SMT. SEEMABEN PANKAJBHAI PATEL ALIAS SEEMABEN LALJIBHAI BABARIA,AHMEDABAD vs. THE PR. CIT- 4, AHMEDABAD

ITA 900/AHD/2015Status: DisposedITAT Ahmedabad22 November 2017AY 2009-102 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 did not want to pursue the appeals. Consequently, both appeals were dismissed as not pressed.

What were the facts?

The assessee filed two appeals against orders of the Principal CIT for Assessment Years 2009-10 and 2010-11. The assessee's counsel informed the tribunal that they did not wish to pursue these appeals.

What were the issues?

The primary issue was whether the assessee wished to continue with the appeals filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: SHRI N.K. BILLAIYA & SHRI S. S. GODARA

For Appellant: Shri M.K. Patel, AR

PER N.K. BILLAIYA, ACCOUNTANT MEMBER 1. These two appeals by the Assessee are preferred against two separate orders of the ld. Principal CIT-4, Ahmedabad dated 03.03.2015 pertaining to A.Ys. 2009- 10 & 2010-11.

ITA Nos. 900 & 901/Ahd/2015 2 . A.Ys. 2009-10 & 2010-11

At the very outset, the ld. counsel for the assessee stated that he does not want to pursue these appeals; therefore both the appeals are dismissed as not pressed.

Order pronounced in Open Court on 22 - 11- 2017

Sd/- Sd/- (S. S. GODARA) (N. K. BILLAIYA) JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER Ahmedabad: Dated 22/11/2017 Rajesh Copy of the Order forwarded to:- 1. The Appellant. 2. The Respondent. 3. The CIT (Appeals) – 4. The CIT concerned. 5. The DR., ITAT, Ahmedabad. 6. Guard File. By ORDER

Deputy/Asstt.Registrar ITAT,Ahmedabad

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