KANAK CASTOR PRODUCTS PVT. LTD.,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-4(2), AHMEDABAD

PDF · subscribers
ITA 2956/AHD/2016Status: DisposedITAT Ahmedabad02 May 2018AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's prayer for withdrawal of the appeal. The appeal was dismissed as having been withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Commissioner of Income Tax(Appeals). The assessee later sought permission to withdraw the appeal through a written representation.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “ SMC ” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA

For Respondent: Shri Saurabh Singh, Sr.D.R
Pronounced: 02/05/2018

आदेश / O R D E R

PER PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER: The captioned appeal has been filed at the instance of the Assessee against the order of the Commissioner of Income Tax(Appeals)-2, Ahmedabad [CIT(A) in short] dated 26/09/2016 arising in the matter of assessment order passed under s.154 of the Income Tax Act, 1961 (hereinafter referred to as "the Act") dated 27/06/2014 relevant to Assessment Year (AY) 2006-07.

2.

The assessee seeks permission vide its written representation to withdraw the captioned appeal of the assessee, for which Ld.

ITA No.2956/Ahd/2016 Kanak Castor Products Pvt. Ltd. vs. ITO Asst.Year –2006-07 - 2 - Departmental Representative for the Revenue has not objected. Accordingly, we are granting the prayer for withdrawal of appeal by the assessee. Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. This Order pronounced in Open Court on 02/05/2018

Sd/- Sd/- ¼e/kqferk jkW; e/kqferk jkW;½ ¼iznhi dqekj dsfM;k½ ¼iznhi dqekj dsfM;k½ e/kqferk jkW; e/kqferk jkW; ¼iznhi dqekj dsfM;k½ ¼iznhi dqekj dsfM;k½ U;kf;d lnL; U;kf;d lnL; U;kf;d lnL; U;kf;d lnL; Yks[kk ln Yks[kk ln Yks[kk lnL; Yks[kk ln L; L; L; (MADHUMITA ROY) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad; Dated 02/05/2018 Priti Yadav, Sr.PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)- 2, Ahmedabad. 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →