What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the assessment order for AY 2012-13. The assessee later filed an application to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

Savita Construction Pvt.Ltd… vs DCIT | ITAT Surat 2020

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, Honble & SHRI ARJUN LAL SAINI, Honble

For Respondent: Shri O.P.Singh – CIT(DR)

Hearing: 08.10.2020

सुनवाईकीतारीख/ Date of hearing: 08.10.2020 उ�घोषणाक�तार�ख/Pronouncement on: 08.10.2020 आदेश /O R D E R

PER PAWAN SINGH, JM:

This appeal by the Assessee is directed against the order of Ld.Commissioner of Income Tax(Appeals), Valsad dated 02.05.2016 u/s.143(3) of the Act for the assessment year 2012-13.

During the hearing of appeal, the ld.Authorised Representative(AR) for the assessee submitted that they have filed appeal vide 06.09.2016 against the order u/s.250 of the I.T.Act, 1961 and also another appeal has been filed before the Hon'ble ITAT, which was already been disposed off by the ITAT vide dated 21.08.2017. Therefore, the ld.AR for the assessee

Savita Construction Pv.t Ltd., Vs. DCIT, Valsad Circle, Valsad/ A.Y. 2012-13 has filed an application praying that permission may be granted to withdraw the present appeal i.e. A.Y. 2012-13.

In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 08-10-2020.

SAVITA CONSTRUCTION PVT.LTD.,VALSAD vs. THE DY. COMMISSIONER OF INCOME TAX, VALSAD CIRCLE, VALSAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments