KRISHAN CHANDRA MEENA,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCEL-7(1),

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ITA 136/AHD/2017Status: DisposedITAT Ahmedabad28 February 2019AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) allowed the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) concerning an assessment under section 143(3) r.w.s. 147 of the Income-tax Act for AY 2010-11. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the assessment order.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: Shri Pramod Kumar]

1.

By way of this appeal, the assessee-appellant has challenged correctness of the order dated 10th June, 2016 passed by the by the learned CIT(A)-7, Ahmedabad, in the matter of assessment under secton 143(3) r.w.s. 147 of the Income-tax Act, 1961, for the assessment year 2010-11.

2.

At the time of hearing, learned counsel for the assessee submitted that the assessee wants to withdraw his appeal. The learned Departmental Representative has no objection. In view of the statement made by the learned counsel for the assessee, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal is dismissed as indicated above. Pronounced in the open court today on the 28th February, 2019.

Sd/-

Pramod Kumar (Vice President) Ahmedabad, the 28th day of February, 2019 **bt

SMC-ITA No. 136/Ahd/2017 Krishan Chandra Meena Vs. ACIT Assessment year: 2010-11 Page 2 of 2 Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order TRUE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

1.

Date of dictation: ........28.02.2019.......... 2. Date on which the typed draft is placed before the Dictating Member: ... 28.02.2019...... 3. Date on which the approved draft comes to the Sr. P.S./P.S.: .. 28.02.2019........ . 4. Date on which the fair order is placed before the Dictating Member for Pronouncement:..... 5. .. 28.02.2019 6. Date on which the file goes to the Bench Clerk : ... 28.02.2019......... 7. Date on which the file goes to the Head Clerk : ……………………………. 8. The date on which the file goes to the Assistant Registrar for signature on the order: …… 9. Date of Despatch of the Order.......

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