Income Tax Appellate Tribunal - Ahmedabad
M/S. Purnima Advertising Agency Pvt. ... vs The Income Tax Officer, Ward-3(1)(4),, ... on 13 October, 2017
I.T.A. No.3567/Ahd/2016 A.Y. 2013-14 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD 'D' BENCH, AHMEDABAD [Coram: Pramod Kumar, AM and S.S. Godara, JM] I.T.A. No.3567/Ahd/2016 Assessment Year : 2013-14 Purnima Advertising Agency Pvt. Ltd., ....................Appellant 5, Shweta Park Society, Nr. Manekbaug Hall, Ambawadi, Ahmedabad - 380 015.
[PAN : AAACP 9266 G] Vs. Income Tax Officer, Ward 3(1)(4), Ahmedabad. ................Respondent Appearances by:
None for the appellant V.K. Singh for the respondent Date of concluding the hearing: 12.10.2017 Date of pronouncing the order: 13.10.2017 O R D E R
1. By way of this appeal the assessee appellant has challenged correctness of the order dated 09.11.2016 passed by the CIT(A), Ahmedabad in the matter of assessment under section 143(3) of the Income Tax Act, 1961.
2. At the outset, it is noticed that the assessee has submitted request vide letter dated 06.09.2017 seeking permission to withdraw the present appeal.
3. The ld. Departmental Representative has no objection for withdrawal of the assessee's appeal.
I.T.A. No.3567/Ahd/2016 A.Y. 2013-14 Page 2 of 2
4. Therefore, in view of these facts, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 13th day of October, 2017.
Sd/- Sd/-
S.S. Godara Pramod Kumar
(Judicial Member) (Accountant Member)
Ahmedabad, the 13 th day of October, 2017
PBN/*
Copies to: (1) The appellant
(2) The respondent
(3) Commissioner
(4) CIT(A)
(5) Departmental Representative
(6) Guard File
By order
UE COPY
Assistant Registrar
Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad