M/S. A D FURNISHINGS,AHMEDABAD vs. DCIT, CENTRAL CIRCLE-5(2), AHMEDABAD

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ITA 342/AHD/2018Status: DisposedITAT Ahmedabad26 July 2019AY 2013-142 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee-appellant filed an appeal against the order of the CIT(A) for the assessment year 2013-14. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

Whether the assessee has the right to withdraw their appeal before the ITAT. The primary issue was the assessee's request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH, AHMEDABAD

Per Pramod Kumar, Vice President :

1.

By way of this appeal, the assessee-appellant has challenged correctness of the order dated 4th December 2017 passed by the learned CIT(A)-5, Ahmedabad, in the matter of assessment under section 143(3) of the Income-tax Act, 1961, for the assessment year 2013-14.

2.

At the time of hearing, it is noticed that the assessee has filed a letter dated 22.02.2019 seeking permission for withdrawal of appeal. The learned Departmental Representative has no objection to the withdrawal of the appeal filed by the assessee. In view of these facts, we allow the withdrawal of the appeal filed by the assessee and, accordingly, appeal of the assessee is dismissed as withdrawn.

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