ASIF ABDUL LATIF MANDVIWALA,MUMBAI vs. INCOME TAX OFFICER-17(3)(3), MUMBAI
What did the Tribunal hold?
The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the CIT(A)'s order concerning an addition of Rs. 14,61,380/- made on account of cash deposits. The assessee's counsel sought to withdraw the appeal.
What were the issues?
The primary issue was the addition made by the Assessing Officer on account of cash deposits, which the assessee chose not to contest further.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “SMC” Bench, Mumbai
This appeal by the assessee is directed against the order of learned CIT(A) dated 24.07.2019 pertains to A.Y. 2009-10.
The grounds of appeal relate to addition of Rs. 14,61,380/- with regard to cash deposits.
At the outset in this case learned Counsel of the assessee submitted that he shall be withdrawing the appeal. Learned Departmental Representative did not have any objection to this proposition.
Upon careful consideration, we have granted permission to withdraw the appeal. Accordingly, this appeal is dismissed as withdrawn.
Order pronounced in the open court on 04.4.2022.
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