HEMANT BROTHERS,AHMEDABAD vs. THE PR.CIT, AHMEDABAD-5, AHMEDABAD

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ITA 590/AHD/2019Status: DisposedITAT Ahmedabad04 April 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 Tribunal noted that the assessee sought to withdraw the appeal and the Revenue had no objection. Therefore, the Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. At the time of hearing, the assessee did not appear but filed a letter seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI P.M. JAGTAP, VICE- & SHRI SIDDHARTHA NAUTIYAL

Hearing: 04/04/2022Pronounced: 04/04/2022

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘बी’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD (through web-based video conferencing platform) BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Assessment Years : 2014-15 M/s. Hemant Brothers, Pri. Commissioner of CP Estate, B/h. Handloom House, Vs Income-tax-5, Ashram Road, Ahmedabad-380009 Ahmedabad PAN : AABFH 8950 P अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Withdrawal application Revenue by : Shri James Kurian, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 04/04/2022 घोषणा क" तार"ख /Date of Pronouncement: 04/04/2022 आदेश / O R D E R PER P.M. JAGTAP, VICE-PRESIDENT :

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