M/S. STYROLUTION ABS (INDIA) LTD., ( FORMERLY KNOWN AS INEOS ABS (INDIA) LTD.),BARODA vs. THE DY.CIT., CIRCLE-1(2), BARODA
What did the Tribunal hold?
The Tribunal accepted the assessee's request to withdraw the appeals. Consequently, both appeals filed by the assessee were dismissed as withdrawn.
What were the facts?
The assessee filed two appeals before the ITAT for assessment years 2006-07 and 2007-08. At the time of hearing, the assessee's counsel requested to withdraw the appeals.
What were the issues?
The primary issue was the assessee's request to withdraw their appeals before the tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH
Before: Shri Rajpal Yadav & Shri Amarjit Singh
आदेश/ORDER
PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-
These two appeals filed by assessee for A.Y. 2006-07 to 2007-08, arise from order of the CIT(A)-I, Vadodara dated 13-07-2015, in proceedings under section 115WG rws 115WE(3) of the Income Tax Act, 1961; in short “the Act”.
I.T.A Nos. 2669 to 2670/Ahd/2015 A.Y. 2006-07 to 2007-08 Page No 2 M/s. Styrolution ABS (India) Ltd. vs. DCIT
At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeals. The Revenue is fair enough in not objecting to the same. We therefore accept assessee’s request for withdrawing the appeals filed.
In the result, both the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court on 30-10-2018
Sd/- Sd/- (RAJPAL YADAV) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 30/10/2018 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
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