SHRI BHANVARLAL P. SHAH,AHMEDABAD vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, AHMEDABAD

PDF · subscribers
ITA 1284/AHD/2016Status: DisposedITAT Ahmedabad29 November 2018AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeal. The Revenue did not object to this request. Consequently, the Tribunal accepted the assessee's request.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Principal CIT under Section 263 of the Income Tax Act. The appeal was for the Assessment Year 2011-12.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Shri Rohan Thakkar, A.R
For Respondent: Shri S.K. Dev, Sr. D.R, Shri Rohan Thakkar, A.R

आदेश/ORDER

PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 2011-12, arises from order of the Principal CIT-1, Ahmedabad dated 28-03-2016, in proceedings under section 263 of the Income Tax Act, 1961; in short “the Act”.

I.T.A No. 1284/Ahd/2016 A.Y. 2011-12 Page No 2 Shri Bhanvarlal P. Shah vs. Principal CIT

2.

At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal. The Revenue is fair enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeal filed.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 29-11-2018

Sd/- Sd/- (RAJPAL YADAV) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 29/11/2018 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से, उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →