SHRI ARVIND K. RAI,SURAT vs. THE INCOME TAX OFFICER, WARD-1(2)(6), SURAT

PDF · subscribers
ITA 3634/AHD/2015Status: DisposedITAT Surat25 July 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(A). The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH : SURAT

Before: SHRI BHAVNESH SAINI & SHRI O.P. MEENA

Hearing: 25.07.2019Pronounced: 25.07.2019

IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH : SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA.No.3634/Ahd/2015 Assessment Year 2012-2013 Shri Arvind K. Rai, The ITO, Ward-1(2)(6), Kedarnath Palace, Near Aaykar Bhavan, Majura Railway Station, Udhna, Gate, Surat. Surat. PAN ABMPR0316F vs. (Appellant) (Respondent) For Assessee : Shri Sapnesh Sheth, C.A. For Revenue : Shri S.R. Meena, Sr. DR Date of Hearing : 25.07.2019 Date of Pronouncement : 25.07.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by assessee has been directed against the Order of the Ld. CIT(A)-2, Surat, Dated 10.09.2015, for the A.Y. 2012-2013. 2. The Learned Counsel for the Assessee has filed an application making a prayer that assessee may be permitted to withdraw the appeal. In view of the above, appeal of assessee is dismissed as withdrawn.

2 ITA.No.3634/Ahd/2015 Sh. Arvind K. Rai, Surat.

3.

In the result, appeal of Assessee dismissed as withdrawn. Order pronounced in the open Court.

Sd/- Sd/- (O.P.MEENA) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Surat, Dated 25th July, 2019 VBP/- Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT, Surat Bench, Surat 6. Guard File. //By Order//

Asst. Registrar, ITAT, Surat Bench Bench.

Recent GST High Court judgments

Search GST case law →