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 The Tribunal accepted the assessee's request and dismissed the appeal as withdrawn.

The assessee filed an appeal before the ITAT for Assessment Year 2012-13 against an order of the Principal CIT. The appeal arose from proceedings under section 143(3) of the Income Tax Act.

What were the issues?

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

Shree Kotyark Credit Co. Op… vs PCIT | ITAT Ahmedabad 2019

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Shri Sunil Talati, A.R

For Respondent: Shri S.K. Dev, Sr. D.R, Shri Sunil Talati, A.R

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA No. 1174/Ahd/2017 Assessment Year 2012-13

Shree Kotyark Credit Co. The Principal CIT, Op. Society Ltd. Vadodara-2 Ganesh Pole, Vs (Respondent) Santh Bazar, Nadiad, Dist: Kheda-387001 PAN: AAAAS1778C (Appellant)

Revenue by: Shri S.K. Dev, Sr. D.R. Assessee by: Shri Sunil Talati, A.R.

Date of hearing : 18-02-2019 Date of pronouncement : 21-02-2019 आदेश/ORDER

PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 2012-13, arises from order of the Principal CIT, Vadodara-2 dated 07-03-2017, in proceedings under section 143(3) of the Income Tax Act, 1961; in short “the Act”.

I.T.A No. 1174/Ahd/2017 A.Y. 2012-13 Page No 2 Shree Kotyark Credit Co-op. Society Ltd. vs. Principal CIT

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 same. We therefore accept assessee’s request for withdrawing the appeal filed.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 21-02-2019

Sd/- Sd/- (RAJPAL YADAV) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 21/02/2019 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. आदेश से, उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

SHREE KOTYARK CREDIT CO. OP. SOCIETY LTD.,KHEDA vs. THE PR. CIT-5, VADODARA

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