D.B. CORPORATION LTD.,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX CIRCLE-1(1)(2), AHMEDABAD

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ITA 2139/AHD/2017Status: DisposedITAT Ahmedabad19 February 2019AY 2013-141 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, in view of the assessee's request, dismissed the appeal. The appeal was withdrawn by the assessee.

What were the facts?

The assessee, D.B. Corp. Ltd., filed an appeal before the ITAT against an order for the Assessment Year 2013-14. The assessee's counsel submitted a letter requesting to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘B’

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

For Appellant: Shri Shalibhadra Shah, AR
Hearing: 19/02/2019Pronounced: 19/02/2019

आयकर अपील�य अ�धकरण, अहमदाबाद �यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘B’

BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.2139/Ahd/2017 �नधा�रण वष�/Asstt. Year: 2013-2014 D.B. Corp.Ltd. Vs. DCIT, Cir.1(1)(2) 280, Sarkhej Gandhinagar Highway Ahmedabad. Nr.YMCA Club Makarba, Ahmedabad 380 051. PAN : AACCM 5772 G

अपीलाथ�/ (Appellant) �त् यथ�/ (Respondent)

Assessee by : Shri Shalibhadra Shah, AR Revenue by : Shri Jaya Chaudhary, Sr.DR सुनवाई क� तार�ख/Date of Hearing : 19/02/2019 घोषणा क� तार�ख /Date of Pronouncement: 19/02/2019 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER: This is assessee’s appeal directed against order of ld.CIT-I, Ahmedabad dated 24.7.2017 passed for the Asstt.Year 2013-14.

2.

The ld.counsel for the assessee filed a letter dated 15.2.2019 stating that he has instruction from the assessee-company to withdraw the appeal filed before the Tribunal. Therefore, he seeks withdrawal of the same. In view of the prayer of the ld.counsel for the assessee, we dismiss appeal of the assesses as withdrawn. Order pronounced in the Court on 19th February, 2019.

Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 19/02/2019

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