, as per the assessee's counsel's request.

What were the facts?

The assessee filed an appeal against an order passed by the Pr.CIT(A)-5 for the assessment year 2013-14. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

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 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD - BENCH ‘A’

Before: SHRI RAJPAL YADAV, VICE- & SHRI WASEEM AHMED

For Appellant: Shri M.K. Patel, AR
For Respondent: Shri Kishan Vyas, CIT-DR
Hearing: 23/01/2020Pronounced: 23/01/2020

सुनवाई क� तार�ख/Date of Hearing : 23/01/2020 घोषणा क� तार�ख /Date of Pronouncement: 23/01/2020 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER:

Present appeal is filed by the assessee against the order Pr.CIT(A)-5 dated 23.3.2018 passed for the assessment year 2013-14 under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing, the ld.counsel for the assessee sought permission to withdraw appeal of the assessee. In this behalf, the ld.counsel for the assessee put a mention in the order sheet that “appeal may be permitted to be withdrawn & oblige”. He put his signature dated 23.1.20. In view of this situation, we treat the appeal of the assessee as dismissed as being withdrawn.

Order pronounced in the Court on 23rd January, 2020 at Ahmedabad.

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