What did the Tribunal hold?

The tribunal noted the assessee's request to withdraw the appeal. Consequently, the tribunal dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the CIT(Appeals). The assessee's representative later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Setco Automotive Ltd., Panchmahal vs JCIT | ITAT Ahmedabad 2017

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Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Respondent: Shri Mudit Nagpal, Sr. D.R

Pronounced: 16/11/2017

आदेश / O R D E R

PER MAHAVIR PRASAD, JUDICIAL MEMBER : This is an appeal by the assessee against the order of the Commissioner of Income Tax(Appeals)-2, Vadodara, dated 09/04/2015 for the Assessment Year (AY) 2010-11.

At the outset, Authorities Representative has filed an application for withdrawal of appeal by stating that the management is of the view that the appeal filed with the Hon’ble Bench is required to be withdrawn.

ITA No.2130/Ahd/2015 M/s. Setco Automotive Ltd. vs. JCIT Asst.Year –2010-11 - 2 - 3. In view of the above, we dismiss this appeal.

In the result, appeal filed by the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 16/11/2017

Sd/- Sd/- vejthr flag vejthr flag vejthr flag महावीर �साद vejthr flag (लेखा सद�य) (�या�यक सद�य) ( MAHAVIR PRASAD ) ( AMARJIT SINGH ) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 16/11/2017 Priti Yadav, Sr. PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)-2, Vadodara. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, True Copy उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad 1. Date of dictation 13/11/2017 (dictation-pad 1 pages attached at the end of this appeal-file) 2. Date on which the typed draft is placed before the Dictating Member 13/11/2017 3. Other Member… 4. Date on which the approved draft comes to the Sr.P.S./P.S…………….. 5. Date on which the fair order is placed before the Dictating Member for pronouncement…… 6. Date on which the fair order comes back to the Sr.P.S./P.S……. 7. Date on which the file goes to the Bench Clerk………………… 8. Date on which the file goes to the Head Clerk…………………………………... 9. The date on which the file goes to the Assistant Registrar for signature on the order…………………….. 10. Date of Despatch of the Order………………

SETCO AUTOMOTIVE LTD.,PANCHMAHAL vs. THE JT.CIT, PANCHMAHAL RANGE, PANCHMAHAL

What did the Tribunal hold?

What were the facts?

What were the issues?

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