COX AND KINGS LTD,MUMBAI vs. DY CIT RANGE 1 (1)(1), MUMBAI

ITA 4/MUM/2020Status: DisposedITAT Mumbai25 May 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The Tribunal dismissed both appeals filed by the assessee as withdrawn. This decision was made based on a statement made by the assessee's authorized representative at the bar.

What were the facts?

The assessee, M/s. Cox & Kings Ltd., filed appeals for assessment years 2014-15 and 2015-16. The appeals were presented before the Income Tax Appellate Tribunal, Mumbai Bench.

What were the issues?

The primary issue was the withdrawal of the appeals by the assessee, leading to their dismissal by the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI KULDIP SINGH & SHRI GAGAN GOYAL

For Appellant: Ms. Sanjana Pandey, A.R

For Respondent: Shri Ajit Pal Singh Daia, D.R

ITA No.7256/M/2018 Assessment Year: 2014-15 & Assessment Year: 2015-16 M/s. Cox & Kings Ltd., Dy. Commissioner of Turner Morrison Building, Income Tax, 16 Bank Street, Range 1(1)(1), Fort, Mumbai – 400 001 Vs. Room No.533/579, 5th Floor, PAN: AAACC1921B Aayakar Bhavan, M.K. Marg, Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : Ms. Sanjana Pandey, A.R. Revenue by : Shri Ajit Pal Singh Daia, D.R. Date of Hearing : 25 . 05 . 2022 Date of Pronouncement : 25 . 05 . 2022 O R D E R Per Bench: Heard: In view of the statement made at bar by the ld. AR for the assessee, both the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court on 25.05.2022.

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