EDWARDS LIFESCIENCES (INDIA) PVT LTD,MUMBAI vs. ASST CIT CIRCLE- 9 (2)(2), MUMBAI

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ITA 7670/MUM/2019Status: DisposedITAT Mumbai19 August 2025AY 2015-16Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member), SHRI OM PRAKASH KANT (Accountant Member)4 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging an order passed under Section 250 of the Income Tax Act, 1961. The assessee subsequently moved an application to withdraw the present appeal.

What were the issues?

Whether the assessee's application for withdrawal of the appeal should be allowed.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K-SMC” BENCH MUMBAI

For Respondent: Shri Surendra Mohan, Sr. DR
Hearing: 19.08.2025Pronounced: 22.08.2025

Vs. The ACIT, Circle – 9(2)(2) Edwards Lifesciences (Ind) Room No. 665A, 6th Pvt Ltd Floor, Aayakar Bhavan, 4th Floor, Commerz-II, MK Road, Mumbai – International Business 400020. Park, Oberoi Garden City, Off Western Express Highway, Goregoan (E), Mumbai – 400 063. PAN/GIR No. AAAAB5725A (Applicant) (Respondent) Assessee by None Revenue by Shri Surendra Mohan, Sr. DR Date of Hearing 19.08.2025 Date of Pronouncement 22.08.2025 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

1.

1. The present appeal has been filed by the assessee challenging the impugned order 11.10.2019 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre / CIT(A), Mumbai for the assessment year 2015- 16.

2.

An application for seeking withdrawal of present appeal has been moved by the assessee. Considering the contents of the present application the same stands allowed and the appeal filed by the assessee stands dismissed as withdrawn.

3.

In the result the appeal filed by the assessee is dismissed.

Order pronounced in the open court on 22.08.2025.

Sd/- Sd/- (OM PRAKASH KANT) (SANDEEP GOSAIN) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Dated 22/08/2025 KRK, PS आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / The CIT(A) 3. आयकर आयु�(अपील) / Concerned CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, मु�बई / DR, ITAT, Mumbai 5. गाड� फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, स�ािपत �ित //True Copy//

1.

उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपीलीय अिधकरण, मु�बई मु�बई / ITAT, Mumbai मु�बई मु�बई

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