M/S. TRIPUR POLYMER PVT. LTD.,AGARTALA vs. INCOME TAX OFFICER, WARD - UDAIPUR, AGARTALA

PDF · subscribers
ITA 27/GTY/2018Status: DisposedITAT Guwahati16 May 2019AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had filed an application for withdrawal and the Revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2013-14. During the hearing, no one appeared on behalf of the assessee. The assessee had filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, given their absence and explicit request for withdrawal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GUWAHATI BENCH, “E

Before: Shri A. T. Varkey, JM & Dr. A. L. Saini, AM]

Hearing: 16.05.2019Pronounced: 16.05.2019

Per A.T.Varkey, JM This appeal of assessee is against the order of Commissioner of Income Tax (Appeals), Shillong dated 07.11.2017 for AY 2013-14 2. None appeared on behalf of the assessee at the time of hearing before us. However, we note that an application for withdrawal dated 06.05.2019 written by Shri H. Saha, Managing Director of assessee is placed on file. Since Ld. DR has got no objection for withdrawal of this appeal, we dismiss the same as withdrawn. 3. In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member

Dated : 16th May, 2019 Jd.(Sr.P.S.) Copy of the order forwarded to:

2 ITA No.27/Gau/2018 M/s. Tripur Polymer Pvt. Ltd., AY 2013-14

1.

Appellant – M/s. Tripur Polymer Pvt. Ltd., Madhya Banamalipur, Tripura, Agartala-799001. 2 Respondent – ITO, Ward-Udaipur, Agartala City Centre, Paradise Chowmuhani, Camp Agartala-799001. 3. The CIT(A), Shillong 4. CIT , Shillong 5. DR, ITAT, Guwahati Bench, Guwahati

/True Copy, By order,

Assistant Registrar

Recent GST High Court judgments

Search GST case law →