What did the Tribunal hold?

The assessee's authorized representative informed the tribunal that the assessee wished to withdraw its appeals. Consequently, the tribunal dismissed the appeals as withdrawn.

The assessee filed appeals against the order of the Pr. CIT(A) which arose from the Assessing Officer's order under Section 143(3). The appeals were for Assessment Years 2012-13 and 2013-14.

What were the issues?

The primary issue was the assessee's request to withdraw its pending appeals before the tribunal.

M/S. Jindal Combines P. Ltd. vs PCIT | ITAT Mumbai 2022

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI AMARJIT SINGH

Hearing: 18.04.2022Pronounced: 18.04.2022

PER AMARJIT SINGH, AM:

The present appeals filed by the assessee are directed against the order passed by the Pr. CIT(A)-6, Mumbai, which in turn arises from the order passed by the A.O. u/s 143(3) of the Income Tax Act, 1961 for A.Ys. 2012-13 & 2013-14.

At the outset, the ld. A.R. for the assessee brought to our notice that the assessee would like to withdraw its appeals. Hence, we dismiss the appeals as withdrawn.

In the result, the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on 18.04.2022

Sd/- Sd/- (VIKAS AWASTHY) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated 18.04.2022 PS: Rohit आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / The CIT(A) 3. आयकर आयु�(अपील) / Concerned CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Mumbai 5. गाड� फाईल / Guard file. 6. आदेशानुसार/BY ORDER, स�ािपत �ित //True Copy//

(Asst. Registrar) ITAT, Mumbai

M/S. JINDAL COMBINES P. LTD.,MUMBAI vs. PR. CIT -6, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Latest GST High Court judgments