SHRI SURESHKUMAR DHIRAJLAL THAKKAR,AHMEDABAD vs. THE PR. CIT, A'BAD-5, AHMEDABAD

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ITA 2542/AHD/2015Status: DisposedITAT Ahmedabad17 November 2017AY 2010-112 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's counsel was not pressing the appeal. Therefore, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal challenging an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act for the assessment year 2010-11. The assessee's counsel stated that they were not pressing the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as not pressed.

Which sections of the Income-tax Act were involved?

Section 263

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 Aseem L. Thakkar, AR

PER N.K. BILLAIYA, ACCOUNTANT MEMBER

1.

With this appeal, the assessee has challenged the correctness of the order of the ld. CIT dated 24.03.2015 framed u/s. 263 of the Act.

ITA No. 2542/Ahd/2015 2 . A.Y. 2010-11 2. The ld. Counsel for the assessee stated that he is not pressing the appeal and therefore the same is dismissed as not pressed.

Order pronounced in Open Court on 17 - 11- 2017

Sd/- Sd/- (S. S. GODARA) (N. K. BILLAIYA) JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER Ahmedabad: Dated 17 /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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