SMT. ASHADEVI MITTAL,RAJASTHAN vs. DCIT, CENTRAL CIRCLE-2, VADODARA

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ITA 670/AHD/2018Status: DisposedITAT Ahmedabad16 September 2019AY 2014-152 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 granted the assessee's request to withdraw the appeal. The Revenue did not raise any objection to this request.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI MANISH BORAD & SHRI AMARJIT SINGH

For Appellant: Shri Anil Kshtriya, AR
For Respondent: Shri Vinod Tanwani, Sr. DR

आदेश/O R D E R

PER SHRI MANISH BORAD, A.M:

1.

This appeal filed by the assessee is directed against the order of CIT(Appeals)-13, Ahmedabad dated 19.01.2018 for the assessment year 2014-15.

2.

When this appeal is taken up for hearing, the Ld. Counsel for the assessee has submitted that he may be permitted to withdraw the appeal.

Smt. Ashadevi Mittal For AY 2014-15 2

3.

The Ld. D.R. has not raised any objection. Thus, this appeal is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the Open Court on 16.09.2019.

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