ADVANTAGE OILS PVT. LTD,MUMBAI vs. DCIT 1(1), BHOPAL

ITA 916/MUM/2022Status: DisposedITAT Mumbai16 September 2022AY 2015-162 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 noted that the assessee was not pressing the grounds of appeal and made an endorsement to that effect. Consequently, the appeal was treated as withdrawn and dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A). During the hearing, the assessee's authorized representative stated that the grounds of appeal were not being pressed.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn when the grounds of appeal are not pressed by the authorized representative.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

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

Before: SHRI BASKARAN B.R& SHRI PAVAN KUMAR GADALE

For Appellant: MS Aparna Shivakumar.AR

Hearing: 14/09/2022Pronounced: 16/09/2022

The Assessee has filed the appeal against the order of Commissioner of Income Tax (CIT(A))-53, Mumbai passed under Section 143(3) and 250 of the Income Tax Act 1961.

At the time of hearing, the Ld. AR submitted that the assessee is not pressing the grounds of appeal raised in this appeal and made

2 ADVANTAGE OILS PVT LTD (A.Y.2015-16) endorsement in the order sheet. Accordingly, the assessee appeal is treated as withdrawn and is dismissed.

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

Order pronounced in the open court on the 16th day of September, 2022.

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