NIRMA LIMITED (FOR AND ON BEHALFOF MERGED COMPANY SAURASHTRA CHEMICAL LTD),AHMEDABAD vs. ACIT,TDS CIRCLE, AHMEDABAD

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ITA 799/AHD/2018Status: DisposedITAT Ahmedabad10 December 20192 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 advocate requested to withdraw the appeals. The revenue had no objection to the withdrawal. Consequently, the tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for the assessment year 2013-14. The appeals were directed against the orders of the CIT(A).

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Appellant: Ms. Rekha Belsare, C.A

PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. These appeals filed by the Assessee are directed against the order of the Ld. CIT(A)-8, Ahmedabad dated 20.02.2018 & 16.02.2018 pertaining to A.Y. 2013- 14.

1.

& 800/Ahd/2018 2 . A.Y. 2013-14 2. At the outset, Advocate for the appellant has requested to withdraw this appeal. The ld. DR has no objection. In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, both the appeals filed by the Assessee are dismissed as withdrawn.

Order pronounced in Open Court on 10- 12- 2019

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