GLOBUS STORES PRIVATE LIMITED,MUMBAI vs. ACIT - 9(1), MUMBAI

PDF · subscribers
ITA 3349/MUM/2019Status: DisposedITAT Mumbai29 January 2021AY 2008-092 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 considered the assessee's request for withdrawal of the appeals. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2008-09 and 2009-10. The assessee subsequently requested to withdraw these appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI SAKTIJIT DEY

For Respondent: Shri T.S. Khalsa (DR)
Pronounced: 21/01/2021

O R D E R Per Bench, Captioned appeals by the same assessee arise out of two separate orders, both dated 29-03-2019, of learned Commissioner of Income Tax (Appeals)-20, Mumbai for the assessment years 2008-09 and 2009-10.

2.

When the appeals were called for hearing no one was present on behalf of the assessee. However, the assessee has furnished letters dated 30-12-202 (kept on record) seeking withdrawal of the appeals as the designated authority has issued Form No.3. The learned Departmental Representative has no objection to assessee’s request for withdrawal of appeals.

I.T.A. No.3349& 3350/Mum/2019 2

3.

In view of the facts discussed above and considering the request of the assessee, we permit the assessee to withdraw these appeals. Accordingly, appeals are dismissed, as withdrawn.

4.

In the result, appeals are dismissed. Order pronounced in the Open Court on this 21/01/2021.

Recent GST High Court judgments

Search GST case law →