ADINATH ENTERPRISES,MUMBAI vs. PR. COMM OF INCOME TAX-17, MUMBAI

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ITA 1220/MUM/2022Status: DisposedITAT Mumbai20 October 2022AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal heard the Departmental Representative and allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging a revision order passed by the PCIT. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” Bench, Mumbai

For Appellant: Shri Ruturaj Gurjar
For Respondent: Smt. Mamta Bansal
Hearing: 20.10.2022Pronounced: 20.10.2022

The assessee has filed this appeal challenging the revision order passed by the learned PCIT for A.Y. 2017-18 under section 263 of the I.T. Act.

2.

The assessee has moved an application stating that it prefers to withdraw the appeal.

3.

We heard the learned DR. Since the assessee pleads to withdraw the appeal, we allow it to withdraw the appeal

4.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 20.10.2022.

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