PATAN JILLA SHIKSHAN SAMITINI PRATHMIK SHALAONA SHIKSHAKONI DHIRAN & GRAHAK SAHAKARI MANDALI LTD.,PATAN vs. THE INCOME TAX OFFICER, WARD-2, PATAN

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ITA 1660/AHD/2016Status: DisposedITAT Ahmedabad09 July 2018AY 2012-131 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request for withdrawal of the appeal. The appeal was dismissed as being withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Pr.CIT under section 263. The assessee's counsel requested to withdraw the appeal during the hearing.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn based on the assessee's request.

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 - BENCH ‘D’

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

For Respondent: Shri V.K. Singh, Sr.DR
Hearing: 04/07/2018Pronounced: 09/07/2018

आयकर अपील�य अ�धकरण, अहमदाबाद �यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER

आयकर अपील सं./ ITA No.1660/Ahd/2016 �नधा�रण वष�/Asstt. Year: 2012-2013 Patan Jilla Shikshan Samiti Vs. ITO, Ward-2 Patan. Prathmik Shalaona Shikshakoni Dhiran & Grahak Sahakari Mandali Limited,S-51, Shreedev Complex Opp: Head Post Office At & PO Patan PAN : AABAT 0179 M.

अपीलाथ�/ (Appellant) �त् यथ�/ (Respondent)

: Shri S.V.Agarwal, AR Assessee by Revenue by : Shri V.K. Singh, Sr.DR

सुनवाई क� तार�ख/Date of Hearing : 04/07/2018 घोषणा क� तार�ख /Date of Pronouncement: 09/07/2018 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER:

Assessee is in appeal before the Tribunal against order of the ld.Pr.CIT, Gandhinagar, dated 19.11.2015 passed for the assessment year 2013-14 under section 263 of the Income Tax Act, 1961. 2. At the outset, the ld.counsel for the assessee requested for withdrawal of the appeal. He filed a letter dated 2.7.2018 to this effect. The ld.DR has no objection to the request of the assessee. In view of this development, appeal of the assessee is dismissed as being withdrawn. 3. In the result, appeal of the assessee is dismissed. Order pronounced in the Court on 09th July, 2018 at Ahmedabad. Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 09/07/2018

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