Income Tax Appellate Tribunal - Ahmedabad
Ito, Ward-3(2)(5), Ahmedabad vs Smt. Shardaben Shankarji Thakor,, ... on 21 December, 2018
MA Nos. 219 to 223/Ahd/2018 ITO Vs. Shardaben Shankarji Thakor Assessment year: 2005-06 to 2009-10 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD "A" BENCH, AHMEDABAD [Coram: Pramod Kumar VP and Mahavir Prasad JM] MA Nos. 219 to 223/Ahd/2018 In IT(SS)A Nos. 112 to 116/Ahd/2015 Assessment year: 2005-06 to 2009-10 Income Tax Officer ..........................Applicant Ward-3(2)(5), Ahmedabad Vs. Shardaben Shankarji Thakor ......................Respondent Sharda Nivas, Nano Thakorvas, Ambali Gam, Bopal, Ahmedabad [PAN:AEXPT 0449 P] Appearances by:
Mudit Nagpal, for the applicant None, for the respondent Date of concluding the hearing : December 21, 2018 Date of pronouncing the order : December 21, 2018 O R D E R Per Pramod Kumar, VP:
1. By way of these Miscellaneous Applications, the Assessing Officer-applicant seeks recall of the order dated 27th December 2017 passed by the Tribunal in IT(SS)A Nos. 112 to 116/Ahd/2015 for assessment years 2005-06 to 2009-10. Vide judgment dated 9th October 2018, Hon'ble jurisdictional High Court has already set aside the impugned order and allowed the appeal filed by the assessee-applicant. In this view of the matter, the present Miscellaneous Applications are rendered infructuous.
2. In the result, Miscellaneous Applications are dismissed as infructuous.
Pronounced in the open court today on the 21st day of December, 2018.
Sd/- Sd/- Mahavir Prasad Pramod Kumar (Judicial Member) (Vice President)
Ahmedabad, dated the 21 st day of December, 2018 MA Nos. 219 to 223/Ahd/2018 ITO Vs. Shardaben Shankarji Thakor Assessment year: 2005-06 to 2009-10 Page 2 of 2 Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File By order Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad