Income Tax Appellate Tribunal - Ahmedabad
Chirai Salt (India) Pvt. Ltd., ... vs The Dcit, Circle 1(1)(2),, Ahmedabad on 8 February, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "C" BENCH
(BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
& SHRI MAHAVIR PRASAD, JUDICIAL MEMBER)
ITA. No: 590/AHD/2016
(Assessment Year: 2012-13)
Chirai Salt (India) Pvt. V/S The Dy. CIT, Circle-1(1)(2),
Ltd. 303, Kaling Complex, Ahmedabad
Nr. Mount Carmel School,
Ahmedabad-380009
(Appellant) (Respondent)
PAN: AAACC6397F
Appellant by : Written Submission
Respondent by : Shri Prasoon Kabra, Sr. D.R.
(आदे श)/ORDER
Date of hearing : 01 -02-2018
Date of Pronouncement : 08 -02-2018
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
1. This appeal by the Assessee is preferred against the order of the Ld. Pr. CIT(A)-1, Ahmedabad dated 02.02.2016 pertaining to A.Y. 2012-13. 2 ITA No. 590/Ahd/2016
. A.Y. 2012-13
2. The assessee has challenged the validity of the order framed u/s. 263 of the Act claiming that the ld. Pr. CIT has erroneously assumed the jurisdiction conferred upon him by the provisions of section 263 of the Act.
3. The Authorized Representative of the assessee filed the following written submission:
ITA No. 590/Ahd/2016
Chirai Salt (India) Pvt. Ltd.
303,,Kaling Complex, Nr. Mount Carmel School, Ahmedabad-3 80 009.
(PAN: AAACC-6397-F) .......... Appellant V/s Dy. CIT, Circle - 1(1)(2), Ahmedabad. ...........Respondent Sub: Written Submission for A. Y. 2012-13 -
Date of Hearing-01-02-2018 -
I.T.A. No. 590/Ahd/2016- The above appeal fixed for hearing on 01-02-2018 is against the order passed u/s. 263 of the Act by the Pr. C. I. T. - 1, Ahmedabad on 02-02-2016. In this regard we have to submit as under.
2. We submit that the assessment set aside by the above referred order of the Pr. C. I. T. has since been reframed by the Assessing Officer and the appellant herein has no grievance after the de-
novo assessment made in pursuance of the order u/s. 263 of the Act. 2.1 In the circumstances, the appellant does not want to pursue the appeal which may be disposed of as not pressed Place: Ahmedabad ( K. C. Thaker) Date: 31-01-2018 Advocate, Authorised Representative 3 ITA No. 590/Ahd/2016 . A.Y. 2012-13
4. In the light of the above, the appeal is dismissed as not pressed.
Order pronounced in Open Court on 08 - 02- 2018
Sd/- Sd/-
(MAHAVIR PRASAD) (N. K. BILLAIYA)
JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER
Ahmedabad: Dated 08 /02/2018
Rajesh
Copy of the Order forwarded to:-
1. The Appellant.
2. The Respondent.
3. The CIT (Appeals) -
4. The CIT concerned.
5. The DR., ITAT, Ahmedabad.
6. Guard File.
By ORDER
Deputy/Asstt.Registrar
ITAT,Ahmedabad