NILKANTH ORGANICS P LTD.,ANKLESHWAR vs. THE DY. CIT, BHARUCH CIRCLE, BHARUCH

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ITA 1441/AHD/2017Status: DisposedITAT Surat25 March 2022AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal treated the appeal as withdrawn. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order. During the virtual hearing, the assessee's counsel stated that they did not wish to press the appeal.

What were the issues?

Whether the assessee wished to proceed with the appeal. The assessee chose not to press the appeal.

Which sections of the Income-tax Act were involved?

Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Ms Disha Kharod office of Shri Krutarth Desai, AR
Hearing: 28/03/2022Pronounced: 28/03/2022

O R D E R

PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 20.03.2017, passed by the learned Commissioner of Income Tax (Appeals)-III, Baroda [in short “the CIT(A)”] which in turn arises out of an assessment order passed by the Assessing Officer under section 144 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

2.

Before us, the Learned Counsel, Ms Disha Kharod from the office of Shri Krutarth Desai, on behalf of the assessee submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative

Assessment Year: 2011-12 Nilkanth Organics Pvt. Ltd.

(in short the “the ld. DR”) did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, the appeal of the assessee (in AY.2011-12) is dismissed as withdrawn.

Order is pronounced on 28/03/2022 at the time of Virtual Court Hearing.

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