M/S. PURNIMA ADVERTISING AGENCY PVT. LTD.,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3(1)(4), AHMEDABAD

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ITA 3567/AHD/2016Status: DisposedITAT Ahmedabad13 October 2017AY 2013-142 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2013-14. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD ‘D’ BENCH, AHMEDABAD

I.T.A. No.3567/Ahd/2016 A.Y. 2013-14 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘D’ BENCH, AHMEDABAD [Coram: Pramod Kumar, AM and S.S. Godara, JM] I.T.A. No.3567/Ahd/2016 Assessment Year : 2013-14 Purnima Advertising Agency Pvt. Ltd., …...…..………Appellant 5, Shweta Park Society, Nr. Manekbaug Hall, Ambawadi, Ahmedabad – 380 015. [PAN : AAACP 9266 G] Vs. Income Tax Officer, Ward 3(1)(4), Ahmedabad. …………….Respondent Appearances by: None for the appellant V.K. Singh for the respondent Date of concluding the hearing: 12.10.2017 Date of pronouncing the order: 13.10.2017 O R D E R

1.

By way of this appeal the assessee appellant has challenged correctness of the order dated 09.11.2016 passed by the CIT(A), Ahmedabad in the matter of assessment under section 143(3) of the Income Tax Act, 1961.

2.

At the outset, it is noticed that the assessee has submitted request vide letter dated 06.09.2017 seeking permission to withdraw the present appeal.

3.

The ld. Departmental Representative has no objection for withdrawal of the assessee’s appeal.

I.T.A. No.3567/Ahd/2016 A.Y. 2013-14 Page 2 of 2 4. Therefore, in view of these facts, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 13th day of October, 2017.

Sd/- Sd/- S.S. Godara Pramod Kumar (Judicial Member) (Accountant Member) Ahmedabad, the 13th day of October, 2017 PBN/* Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order UE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

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