M/S. STYROLUTION ABS (INDIA) LTD., ( FORMERLY KNOWN AS INEOS ABS (INDIA) LTD.),BARODA vs. THE DY.CIT., CIRCLE-1(2), BARODA

PDF · subscribers
ITA 2670/AHD/2015Status: DisposedITAT Ahmedabad30 October 2018AY 2007-082 pages
AI SummaryWithdrawn

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 Consequently, both appeals filed by the assessee were dismissed as withdrawn.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?

Section 115WG,Section 115WE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Shri Sunil Talati, A.R
For Respondent: Shri Mudit Nagpal, Sr. D.R, Shri Sunil Talati, A.R

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

2.

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.

3.

In the result, both the appeals of the assessee are dismissed as withdrawn.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

More judgments on Section 115WG

All 44 judgments and leading authorities on Section 115WG →

Recent GST High Court judgments

Search GST case law →