M/S. STILLWATER DEFENCE TEXTILE TECH PVT LTD.,MUMBAI vs. ACIT-1(3) 1, MUMBAI

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ITA 4766/MUM/2019Status: DisposedITAT Mumbai02 November 2022AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee's authorized representative submitted a letter seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘E‘ BENCH

Before: SHRI M.BALAGANESH & SHRI PAVAN KUMAR GADALE

For Appellant: Shri Bharat Gandhi
For Respondent: Ms. Rajni Rani Roy
Hearing: 02/11/2022Pronounced: 02/11/2022

आदेश / O R D E R PER M. BALAGANESH (A.M):

1.

This appeal in A.Y.2014-15 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-3, Mumbai in appeal No. CIT(A)-3/ITO-1(3)(3)/IT-192/2016-17 dated 08/12/2017 ld. CIT(A) in short) against the order of assessment passed u/s.143(3) 263 of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 29/12/2016 by the ld. Asst. Commissioner of Income-tax- 1(3)(1), Mumbai (hereinafter referred to as ld. AO).

M/s. Stillwater Defence Textile Tech Pvt Ltd.,

2.

The ld. AR for the assessee filed a letter dated 02/11/2022 seeking permission for withdrawal of the appeal. The said letter is reproduced hereunder:-

“APPLICATION OF WITHDRAWAL OF APPEAL MENTIONED ABOVE i.e ITA/4766/MUM/2019 Respected Sir With reference to above under the instructions of above, we have to submit as under, we are instructed to withdraw the Appeal for the Assessment year 2014-15 as Appeal No ITA/1238/MUM/2021 is also covering the same issue so in the interest of justice and equity, so appeal NO ITA/4766/MUM/2019 as withdrawn. Place-Mumbai Date-02/11/2022 Advocate for Appellant”

3.

In view of the above, the assessee’s appeal is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced on 02/11/2022 in the open Court.

Sd/- Sd/- (PAVAN KUMAR GADALE) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 02/11/2022 KARUNA, sr.ps

M/s. Stillwater Defence Textile Tech Pvt Ltd.,

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