SHRI NAGINDAS CHUNILAL SANGHVI (HUF),AHMEDABAD vs. THE PR. COMMISSIONER OF INCOME TAX, AHMEDABAD

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ITA 968/AHD/2016Status: DisposedITAT Ahmedabad07 February 2019AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's prayer for withdrawal of the appeal. The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against the order of the Pr. Commissioner of Income Tax. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 263(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR

For Respondent: Shri O. P. Sharma, CIT.D.R

PER PRADIP KUMAR KEDIA - AM:

The captioned appeal has been filed at the instance of the Assessee against the order of the Pr. Commissioner of Income Tax-5, 263(1) of the Income Tax Act, 1961 (the Act) concerning AY 2011- 12.

2.

At the time of hearing, learned counsel for the assessee informed orally that the assessee seeks permission to withdraw the captioned appeal, for which Ld. Departmental Representative for the Revenue has not objected. Accordingly, we are granting the prayer for

ITA No. 968/Ahd/16 [Nagindas C. Sanghvi (HUF) vs. Pr.CIT] A.Y. 2011-12 - 2 - withdrawal of appeal by the assessee. Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 07/02/2019

Sd/- Sd/- (MAHAVIR PRASAD) (PRADIP KUMAR KEDIA) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 07/02/2019 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।

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