FARHAZ ASIF LAKHANI,MUMBAI vs. INCOME TAX 21(1)(5), MUMBAI

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ITA 2829/MUM/2019Status: DisposedITAT Mumbai11 May 2022AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The Department did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently sought to withdraw the appeal via a letter.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BASKARAN BR & SHRI KULDIP SINGH

For Respondent: Shri Ashish Pophare, D.R

M/s. Farhas Asif Lakhani, Income Tax Officer A-1, 1st Floor, 21(1)(5), Allaba Building, Room No.120, 1st Floor, Motilal Road, Vs. Agripada, Piramal Chambers, Mumbai – 400 011 Lalbaug, PAN: ACAPL2418H Parel, Mumbai - 400012 (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Ashish Pophare, D.R. Date of Hearing : 11 . 05 . 2022 Date of Pronouncement : 11 . 05 . 2022 O R D E R Per : Kuldip Singh, Judicial Member: Vide letter dated 10TH May, 2022 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in the open court on 11.05.2022.

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