SHRI SANJAY ARORA,MUMBAI vs. DCIT CC-6(4), MUMBAI

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ITA 1945/MUM/2021Status: DisposedITAT Mumbai02 September 2022AY 2016-172 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 the appellant's request to withdraw the appeal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The appellant filed an appeal before the ITAT challenging an order passed by the CIT(A). The CIT(A) had partly allowed the appellant's appeal against an assessment order. The appellant subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the appellant's desire to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, E BENCH, MUMBAI

order : 02.09.2022 O R D E R Per Rahul Chaudhary, Judicial Member: 1. By way of the present appeal the Appellant has challenged the order, dated 15.09.20212.08.20211, passed by the Ld. Commissioner of Income Tax (Appeals)-54, Mumbai, [hereinafter referred to as ‘the CIT(A)’] for the Assessment Year 2016-17, whereby the Ld. CIT(A) had partly allowed the appeal filed by the Appellant against the Assessment Order, dated 31.12.2019 passed under section 143(3) read with Section

Assessment Year: 2016-17 153A of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

When the matter was taken up for hearing, the Ld. Authorised Representative referred to letter, dated 31.05.2022, filed by him seeking withdrawal of the appeal stating that the Appellant did not wish to pursue the present appeal and sought permission to withdraw the present appeal. In view of the aforesaid, the present appeal is dismissed as withdrawn.

Order pronounced on 02.09.2022.

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