LEHAR LOGISTICS PVT. LTD.,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-2(1)(3), AHMEDABAD
What did the Tribunal hold?
The Tribunal noted the assessee's submission and the lack of objection from the Revenue. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(Appeals). At the outset, the assessee stated that it did not wish to press the appeal.
What were the issues?
Whether the assessee's appeal should be dismissed as withdrawn based on their submission.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “ SMC ” BENCH, AHMEDABAD loZJh egkohj izlkn] U;kf;d lnL; ,oa vejthr flag] ys[kk lnL; ds le{kA loZJh egkohj izlkn] U;kf;d lnL; ,oa vejthr flag]
Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH
PER MAHAVIR PRASAD, JUDICIAL MEMBER :
This is an appeal by the assessee against the order of the Commissioner of Income Tax(Appeals)-2, Ahmedabad, dated 19/08/2016 for the Assessment Year (AY) 2013-14. At the outset, the assessee vide its application dated 8th December, 2. 2017 stated that it do not want to press the Income Tax Appeal and may be permitted to withdraw the same. The ld. DR has no objection. In view Asst.Year – 2013-14 of the submission made by the assessee, the appeal filed by the assessee is dismissed as withdrawn.
In the result, appeal filed by the assessee is dismissed as withdrawn.
This Order pronounced in Open Court on 18/12/2017 vejthr flag vejthr flag vejthr flag महावीर "साद vejthr flag (लेखा सद"य) ("या"यक सद"य) Ahmedabad; Dated 18/12/2017 Priti Yadav, Sr. PS आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant
""यथ" / The Respondent. 3. संबं"धत आयकर आयु"त / Concerned CIT 4. आयकर आयु"त(अपील) / The CIT(A)-2, Ahmedabad. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER, स"या"पत ""त //// उप/सहायक पंजीकार (Dy./Asstt.
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