M/S PEE DEE ELECTRONICS,NA

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ITA 175/SRT/2019Status: DisposedITAT Surat14 February 2020AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The revenue did not raise any objections to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax. During the hearing, the assessee's representative requested permission to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI SANDEEP GOSAIN, Honble & SHRI O.P.MEENA, Honble

Hearing: 13.02.2020

आयकरअपील�यअ�धकरण,सुरत�यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, Hon'ble JUDICIAL MEMBER AND SHRI O.P.MEENA, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./ Year: 2014-15 M/s. Pee Dee Electronics, V The Principal Shop No.8/9, Rachna Apartment s Commissioner of Income Tax, Valsad. No.3 Society Ltd., Station Road, . Navsari. [PAN: AADFP 5311 Q] अपीलाथ� / Appellant ��यथ�/Respondent �नधा�रतीक�ओरसे /Assessee by Shri Rasesh Shah – CA राज�वक�ओरसे /Revenue by Shri Ritesh Mishra –CIT-DR सुनवाईकीतारीख/ Date of hearing: 13.02.2020 उ�घोषणाक�तार�ख/Pronouncement on: 14.02.2020 आदेश /O R D E R

PER SANDEEP GOSAIN, JM:

1.

This appeal by the Assessee is directed against the order of Ld.Principal Commissioner of Income Tax, Valsad dated 19.12.2018 for the assessment year 2014-15.

2.

When the appeal was called for hearing, the ld.Authorised Representative(AR) of the assessee present before us submitted an application requesting to give permission for withdrawal of appeal for the assessment year under consideration.

Page 2 of 2 M/s.Pee Dee Electronics Vs. Pr.CIT, Valsad / A.Y. 2014-15

3.

On the other hand, The ld. Sr. DR has not raised any objection for withdrawal of appeal.

4.

Accordingly, in terms of his prayer, request for withdrawal of appeal is allowed, consequently, appeal is treated as dismissed.

5.

In the result, appeal of the assessee is dismissed as withdrawn.

6.

Order pronounced in the open court on 14-02-2020.

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