M/S KAPOOR GLASS (INDIA) P LTD.,MUMBAI vs. ACIT CPC-TDS, GHAZIABAD

ITA 707/MUM/2020Status: DisposedITAT Mumbai20 July 2021AY 2016-172 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the assessee to withdraw their appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2016-17. The assessee's counsel informed the tribunal that they wished to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” Bench, Mumbai

For Respondent: Shri Gurbinder Singh

Hearing: 20.07.2021Pronounced: 20.07.2021

O R D E R Per Shamim Yahya (AM) :-

This appeal by the assessee is directed against the order of learned CIT(A) dated 22.9.2015 pertaining to assessment year 2016-17.

Grounds of appeal read as under :

• The learned CIT(A) has erred in law and on the facts of the case in denying the appeal in limine. • The assessee craves leave to add, alter or amend the above ground of appeal

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.

2 M/s. Kapoor Glass (India) Pvt. Ltd.

Upon careful consideration, we have granted permission to withdraw the appeal. Accordingly, this appeal is dismissed as withdrawn.

Pronounced in the open court on 20.7.2020

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