GUJARAT APOLLO INDUSTRIES LIMITED.,AHMEDABAD vs. DY.COMMISSIONER OF INCOME TAX,CIRCLE-2(1)(1), AHMEDABAD

ITA 837/AHD/2016Status: DisposedITAT Ahmedabad06 February 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 noted the assessee's submission that they did not want to proceed with the matter. The tribunal, with no objection from the respondent, dismissed the appeal as not pressed.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A) for the Assessment Year 2012-13. The assessee's counsel informed the tribunal that they did not wish to proceed with the appeal.

What were the issues?

Whether the appeal should be dismissed as not pressed when the assessee withdraws their intention to pursue it.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri M. K. Patel, A.R

For Respondent: Shri Nilam Das Gupta, Sr. D.R

Hearing: 05.02.2019Pronounced: 06.02.2019

PER Ms. MADHUMITA ROY - JM:

The instant appeal filed by the assessee is against the order dated 25.01.2016 passed by the Commissioner of Income Tax (Appeals)-2, Ahmedabad arising out of the order dated 31.12.2014 for the Assessment Year 2012-13 passed by the DCIT, Circle- 2(1)(1) Ahmedabad under section 143(3) of the Income Tax Act, 1961 (hereinafter referred as to ‘The Act’).

At the outset, Learned Counsel appearing for the assessee has submitted before us that his client does not want to proceed with the matter. The Learned DR has no objection. In view of the submission made by the assessee’s counsel, appeal is dismissed as not pressed.

- 2 - ITA No.837/Ahd/2016 Gujarat Apollo Industries Ltd. vs. DCIT Asst.Year-2012-13

In the result, appeal is thus dismissed as not pressed. 3. This Order pronounced in Open Court on 06/02/2019

Sd/- Sd/- ( WASEEM AHMED ) ( Ms. MADHUMITA ROY ) ACCOUNTANT MEMBER JUDICIAL MEMBER

Ahmedabad; Dated 06/02/2019 Priti Yadav, Sr.PS

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)-2, Ahmedabad. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad

Date of dictation …05/02/2019. 2. Date on which the typed draft is placed before the Dictating Member : 05/02/2019 3. Other Member……….. 4. Date on which the approved draft comes to the Sr.P.S./P.S…………… 5. Date on which the fair order is placed before the Dictating Member for pronouncement………….. 6. Date on which the fair order comes back to the Sr.P.S./P.S……….. Date on which the file goes to the Bench Clerk……… 7. 8. Date on which the file goes to the Head Clerk… 9. The date on which the file goes to the Assistant Registrar for signature on the order………… 10. Date of Despatch of the Order………………

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