M/S PEGASUS ASSETS RECONSTRUCTION PVT LTD.,MUMBAI vs. ASST. CIT CIRCLE-3 (2)(2), MUMBAI

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ITA 6484/MUM/2019Status: DisposedITAT Mumbai09 August 2021AY 2014-152 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn, with the Revenue not objecting to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2014-15. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “C”, MUMBAI

Before: SHRI RAJESH KUMAR & SHRI RAVISH SOOD

For Appellant: Shri Rajnikant Chamaria, A.R
For Respondent: Ms. Shreekala Pardeshi, D.R
Hearing: 29.07.2021Pronounced: 09.08.2021

Per Rajesh Kumar, Accountant Member:

1.

The present appeal has been preferred by the assessee against the order dated 18.07.2019 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2014-15.

2.

At the time of hearing, the assessee’s counsel brought to the notice of the Bench a letter filed on 26.07.2021 requesting the Bench to allow the withdrawal of this appeal. The Ld. A.R., therefore, requested that the assessee may kindly be allowed to withdraw its appeal to which the Ld. D.R. did not object. Accordingly, we are dismissing the appeal as withdrawn.

Order pronounced in the open court on 09.08.2021.

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