VIDYASAGAR COMTRADE PVT. LTD.,AHMEDABAD vs. THE PCIT - 3, AHMEDABAD

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ITA 207/AHD/2023Status: DisposedITAT Ahmedabad19 June 2024AY 2018-19Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal due to substantial relief obtained. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against a revision order. Subsequently, the assessee received substantial relief in the giving effect order and requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's withdrawal of the appeal after receiving relief in the subsequent order.

Which sections of the Income-tax Act were involved?

Section 14A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Smt. Annapurna Gupta & Shri T.R. Senthil Kumar

Assessment Year 2018-19 Vidyasagar Comtrade The Pr.CIT-3, Pvt. Ltd., Ahmedabad 31, Block-B, Riviera Vs Elegance, Prahadnagar, Ahmedabad, Gujarat-380015 PAN: AAECV4772D (Respondent) (Appellant) Assessee Represented: Withdraw Application Revenue Represented: Shri Kamlesh Makwana, CIT-DR Date of hearing : 12-06-2024 Date of pronouncement : 19-06-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the Revision order dated 21.03.2023 passed by the Principal Commissioner of Income Tax-3, Ahmedabad arising out of the assessment order passed under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2018-19.

Page No Vidyasagar Comtrade Pvt. Ltd.. vs. PCIT

2.

At the outset, the assessee filed a letter dated 11.06.2024 requesting to withdraw the above appeal, since the assessee got substantial relief in the giving effect order passed by the Assessing Officer and making meager disallowance under section 14A of the Act.

3.

Recording the above statement of the assessee, the appeal filed by the assessee is hereby dismissed as withdrawn.

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