M/S. ARTEX APPARELS,AHMEDABAD vs. THE CIT-I, AHMEDABAD

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ITA 2071/AHD/2014Status: DisposedITAT Ahmedabad19 September 2017AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw its appeal and the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT under Section 263. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the Tribunal.

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 “D” BENCH, AHMEDABAD

ITA No. 2071/Ahd/2014 Artex Apparels vs. CIT Assessment year: 2009-10 Page 1 of 2

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD

[Coram: Pramod Kumar AM and Rajpal Yadav JM]

ITA No.2071/Ahd/2014 Assessment year: 2009-10

M/s. Artex Apparels .......…………......Appellant 641/54, Anand Hall, Kapasia Bazaar, Kalupur, Ahmedabad - 380008 [PAN: AAEFA 7531 J]

Vs.

The Commissioner of Income-tax-I .......................Respondent Ahmedabad

Appearances by: Urvashi Shodhan for the appellant VK Singh for the respondent

Date of concluding the hearing : 19.09.2017 Date of pronouncing the order : 19.09.2017

O R D E R Per Pramod Kumar AM:

1.

This appeal of assessee for Assessment Year 2009-10 is directed against the order of the Commissioner of Income-tax, Ahmedabad-1, Ahmedabad dated 28.01.2014, arising out of order under Section 263 of the Income-tax Act, 1961.

2.

At the time of hearing, learned counsel for the assessee submitted that the assessee wants to withdraw its appeal. The learned Departmental Representative has no objection. In view of the statement made by the learned counsel for the assessee, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal is dismissed as indicated above. Pronounced in the open court today on the 19th day of September, 2017.

Sd/- Sd/-

Rajpal Yadav Pramod Kumar (Judicial Member) (Accountant Member) Ahmedabad, the 19th day of September, 2017 **bt

ITA No. 2071/Ahd/2014 Artex Apparels vs. CIT Assessment year: 2009-10 Page 2 of 2

Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order

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