BADMINTON 45,MUMBAI vs. DCIT, (CPC), BANGALORE

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ITA 3796/MUM/2019Status: DisposedITAT Mumbai05 November 2020AY 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 Tribunal permitted the assessee to withdraw the appeal. The Departmental Representative did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) which arose from an order under Section 154 of the Income Tax Act. The assessee's Authorized Representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the lower authorities' orders.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B” MUMBAI

Before: SHRI M BALAGANESH & SHRI RAVISH SOODDr. A.B. Road, Worli Naka,

For Appellant: Shri Shailesh Daga, A.R
For Respondent: Shri Tharian Oommen, D.R
Hearing: 05.11.2020

ORDER

PER RAVISH SOOD, JM:

1.

The captioned appeal filed by the assessee is directed against the order passed by the CIT(A)-1, Mumbai, dated 16.05.2019, which in turn arises from the order passed by the A.O under Sec. 154 of the Income Tax Act, 1961, (for short ‘Act’), dated 08.08.2018.

2.

The ld. Authorized Representative (for short ‘A.R’) for the assessee, as instructed, had sought liberty to withdraw the appeal.

3.

The ld. Departmental Representative (for short ‘D.R’) did not raise any objection to seeking of withdrawal of the aforesaid appeal by the assessee appellant.

4.

In the backdrop of the aforesaid facts, we herein permit the withdrawal of the captioned appeal.

5.

The appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 05.11.2020

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