R R DEVELOPERS,MUMBAI vs. DY CIT - CC- 3(1), MUMBAI

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ITA 1887/MUM/2020Status: DisposedITAT Mumbai13 October 2021AY 2013-142 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, in view of the submissions made by the assessee's counsel and no objection from the Revenue, permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2013-14. The assessee's counsel, on instruction, sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “D”, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI M. BALAGANESH

For Appellant: Shri Ashwin Jain (AR)
For Respondent: Shri Avneesh Tiwari (CIT DR)
Hearing: 13/10/2021Pronounced: 13/10/2021

O R D E R

PER SAKTIJIT DEY, JM

1.

This is an appeal by the assessee against order dated 16.03.2020 of learned Commissioner of Income Tax (Appeals)-51, Mumbai for the assessment year 2013-14.

2.

When the appeal was called for hearing, Shri Ashwin Jain, learned Counsel for the assessee, on instruction, sought permission for withdrawal of the appeal. In fact, letter dated 13.10.2021 making the aforesaid request has also been filed before the Bench. 3. Shri Avneesh Tiwari, learned Departmental Representative did not object to the aforesaid request.

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