AALIDHRA TEXSPIN ENGINEERS,DADRA AND NAGAR HAVELI vs. ASSISTANT COMMISSIONER OF INCOME TAX, VAPI CIRCLE, VAPI

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ITA 989/SRT/2024Status: DisposedITAT Surat11 March 2025AY 2018-19Bench: SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आ.अ.सं./ITA No.989/SRT/2024 (AY 2018-19) Aalidhra Texspin Engineers (Hearing in Physical Court) Plot No. 2, S.No.122, Ground Floor, Vaghdhara Road, Dadra and Nagar Haveli (UT)-396 240 [PAN No. AAIFA 2434 N] Vs DCIT, CPC Current jurisdiction: Asst. Commissioner of Income-tax, Vapi Circle, AAykar Bhavan, Beside Podar Plaza, Vapi अपीलार्थी/Appellant प्रत्यर्थी /Respondent निर्धारिती की ओर से /Assessee by Shri Rases1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The learned Departmental Representative did not object to the assessee's request. Therefore, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee's appeal was directed against the order of the Commissioner of Income-Tax. The assessee, through their counsel, submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn on the request of the assessee.

Which sections of the Income-tax Act were involved?

Section 250,Section 254(1)

AI-generated summary — verify with the full judgment below

िनधा�रती की ओर से /Assessee by Shri Rasesh Shah, CA राज� की ओर से /Revenue by Shri Ritesh Mishra, CIT-DR सुनवाई की तारीख/Date of hearing 11.03.2025 उद्घोषणा की तारीख/Date of 11.03.2025 pronouncement Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1. 1. This appeal by assessee is directed against the order of Ld. Commissioner of Income-Tax/Addl/JCIT(A)-4, Bengaluru dated 01.07.2024 under section 250 of Income Tax Act, 1961 (‘the Act’).

2. Before us, the learned Counsel, on behalf of the assessee, by way of a letter dated 9th March 2025, submitted that he did not wish to press this appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

3. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 11/03/2025 at the time of hearing. Sd/- Sd/- (BIJAYANANDA PRUSETH) (PAWAN SINGH) [लेखा सद�/ACCOUNTANT MEMBER] [�ाियक सद� JUDICIAL MEMBER] सूरत / Surat Dated: 11/03/2025 Dkp Outsourcing Sr. P.S* (AY:18-19) Aalidhra Texspin Engg. आदेश की �ितिलिप अ�ेिषत/ Copy of the order forwarded to :  अपीलाथ�/ The Appellant  ��थ�/ The Respondent  आयकर आयु�/ CIT  िवभागीय �ितिनिध, आयकर अपीलीय आिधकरण, सूरत/ DR, ITAT, SURAT  गाड� फाईल/ Guard File // True Copy // By order/आदेश से,

सहायक पंजीकार आयकर अपीलीय अिधकरण, सूरत True cop Date Initial y/ Draft order was dictated by author (JM) 11/03/2025 Draft placed before author 11/03/2025 Draft proposed & placed before the second member 11/03/2025 Draft discussed/approved by Second Member. 11/03/2025 Approved Draft comes to the Sr.PS/PS 11/03/2025 Kept for pronouncement on Open court File sent to the Bench Clerk 11/03/2025 Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order. Draft dictation sheets are attached

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