NANDI FASHION PVT. LTD.,SURAT vs. THE INCOME TAX OFFICER, WARD-1(1)(4), SURAT

PDF · subscribers
ITA 2439/AHD/2016Status: DisposedITAT Surat25 January 2018AY 2012-131 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 Senior Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order confirming a penalty. During the hearing, the assessee's authorized representative requested permission to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 271(1)(b)

AI-generated summary — verify with the full judgment below

ITA No.2439/Ahd/2016, Nandi Fashion Pvt. Ltd IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI CM.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER 31T.3.F./L.T.A No.2439/AHD/2016 faerruradf/ Assessment Year 2012-13 Nandi Fashion Pvt. Ltd, 1-17, Surat Super Yarn Park, Hathuran Mangrol, Surat 394125 PAN: AACCN6574H 3rdlareff Appellant Vs. The Income Tax Officer, Ward 1(1)4), Surat. 4rreff/Respondent Shri Rasesh Shah, CA fagRaf-13k /Assessee by TST4at3k /Revenue by Shri O.P Meena, Sr. D.R: 25.01.2018 2.01.2018 TTdr-hrarw/ Date of hearing: 3quiruirAaro/Pronouncement date_ H48 [O RDER PER O_P_MEENA_ACCQUIANI MEMBER:

This appeal by the assessee filed against the order passed by the Commissioner of Income Tax (Appeals)-1 , Surat, dated 31.08.2016 confirming the penalty of Rs.10,000 / - 0/s.271(1J(b) of the Act: 2. When the appeal was called for hearing, letter dated 25.01.2018 signed by the Id.AR for 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 In view of the foregoing, appeal is dismissed as withdrawn: 4. The order pronounced in the open Court on 25.01.2018. - (CM: GARGY (O.P. MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER Hl Surat, f4alic Dated: 25 .01-13 Copy of order forwarded to- Assessee/AO/Pr. CIT / CIT (A)/ITAT (DR) /Guard file of ITAT. By order Assistant Registrar, Surat

More judgments on Section 271(1)(b)

All 2,912 judgments and leading authorities on Section 271(1)(b) →

Recent GST High Court judgments

Search GST case law →