FABER CASTELL AKTIENGESELLSCHAFT,GERMANY vs. ACIT, CIRCLE-1(3)(1), NEW DELHI

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ITA 7123/MUM/2017Status: DisposedITAT Mumbai03 June 2022AY 2014-152 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The Income Tax Appellate Tribunal (ITAT) Mumbai Bench, after hearing the submissions, dismissed the appeal as withdrawn. The Department raised no objection to the withdrawal.

What were the facts?

The assessee, Faber Castell Aktiengesesellschaft, filed an appeal before the ITAT Mumbai Bench for the assessment year 2014-15. The assessee's representative stated that they wished to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Hearing: 17/03/2022Pronounced: 03/06/2022

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals) -42 Delhi dated 01/09/2017 for the assessment year 2014-15.

2.

Ms. Jasmin Amalsadvala appearing on behalf of the assessee stated at Bar that on instructions from the assessee she is withdraw the present appeal.

3.

Shri Milind Chavan representing the Department raised no objection for withdrawal of the appeal by the assessee.

4.

In view of the statement made by ld.Authorized Representative for the assessee, this appeal is dismissed as withdrawn.

Order pronounced in the open court on ___Friday______ the __3rd ___ day of June, 2022.

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