SMT. NIRUPAMA YOGESH GUPTA,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3(1), AHMEDABAD

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ITA 1000/AHD/2014Status: DisposedITAT Ahmedabad23 July 2019AY 2009-102 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 appellant's advocate informed the tribunal that they wished to withdraw the appeal. The revenue's representative had no objection to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) which arose from the order of the ITO. The assessment year in question was 2009-10.

What were the issues?

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

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, “A” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri S. K. Dev, Sr. D.R
Hearing: 16/07/2019Pronounced: 23/07/2019

The instant appeal filed by the assessee is against the order dated 13.01.2014 passed by the Commissioner of Income Tax (Appeals)-VI, Ahmedabad arising out of the order dated 19.12.2011 passed by the ITO, Ward – 3(1), Ahmedabad under section 143(3) of the Income Tax Act, 1961 (hereinafter referred as to “the Act”) for the Assessment Year 2009-10.

2.

At the outset, Learned Advocate for the appellant submits before us that he wants 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 In view of the submission made by the appellant’s advocate, the appeal filed by the assessee is dismissed as withdrawn.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In the result, appeal filed by the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 23/07/2019

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