SHIRISH LAXMAN PARKAR,MUMBAI vs. ASST CIT 23(3), MUMBAI

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ITA 403/MUM/2020Status: DisposedITAT Mumbai12 January 2022AY 2015-162 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 assessee's counsel requested to withdraw the appeal. The Tribunal granted permission for the withdrawal.

What were the facts?

The assessee-appellant filed an appeal before the Income Tax Appellate Tribunal challenging an assessment order. The appeal was for the assessment year 2015-16.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the assessment order.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Appearances: Withdrawal Letter dated 05.01.2022 for the appellant Harkamal Sohi Sandhy for the respondent Date of concluding the hearing : January 05, 2022 Date of pronouncement the order : January 12, 2022

O R D E R Per Pramod Kumar, VP:

1.

By way of this appeal, the assessee-appellant has challenged the correctness of the order dated 29th October 2019, passed by the learned CIT(A) in the matter of assessment u/s. 143 (3) of the Income Tax Act, 1961 for the assessment year 2015-16.

2.

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.

3.

In view of the above position, we hereby grant the permission to withdraw the appeal. The appeal is, therefore, dismissed as withdrawn.

Assessment Year: 2015-16 Page 2 of 2 4. In the result, this appeal is dismissed as withdrawn. Pronounced in the open court today on the 12th day of January 2022.

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