TWENTIETH CENTURY FOX TELECOMMUNICATIONS INTERNATIONAL INC,MUMBAI vs. DCIT (IT)4(1)(2), MUMBAI

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ITA 2493/MUM/2021Status: DisposedITAT Mumbai04 April 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal as requested by the assessee. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee-appellant filed an appeal against the order of the CIT(DRP-2) for the assessment year 2016-17. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's decision to withdraw the appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘I’ BENCH, MUMBAI

1.

By way of this appeal, the assessee-appellant has challenged the correctness of the order dated 06th March, 2020, passed by the learned CIT(DRP-2), Mumbai in the matter of assessment u/s. 143(3) r.w.s 144C(13) of the Income Tax Act, 1961 for the assessment year 2016-17.

2.

When this appeal was called out for hearing, the learned counsel of the assessee submitted that she is withdrawing the appeal. Learned Departmental Representative does not have any objection to this proposition.

Assessment Year: 2016-17 Page 2 of 3 3. In view of the above position, we hereby permit withdrawal of appeal. The appeal is, therefore, dismissed as withdrawn.

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