SHRI CHAMPAKLAL M. MEHTA,MUMBAI vs. THE PR. CIT MUMBAI CITY-19, MUMBAI

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ITA 200/MUM/2021Status: DisposedITAT Mumbai29 April 2022AY 2011-122 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 considered the application for withdrawal of the appeal. The assessee's representative did not object to the withdrawal. The Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act, 1961. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the assessee should be permitted to withdraw their appeal against the Pr. CIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

Before: SHRI ABY T. VARKEY, JM AM & SHRI M. BALAGANESH, JM Shri Champaklal M. Mehta

For Appellant: Shri Hoshang Irani, Sr. AR
Pronounced: 29.04.2022

O R D E R Per M. Balaganesh, A.M.:

This appeal by the assessee is directed against the order of the Principal Commissioner of Income Tax, Mumbai vide order dated 09.02.2021 passed u/s.263 of the Income Tax Act, 1961 and pertains to the assessment year (A.Y.) 2011-12.

2.

The assessee has moved an application for withdrawal of appeal dated 25.04.2022.

3.

The ld. Sr. AR Shri Hoshang Irani, does not have any objection to this proposition.

4.

Upon careful consideration, we hereby permit the assessee to withdraw the appeal. Accordingly this appeal is dismissed as withdrawn.

Order pronounced in the open court on 29.04.2022

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