M/S DICITEX LIFESTYLE PVT LTD.,MUMBAI vs. ACIT 12 (2)(1), MUMBAI

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ITA 4819/MUM/2019Status: DisposedITAT Mumbai15 September 2021AY 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 Consequently, the appeal was dismissed as withdrawn.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 filed an appeal against the order of the CIT(A) for the assessment year 2016-17. The assessee's counsel, on instruction, sought withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SAKTIJIT DEY (JM) & SHRI RAJESH KUMAR (AM)

For Appellant: Ms. Krupa Toprani (AR)
For Respondent: Shri Bharat Andhale (DR)
Hearing: 15/09/2021Pronounced: 15/09/2021

O R D E R

PER SAKTIJIT DEY, JM

1.

This is an appeal by the assessee against order dated 19.06.2019 of learned Commissioner of Income Tax (Appeals)-20, Mumbai for the assessment year 2016-17.

2.

Ms. Krupa P. Toprani, learned counsel for the assessee, on instruction, sought withdrawal of the appeal. A letter dated 13.09.2021 to this effect filed by the learned counsel for the assessee is also kept on record.

3.

The learned Departmental Representative did not express any objection to the aforesaid request of learned counsel for the assessee.

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