EMERSON PROCESS MANAGEMENT (INDIA) PVT LTD [SUCCESSOR IN INTEREST FOR ERSTWHILE PENTAIR VALVES AND CONTROLS INDIA PVT LTD],VADODARA vs. ASST CIT CIRCLE- 2(1)(2), VADODARA

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ITA 643/MUM/2020Status: DisposedITAT Mumbai20 October 2023AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal and the Revenue's no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Emerson Process Management (India) Pvt. Ltd., filed an appeal against the order of the CIT(A) for AY 2015-16. The assessee subsequently requested to withdraw its appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K” BENCH, MUMBAI

Before: SHRI KULDIP SINGH & SHRI AMARJIT SINGH

For Appellant: Ms. Kinjal Patel
Hearing: 18.10.2023Pronounced: 20.10.2023

Appellant by : Ms. Kinjal Patel Respondent by : Manju Thakur Date of Hearing 18.10.2023 Date of Pronouncement 20.10.2023 आदेश / O R D E R

PER AMARJIT SINGH, AM:

1.

The present appeal filed by the assessee is directed against the order passed by the CIT(A), which in turn arises from the order passed by the A.O. u/s 143(3) r.w.s 144C(13) of the Income Tax Act, 1961 for A.Y. 2015-16 .

2.

At the outset, the ld. A.R. for the assessee brought to our notice the letter dated 12.10.2023 vide which the assessee requested to withdraw its appeals. The ld. D.R submitted that Revenue has no P a g e | Emerson Process Management (I) Pvt. Ltd. Vs. The ACIT, Circle 2(1)(2) objection if the appeal is withdrawn. Hence, we dismiss the appeal as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 20.10.2023

Sd/- Sd/- (KULDIP SINGH) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 20.10.2023 PS: Rohit आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 4. आयकर आयुक्त(अपील) / Concerned CIT विभागीय प्रविविवि, आयकर अपीलीय अविकरण, अहमदाबाद / DR, ITAT, Mumbai 5. 6. गार्ड फाईल / Guard file. आदेशानुसार/BY ORDER, सत्यावपि प्रवि //True Copy//

(Asst. Registrar) ITAT, Mumbai

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