M/S. KETAN CONSTRUCTION LTD. ,RAJKOT vs. THE DCIT, CENT. CIRCLE-2, RAJKOT

PDF · subscribers
ITA 135/RJT/2019Status: DisposedITAT Rajkot28 June 2023AY 2009-10Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal noted the assessee's request to withdraw the appeals. The Revenue representative had no objection to the withdrawal.

What were the facts?

The assessee filed appeals against assessment orders for AYs 2005-06 and 2009-10. The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 153A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Shri Waseem Ahmed & Shri T.R. Senthil Kumar

M/s. Ketan Construction The D.C.I.T., Limited, Central Circle-2, ‘KCL’ Amin Marg Corner, Vs Rajkot Nr. 150ft. Ring Road, Rajkot (Respondent) PAN No: AABCK5548H (Appellant) Assessee Represented: Withdrawal Application Revenue Represented: Shri Shramdeep Sinha, CIT-DR Date of hearing : 26-06-2023 Date of pronouncement : 28-06-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

These appeals are filed by the Assessee as against the Appellate orders dated 22.05.2019 passed by the Commissioner of Income Tax (Appeals)-11, Ahmedabad, arising out of assessment order passed under section 153A r.w.s. 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the respective Assessment Years (A.Ys) 2005-06 & 2009-10.

& 135/Rjt/2019 A.Ys. 2005-06 & 2009-10 Page No 2 M/s. Ketan Construction Ltd. Vs. DCIT

2.

The assessee vide its letter dated 26-06-2023 seeks to withdraw the above appeals are as follows: Ref: – A.Y. 2005-06 Sub: Application for withdrawn of above referred appeal Hon’ble Members, The above referred matter is fixed for hearing before your honor on 26-06- 2023. In this regard, it is submitted that we would like to withdraw our aforesaid appeal. Hence, kindly consider aforesaid appeal filed by us as withdrawn. Thanking You, Yours faithfully, For M/s. Ketan Construction Ltd.

Ref: A.Y. 2009-10 Sub: Application for withdrawn of above referred appeal Hon’ble Members, The above referred matter is fixed for hearing before your honor on 26-06- 2023. In this regard, it is submitted that we would like to withdraw our aforesaid appeal. Hence, kindly consider aforesaid appeal filed by us as withdrawn. Thanking You, Yours faithfully, For M/s. Ketan Construction Ltd 3. The Ld. CIT-DR Shri Shramdeep Sinha appearing for the Revenue has no objection for withdrawal of the above appeals. Recording the above statements, the appeals filed by the Assessee are hereby dismissed as withdrawn.

& 135/Rjt/2019 A.Ys. 2005-06 & 2009-10 Page No 3 M/s. Ketan Construction Ltd. Vs. DCIT

4.

In the result, the appeals filed by the above Assessee are dismissed as withdrawn.

Order pronounced in the open court on 28-06-2023 Sd/- Sd/- (WASEEM AHMED) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 28/06/2023 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, राजकोट

More judgments on Section 153A

All 18,957 judgments and leading authorities on Section 153A →

Recent GST High Court judgments

Search GST case law →