SHREE SIDDHI INFRABUILD PVT. LTD,AHMEDABAD vs. THE PR. CIT -3, AHMEDABAD

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ITA 21/AHD/2022Status: DisposedITAT Ahmedabad06 July 2022AY 2014-152 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 assessee's counsel submitted an application to withdraw the appeals. The Revenue did not object to this request.

What were the facts?

The assessee filed two appeals before the ITAT against the orders of the Pr. CIT (Appeals). The appeals pertained to Assessment Years 2012-13 and 2014-15.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SMT. ANNAPURNA GUPTA&

For Respondent: Shri B. P. Makwana, Sr. DR
Hearing: 30.06.2022Pronounced: 06.07.2022

Both the captioned appeals filed by the same assessee are against the order dated 30.03.2021 passed by the Pr. Commissioner of Income Tax (Appeals)-3, Ahmedabad arising out of the order dated 29.12.2017 under Section 143(3) r.w.s 147 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for A.Ys. 2012-13 & 2014-15.

2.

At the outset, the Ld. Counsel appearing for the assessee has submitted application dated 20.06.2022 that he wants to withdraw the appeal. The Ld. DR has not raised any objection in this respect. Thus, in &21/Ahd/2022 Shree Siddhi Infrabuild Pvt. Ltd. vs. Pr. CIT Asst.Year –2012-13 & 2014-15 - 2 - view of the submission made by the assessee’s Counsel, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the combined results, both the appeals filed by the assessee are dismissed as withdrawn. This Order pronounced in Open Court on 06/07/2022 Sd/- Sd/- (ANNAPURNA GUPTA) (Ms. MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 06/07/2022 TRUE COPY TANMAY, 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)- 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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