INVENTURUS KNOWLEDGE SOLUTIONS PRIVATE LIMITED,MUMBAI vs. ACIT 15 (2) (1), MUMBAI

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ITA 5900/MUM/2019Status: DisposedITAT Mumbai31 May 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the hearing, the assessee's representative expressed an intention to withdraw the appeal. This was due to a rectification order passed by the Assessing Officer concerning MAT calculation.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to a subsequent rectification order by the AO.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

For Appellant: Shri PK Jhunjhunwala, AR
For Respondent: Ms. Shreekala Pardeshi, DR
Hearing: 31.05.2021Pronounced: 31.05.2021

O R D E R

PER PAVAN KUMAR GADALE, JM:

1.

The appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals) -24 Mumbai, passed u/s. 143(3) and 250 of the Income Tax Act, 1961.

2.

At the time of hearing, the director of the assessee company Shri RK Jhunjunwala appeared and submitted that the assessee is intend to withdraw the appeal as the Inventurus Knowledge Solutions Pvt Ltd., Mumbai - 2 - rectification order u/sec 154 r.w.s 143(3) of the Act on MAT calculation was passed by the A.O on 23.03.2020. The Ld.AR referred to the page no 63 of the paper book where the assessee company has filed the copy of rectification order. The Ld.DR has accepted the fact of rectification order and has no objections. Accordingly, we dismiss the appeal as withdrawn..

3.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court on 31.05.2021

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