NIRMA INDUSTRIES PVT.LTD.,AHMEDABAD vs. THE DCIT, CIRCLE-3(1)(1), AHMEDABAD

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ITA 801/AHD/2018Status: DisposedITAT Ahmedabad10 December 2019AY 1991-922 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 counsel requested to withdraw the appeal. The Revenue did not object to this request. The Tribunal accepted the assessee's request for withdrawal.

What were the facts?

The assessee filed an appeal for Assessment Year 1991-92 against an order passed by the CIT(A) under section 154 of the Income Tax Act. The appeal was heard on 10-12-2019.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 154

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, A.R
For Respondent: Shri L. P. Jain, Sr. D.R, Ms. Rekha Belsare, A.R

Revenue by: Shri L. P. Jain, Sr. D.R. Assessee by: Ms. Rekha Belsare, A.R. Date of hearing : 10-12-2019 Date of pronouncement : 10-12-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 1991-92, arises from order of the CIT(A)-9, dated 05-03-2018, in proceedings under section 154 of the Income Tax Act, 1961; in short “the Act”.

2.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal. The Revenue is fair enough in not objecting to the Page No 2 Nirma Industries Ltd. vs. DY. CIT same. We therefore accept assessee’s request for withdrawing the appeal filed.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

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