ILJIN ELECTRIC CO. LTD.,MUMBAI vs. ASST CIT (IT) CIRCLE 2(2)(1), MUMBAI

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ITA 535/MUM/2020Status: DisposedITAT Mumbai01 April 2026AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee no longer wished to pursue the litigation and there was no objection from the Revenue. Consequently, the appeal was permitted to be withdrawn.

What were the facts?

The assessee, M/s Iljin Electric Co. Ltd., filed an appeal against the final assessment order for the assessment year 2015-16. During the proceedings, the assessee sought permission to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “H” MUMBAI

Before: SHRI OM PRAKASH KANT & SHRI PAWAN SINGH

For Appellant: Mr. Madhur Agrawal a/w, Mr. Ninad Patade, Mr. Pravin Salunkhe, Sr. DR
Hearing: 01/04/2026

ORDER PER OM PRAKASH KANT, AM

This appeal by the assessee is directed against final assessment order dated 20.11.2019 passed by the Asstt. Commissioner of Income-tax (International Taxation)-2(2)(1), Mumbai [in short ‘the Assessing Officer’] for assessment year 2015- 16.

2.

At the commencement of the proceedings, the learned Counsel ncement of the proceedings, the learned Counsel ncement of the proceedings, the learned Counsel for the Assessee moved an application by the assessee seeking leave for the Assessee moved an application by the assessee seeking leave for the Assessee moved an application by the assessee seeking leave to withdraw the captioned appeal. It is submitted that the assessee to withdraw the captioned appeal. It is submitted that the assessee to withdraw the captioned appeal. It is submitted that the assessee no longer intends to pursue the present litigation. no longer intends to pursue the present litigation.

2.1 The said request The said request, being duly signed by the assessee, is taken , being duly signed by the assessee, is taken on record. In view thereof, and there being no objection from the on record. In view thereof, and there being no objection from the on record. In view thereof, and there being no objection from the Revenue, the appeal is permitted to be withdrawn and is Revenue, the appeal is permitted to be withdrawn and is Revenue, the appeal is permitted to be withdrawn and is accordingly dismissed as such. accordingly dismissed as such.

3.

In the result, the appeal filed by the assessee stand In the result, the appeal filed by the assessee stand In the result, the appeal filed by the assessee stands dismissed as withdrawn.

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