DARSHANA PIYUSH VORA,JAMNAGAR vs. PR. COMMR. OF INCOME TAX, JAMNAGAR

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ITA 158/RJT/2016Status: DisposedITAT Rajkot28 February 2019AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's prayer to withdraw the appeal as relief had been granted in their favour. Consequently, the appeal became infructuous.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. The assessee later sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn after receiving relief in their favour. The primary issue was the withdrawal of the appeal itself.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Respondent: Shri Praveen Verma, Sr.DR
Pronounced: 28/02/2019

आदेश / O R D E R

PER MAHAVIR PRASAD, JUDICIAL MEMBER: The captioned appeal by the Assessee is directed against the order of the Principal Commissioner of Income Tax, Jamnagar (Pr.CIT) dated 28/03/2016.

2.

The assessee seeks permission vide written representation to withdraw the captioned appeal of the assessee, since relief has been granted u/s.143(3) r.w.s. 263 of the Act and decided in favour of the assessee, for which Ld. Departmental Representative for the Revenue has not objected. Accordingly, we are allowing the prayer for

ITA No.158/RJT/2016 Darshana Piyush Vora vs. Pr.CIT Asst.Year – 2011-12 - 2 - withdrawal of appeal by the assessee. Thus, the appeal of the assessee has become infructuous.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 28/02/2019

Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER

Ahmedabad; Dated 28/02/2019

ट�.सी.नायर, व.�न.स./T.C. NAIR, 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)/Pr.CIT-Jamnagar 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण,राजोकट/DR,ITAT, Rajkot 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, राजोकट / ITAT, Rajkot 1. Date of dictation .. 27.2.19 2. Date on which the typed draft is placed before the Dictating Member …27.2.19 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…….28.2.19 7. Date on which the file goes to the Bench Clerk…………………28.2.19 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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