M/S. RAJ TECHNOLOGIES,SURAT vs. THE INCOME TAX OFFICER WARD-6(2), SURAT

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ITA 2274/AHD/2013Status: DisposedITAT Surat18 January 2018AY 2008-091 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order confirming a penalty under section 271(1)(c). During the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Ra Tecnnologies V. ITO6 (2), Surat A_*0.2274/4nd/2013/A.Y.08-09 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE S/SHRI CM_ GARG, JUDICIAL MEMBER AND O.P. MEENA, ACCOUNTANT MEMBER 31T.

31.

HIT.A No.2274/Ahd/2013 faefrur #E/A.Y.2008-09 M/s: Raj Technologies, 6/2035, Bhojabhai-Ni-Sheri Mahidharpura Surat-395004 PAN: AAIFR 4256M 3r-lcreff Appellant Vs. Income Tax Officer Ward 6(2) , Surat reff/Respondent Assessee by Shri P. M. Jagasheth,CA Revenue by Shri 0 P. Meena. Sr. D.R. Date of hearing 22.01.2018 Date_of pronouncement 22.01.2018 ORDER Per O.P. Meena, AM: 1. This appeal by the assessee filed against the order passed by the Commissioner of Income-tax (Appeal)-I, Surat dated 02.07.2013, confirming penalty of Rs 23,175 under section 271(1)c) of the Act: 2. When the appeal was called for hearing, @ letter dated 20.01.2018 signed by the partner of the assessee firm was placed before US, wherein the assessee sought permission to withdraw the appeal: The Id. Sr. DR has not raised any objection for withdrawal of appeal: 3. In view of the foregoing, appeal is dismissed as withdrawn: 4. Order pronounced in the open court on 22.01.2018 (CM: GARG) JUDICIAL MEMBER (O.P. MEENA) ACCOUNTANT MEMBER Fai Surat; faia5 Dated: Copy of order forwarded to- Assessee/AO/Pr . CIT / CIT (A)ITAT (DR)/Guard file of{TAT. By order 01 chx Senior Private Secretary, Surat 8aryes qelleon 2737 eri-ty 378FT 8771782,&7.

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