Income Tax Appellate Tribunal - Ahmedabad
Aia Engineering Limited,, Ahmedabad vs The Pr.Cit-1,, Ahmedabad on 1 August, 2018
ITA No. 2948/Ahd/2015
AIA Engineering Ltd Vs. Pri. CIT
Assessment year: 2009-10
Page 1 of 2
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "D" BENCH, AHMEDABAD
[Coram: Pramod Kumar, AM and Ms. Madhumita Roy, JM]
ITA No. 2948/Ahd/2015
Assessment Year: 2009-10
AIA Engineering Limited ..............................Appellant
115, GVMM Estate, Odhav Road,
Odhav, Ahmedabad-382410
[PAN : AABCA 2777 J]
Vs.
Principal Commissioner of Income-tax-1 ...........................Respondent
Ahmedabad
Appearances by:
T.P. Hemani, for the Appellant
Lalit P. Jain, for the Respondent
Date of concluding the hearing : 31.07.2018
Date of pronouncing the order : 01.08.2018
O R D E R
Per Pramod Kumar, AM:
1. By way of this appeal, the assessee-appellant has challenged correctness of the order dated 1st September, 2015 passed by the by the learned Principal Commissioner of Income-tax-1, Ahmedabad in the matter of assessment under section 263 of the Income-tax Act, 1961, for the assessment year 2009-10.
2. At the time of hearing, learned counsel for the assessee submitted that the assessee wants to withdraw its appeal. The learned Departmental Representative has no objection. In view of the statement made by the learned counsel for the assessee, the appeal of the assessee is dismissed as withdrawn.
3. In the result, the appeal is dismissed as indicated above. Pronounced in the open court today on the 1st August, 2018 Sd/- Sd/-
Ms. Madhumita Roy Pramod Kumar (Judicial Member) (Accountant Member) Ahmedabad, the 1st day of August, 2018 **bt ITA No. 2948/Ahd/2015 AIA Engineering Ltd Vs. Pri. CIT Assessment year: 2009-10 Page 2 of 2 Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order TRUE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad
1. Date of dictation: ...01.08.2018..................
2. Date on which the typed draft is placed before the Dictating Member: ... .01.08.2018....
3. Date on which the approved draft comes to the Sr. P.S./P.S.: ....01.08.2018...
4. Date on which the fair order is placed before the Dictating Member for Pronouncement: . .01.08.2018..
5. Date on which the file goes to the Bench Clerk : . .01.08.2018.......
6. Date on which the file goes to the Head Clerk : ..................................
7. The date on which the file goes to the Assistant Registrar for signature on the order: ....
8. Date of Despatch of the Order: ........................