SH. ARVINDBHAI H BIDAJA,VADODARA vs. INCOME TAX OFFICER, WRAD-4(1)(4), VADODARA

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ITA 2203/AHD/2017Status: DisposedITAT Ahmedabad04 April 2019AY 2012-132 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 accepted the assessee's request to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal for Assessment Year 2012-13 against an order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

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 “SMC” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Shri Dhwani Mehta, A.R
For Respondent: Shri Somagyan Pal, Sr. D.R, Shri Dhwani Mehta, A.R

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA No. 2203/Ahd/2017 Assessment Year 2012-13

Shri Arvindbhai H. The ITO, Bidaja, 9, Sneh Smruti Ward-4(1)(4), Society, B/h. Nutan Vs Vadodara Maheshwar Society, (Respondent) Subhanpura, Vadodara-390023 PAN: ABMPB7145E (Appellant)

Revenue by: Shri Somagyan Pal, Sr. D.R. Assessee by: Shri Dhwani Mehta, A.R. Date of hearing : 03-04-2019 Date of pronouncement : 04-04-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 2012-13, arises from order of the CIT(A)-4, Vadodara dated 21-06-2017, 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

I.T.A No. 2203/Ahd/2017 A.Y. 2012-13 Page No 2 Shri Arvindbhai H Bidaja vs. ITO

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In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 04-04-2019

Sd/- Sd/- (RAJPAL YADAV) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 04/04/2019 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से, उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

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