ALCATEL LUCENT MANGED SOLUTIONS INDIA P.LTD,HARYANA vs. ACIT CIR 9(1)(1), MUMBAI

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ITA 6794/MUM/2018Status: DisposedITAT Mumbai13 July 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 assessee's counsel informed the Tribunal that they wished to withdraw the appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee-appellant filed an appeal before the Income Tax Appellate Tribunal challenging an order passed by the Dispute Resolution Panel. The assessment year in question was 2014-15.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(5)

AI-generated summary — verify with the full judgment below

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

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 14th August 2018, passed by the Dispute Resolution Panel under section 144C (5) of the Income Tax Act 1961, in the matter of assessment under section 143(3) r.w.s. 144C of the Act, for the assessment year 2014-15.

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.

Up on careful consideration we have granted permission to withdraw the appeal.

Assessment Year: 2014-15 Page 2 of 2 4. In the result, this appeal is dismissed as withdrawn. Pronounced in the open court today on the 13th day of July 2021.

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