CITIBANK OVERSEAS INVESTMENT CORPORATION,MUMBAI vs. COMM OF INCOME TAX (INTL TAX), MUMBAI

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ITA 1184/MUM/2022Status: DisposedITAT Mumbai19 September 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and the Revenue's no objection. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (International Taxation) under section 263 of the Income Tax Act. The assessee subsequently wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn based on their request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “ I”, MUMBAI

Hearing: 10/08/2022Pronounced: 19/09/2022

This appeal by the assessee is directed against the order of Commissioner of Income Tax(I.T) Mumbai-2 [in short 'the CIT(IT)’] dated 21/03/2022, passed under section 263 of the Income Tax Act, 1961 [in short ‘the Act’] for the assessment year 2016-17.

2.

Shri Viral Doshi appearing on behalf of the assessee submitted at the outset that the assessee wishes to withdraw the appeal. He has also filed letter of withdrawal dated 09/08/2022 citing reasons to withdraw the appeal.

3.

Shri S.H.Usmani representing the Department stated that Revenue has no objection if assessee wishes to withdraw the appeal.

4.

Both sides heard. In view of the statement made by ld. Authorized Representative of the assessee, the appeal by assessee is dismissed as withdrawn.

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