Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Income Tax Appellate Tribunal - Ahmedabad

Sterlite Technologies Ltd. (Earlier ... vs The Dcit, Circle-2(1)(1), Ahmedabad on 31 August, 2021

           IN THE INCOME TAX APPELLATE TRIBUNAL
                    "C" BENCH, AHMEDABAD
        [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD]
  BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER&
           Ms. MADHUMITA ROY, JUDICIAL MEMBER
                        I.T.A. No. 2321/Ahd/2018
                       (Assessment Year: 2014-15)
Sterlite Technologies Ltd.             Vs. DCIT
(Earlier Elitecore Technologies            Circle-2(1)(1),
Pvt. Ltd. and as on date merged            Ahmedabad
with Sterlite Technoligies Ltd.)
Elitecore, Block-6, Magnet
Corporate Park, Nr. Sola
Flyover, Thaltej, Ahmedabad-
380059
[PAN No. AAECS8719B]
            (Appellant)               ..               (Respondent)

       Assessee by    : Withdrawal
       Revenue by      : Shri L. P. Jain, Sr. DR
       Date of Hearing                         31.08.2021
       Date of Pronouncement                   31.08.2021
                                   ORDER

PER Ms. MADHUMITA ROY - JM:

The appeal filed by the assessee is against the order dated 28.09.2018 passed by the Commissioner of Income Tax (Appeals)-10, Ahmedabad under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred as to "the Act").

2. The assessee by and under a letter dated 07.06.2021 expressed his willingness in not proceeding with the appeal. Though, none appeared at the time of call on behalf of the assessee, such written submission made ITA No.2321/Ahd/2018 Sterlite Technologies Ltd. vs. DCIT Asst.Year -2014-15 -2- by the assessee for not willing to proceed with the matter has not been objected by the Ld. DR. Thus, in view of the submission made by the assessee by and under a letter dated 07.06.2021 filed by the assessee the appeal preferred by the assessee is dismissed as withdrawn.

3. In the result, appeals filed by the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on                                                                         31/08/2021


          Sd/-                                                                                 Sd/-
 (PRADIP KUMAR KEDIA)                                                                   (Ms. MADHUMITA ROY)
 ACCOUNTANT MEMBER                                                                        JUDICIAL MEMBER
Ahmedabad;     Dated 31/08/2021
TANMAY, Sr. PS                                   TRUE COPY
आदे श 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.

                                                                                                    आदे शानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, अहमदाबाद / ITAT, Ahmedabad

1. Date of dictation 31.08.2021

2. Date on which the typed draft is placed before the Dictating Member 31.08.2021

3. Other Member.....................

4. Date on which the approved draft comes to the Sr.P.S./P.S .08.2021

5. Date on which the fair order is placed before the Dictating Member for pronouncement .08.2021

6. Date on which the fair order comes back to the Sr.P.S./P.S 31 .08.2021

7. Date on which the file goes to the Bench Clerk 31.08.2021

8. Date on which the file goes to the Head Clerk..........................................

9. The date on which the file goes to the Assistant Registrar for signature on the order..........................

10. Date of Despatch of the Order..........................................