Income Tax Appellate Tribunal - Ahmedabad
Sh. Arvindbhai H Bidaja, Vadodara vs Income Tax Officer, Wrad-4(1)(4),, ... on 4 April, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "SMC" BENCH
Before: Shri Rajpal Yadav, Judicial Member
And Shri Amarjit Singh, Accountant Member
ITA No. 2203/Ahd/2017
Assessment Year 2012-13
Shri Arvindbhai H. The ITO,
Bidaja, 9, Sneh S mruti Ward-4(1)(4),
Society, B/h. Nutan Vs Vadodara
Maheshwar Society, (Respondent)
Subhanpura,
Vadodara-390023
PAN: ABMPB7145E
(Appellant)
Revenue by: Shri Somagyan Pal, Sr. D.R.
Assessee by: Shri Dhwani Mehta, A.R.
Date of hearing : 03-04-2019
Date of pronounce ment : 04-04-2019
आदेश /ORDER
PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-
This assessee's appeal for A.Y. 2012-13, arises from order of the CIT(A)-4, Vadodara dated 21-06-2017, in proceedings under section 154 of the Income Tax Act, 1961; in short "the Act".
2. At the time of hearing, ld. counsel for the assessee has requested to withdraw the appeal. The Revenue is fair enough in not objecting to the I.T.A No. 2203/Ahd/2017 A.Y. 2012-13 Page No 2 Shri Arvindbhai H Bidaja vs. ITO same. We therefore accept assessee's request for withdrawing the appeal filed.
3. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 04-04-2019 Sd/- Sd/-
(RAJPAL YADAV) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 04/04/2019 आदेश क त ल प अ े षत / Copy of Order Forwarded to:-
1. Assessee
2. Revenue
3. Concerned CIT
4. CIT (A)
5. DR, ITAT, Ahmedabad
6. Guard file.
By order/आदेश से, उप/सहायक पंजीकार आयकर अपील य अ धकरण, अहमदाबाद