MIRC ELECTRONICS LIMITED,MUMBAI vs. CIT(A)-17, MUMBAI

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ITA 247/MUM/2022Status: DisposedITAT Mumbai31 May 2022AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal and, with no objection from the revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2009-10. Subsequently, the assessee submitted a letter to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI ABY T. VARKEY, JM & SHRI S. RIFAUR RAHMAN, AM

For Respondent: Shri M. P. Ahuja (Sr. AR)
Hearing: 26/05/2022Pronounced: 31/05/2022

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-17, Mumbai dated 18.02.2019 for the assessment year 2009-10.

2.

At the outset, from a letter written dated 24.05.2022, the assessee has brought to our notice that it is withdrawing the appeal preferred by it for the reasons stated therein. Since the Ld. DR of the department doesn’t have any objection reporting assessee’s action of withdrawing the appeal, we dismiss this appeal of the assessee as withdrawn.

MICR Electronics Ltd. 3. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this 31/05/2022.

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