What did the Tribunal hold?

The Tribunal noted that the Revenue representative did not object to the withdrawal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's counsel stated that they wished to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

M/S. Amrut Stone Quarry, Ahmedabad vs ITO | ITAT Surat 2019

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

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

For Respondent: Shri S.R.Meena – Sr.DR

Hearing: 24.07.2019

Amrut Stone Quarry Vs. ITO, Ward-6(1), Surat/ITA No.2501/AHD/2016 : A.Y.2006-07 Page 1 of 2

आयकर अपील�य अ�धकरण,सुरत �यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.2501/AHD/2016 �नधा�रण वष�/Assessment Year : 2006-07 M/s.Amrut Stone Quarry, Vs. The Income Tax Officer, At & Po: Zabi, Taluka : Mandvi, Ward-6(1), Surat. Dist : Surat – 394 160. [PAN: AALFA 3556 A] अपीलाथ� Appellant ��यथ�/Respondent �नधा�रती क� ओर से /Assessee by Shri Anil R.Shah – CA & Mrs. Kinjal Shah – CA राज�व क� ओर से /Revenue by Shri S.R.Meena – Sr.DR

सुनवाई की तारीख/ Date of hearing: 24.07.2019 उ�घोषणा क� तार�ख/Pronouncement on: 24.07.2019 आदेश /O R D E R PER O.P.MEENA, AM: The appeal filed by the Assessee is directed against the order of 1. ld. Commissioner of Income Tax(Appeals)-1, Surat(in short “the CIT(A)”) dated 17.08.2016 pertaining to Assessment Year 2006-07.

At the time of hearing the Learned Counsel for the assessee stated 2. that he is withdrawing the aforesaid appeal.

The Learned Departmental Representative has not objected to the 3. plea of assessee.

Amrut Stone Quarry Vs. ITO, Ward-6(1), Surat/ITA No.2501/AHD/2016 : A.Y.2006-07 Page 2 of 2

After hearing both the parties, and keeping in view of the 4. statement made by the Learned Counsel for the assessee the appeal in ITA No.2501/Ahd/2016 for A.Y. 2006-07 is dismissed as withdrawn. In the result, appeal of the assessee is dismissed as withdrawn. 5.

The order pronounced in the open court on 24.07.2019. 6.

Sd/- Sd/- (BHAVNESH SAINI) (O.P.MEENA) (�याियकसद�यतथा/JUDICIAL MEMBER) (लेखासद�यकेसम� /ACCOUNTANT MEMBER) सुरत/ Surat, �दनांक Dated: 24th July, 2019/S.Gangadhara Rao, Sr.PS Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT. By order / / TRUE COPY / / Assistant Registrar, Surat

M/S. AMRUT STONE QUARRY,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-6(1), SURAT

What did the Tribunal hold?

What were the facts?

What were the issues?

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