M/S. SOMANY FINE VITRIFIED PVT. LTD.,MORBI vs. THE PR. CIT-3 , RAJKOT

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ITA 220/RJT/2019Status: DisposedITAT Rajkot20 April 2023AY 2016-17Bench: SMT.ANNAPURNA GUPTA (Accountant Member), Ms. MADHUMITA ROY (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Departmental Representative did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act for the Assessment Year 2016-17. During the hearing, the assessee's representative sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RAJKOT” BENCH, RAJKOT

Before: SMT.ANNAPURNA GUPTA&

For Appellant: Shri Mehul Ranpura, AR, Shri Shramdeep Sinha, CIT.D.R

O R D E R

PER Ms. MADHUMITA ROY - JM:

1.

The instant appeal at the instance of the assessee is directed against the order dated 13.01.2020 passed under Section 263 of the Income Tax Act, 1961 (hereinafter referred as to ‘the Act’) by the Pr. Commissioner of Income Tax- 3, Rajkot (‘the Pr.CIT’) for Assessment Year 2016-17.

(M/s. Somany Fine Vitrified Pvt. Ltd. vs. Pr.CIT) A. Y. 2016-17 - 2- 2. At the time of hearing of appeal of the assessee, the Ld. Authorized Representative sought permission to withdraw the captioned appeal of the assessee referring a written request dated 10.04.2023. Ld. Departmental Representative for the Revenue did not express any objection in this regard. We, therefore, keeping in view of the particular fact, grant the prayers as sought for.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

This Order pronounced on 20/04/2023

Sd/- Sd/- (ANNAPURNA GUPTA) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 20/04/2023 S. K. SINHA True Copy 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)- 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. By order/आदेश से,

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