POOJA BHANWARLAL SANGHVI,BARODA vs. THE ITO, WARD-3(1)(3), BARODA

ITA 1386/AHD/2016Status: DisposedITAT Ahmedabad17 November 2017AY 2008-092 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 learned counsel for the assessee stated that they did not wish to pursue the appeal. Consequently, the tribunal dismissed the appeal as not pressed.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) challenging an order from the CIT(A). The assessment year in question was 2008-09. The assessee's counsel appeared before the tribunal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal filed against the CIT(A)'s order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

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

For Appellant: Shri P. D. Shah, C.A

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:

With this appeal, the Assessee has challenged the correctness of the order of Ld. CIT(A)-1, Vadodara dated 29.02.2016 pertaining to A.Y. 2008-09.

ITA No. 1386/Ahd/2016 2 . A.Y. 2008-09 2. The ld. counsel for the assessee stated that he does not want to pursue the appeal; 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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