What did the Tribunal hold?

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

The assessee filed an appeal for Assessment Year 2013-14 against an order passed under section 143(3) of the Income Tax Act. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Kanchan Pharma Pvt. Ltd. vs ACIT | ITAT Ahmedabad 2018

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Shri Tushar Hemani, A.R

For Respondent: Shri Mudit Nagpal, Sr. D.R, Shri Tushar Hemani, A.R

आदेश/ORDER

PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. 2013-14, arises from order of the CIT(A)- 2, Ahmedabad dated 09-08-2016, in proceedings under section 143(3) of the Income Tax Act, 1961; in short “the Act”.

I.T.A No. 205/Ahd/2017 A.Y. 2013-14 Page No 2 Kanchan Pharma Pvt. Ltd. vs. ACIT

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.

In the result, the appeal of the assessee is dismissed as withdrawn.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

KANCHAN PHARMA PVT. LTD.,AHMEDABAD vs. THE ASST. CIT, CIRCLE-2(1)(2), AHMEDABAD

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