AFCONS INFRASTRUCTURE LIMITED,MUMBAI vs. NFAC, DELHI, DELHI

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ITA 144/MUM/2022Status: DisposedITAT Mumbai29 August 2022AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative informed the tribunal that the assessee wished to withdraw its appeals. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, Afcons Infrastructure Ltd, filed an appeal against the order passed by the CIT(A) NFAC, Delhi. The appeal arose from an order passed by the Assessing Officer under Section 143(3) read with Section 144C(13) of the Income Tax Act, 1961 for the Assessment Year 2017-18.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K” BENCH, MUMBAI

Hearing: 25.08.2022Pronounced: 29.08.2022

Afcons Infrastructure Vs. National faceless Limited, Afcons House, Assessment Centre, 16, Shah Industrial Delhi Estate, Veera Desai Road, Azad Nagar, Andheri (West), Mumbai – 400 053 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACA9067G Appellant .. Respondent Appellant by : None Respondent by : Samrudhhi Dhananjay Hande Date of Hearing 25.08.2022 Date of Pronouncement 29.08.2022 आदेश / O R D E R

PER AMARJIT SINGH, AM:

1.

The present appeal filed by the assessee are directed against the order passed by the CIT(A) NFAC, Delhi, which in turn arises from the order passed by the A.O. u/s 143(3) r.w.s 144C(13) of the Income Tax Act, 1961 for A.Y. 2017-18.

2.

At the outset, the ld. A.R. for the assessee brought to our notice that the assessee would like to withdraw its appeals. Hence, we dismiss the appeal as withdrawn.

2 Afcons Infrastructure Ltd Vs. NAFC, Delhi

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 29.08.2022

Sd/- Sd/- (RAHUL CHAUDHARY) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 29.08.2022 PS: Rohit आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. संबंधधत आयकर आयुक्त / The CIT(A) 4. आयकर आयुक्त(अपील) / Concerned CIT धिभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, अहमदाबाद / DR, ITAT, Mumbai 5. 6. गार्ड फाईल / Guard file. आदेशानुसार/BY ORDER, सत्याधपत प्रधत //True Copy//

(Asst. Registrar) ITAT, Mumbai

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