M/S MOHIT JEWELLERY PVT. LTD (NOW MERGED WITH M/S MOHIT DIAMONDS PVT. LTD),MUMBAI vs. DCIT, CC -3(2), MUMBAI
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for the assessment year 2007-08. At the time of hearing, the assessee's representative requested to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, MUMBAI
Before: SHRI RAJESH KUMAR, AM & SHRI AMARJIT SINGH, JM
PER AMARJIT SINGH, JM: This is an appeal filed by the assessee against the order dated 27.02.2019 passed by the Commissioner of Income Tax (Appeals), 51 Mumbai [hereinafter referred to as the “CIT(A)”]. Relevant to the A.Y.2007-08. 2. At the outset, the Ld. Authorized Representative of the assessee has stated at the Bar that as per instruction of assessee, he wants to withdraw the appeal. Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit to withdraw the appeal. Appeal of assessee is being dismissed as withdrawn. A.Y.2007-08
In the result, the appeal of the assessee is being dismissed as withdrawn. Order pronounced in the open court on 05/01/2021 (RAJESH KUMAR) (AMARJIT SINGH) लेखध सदस्य / ACCOUNTANT MEMBER न्यधनिक सदस्य/JUDICIAL MEMBER मुंबई Mumbai; दिनांक Dated : 05/01/2021 Vijay Pal Singh/Sr.PS आदेश की प्रनिनलनि अग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. आयकर आयुक्त(अपील) / The CIT(A)- 4. आयकर आयुक्त / CIT दवभागीय प्रदतदनदि, आयकर अपीलीय अदिकरण, मुंबई / DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file. 6. आदेशधिुसधर/ BY ORDER, सत्यादपत प्रदत //// उि/सहधिक िंजीकधर /(Dy./Asstt.
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