MORGAN STANLEY INDIA COMPANY PVT. LTD.,MUMBAI vs. DCIT - RG. 4(3)(2), MUMBAI

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ITA 2528/MUM/2019Status: DisposedITAT Mumbai09 December 2020AY 2009-102 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 appeals. The Departmental Representative did not object to the withdrawal request.

What were the facts?

The assessee, Morgan Stanley Company Private Limited, filed appeals against the orders passed by the CIT(A) which arose from assessment orders under Section 143(3) read with Section 147 of the Income Tax Act. The assessee's Authorized Representative sought permission to withdraw the appeals.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “D” MUMBAI

Before: SHRI C.N.PRASAD & SHRI S. RIFAUR RAHMAN

For Appellant: Shri Anil Kumar Baid, A.R
For Respondent: Shri Bharat Anghle, D.R
Hearing: 26.11.2020Pronounced: 09.12.2020

ORDER

PER S. RIFAUR RAHMAN, AM:

1.

The captioned appeals filed by the assessee is directed against the order passed by the CIT(A)-9, Mumbai, each dated 26.02.2019, which in turn arises from the order passed by the A.O under Sec. 143(3) r.w.s 147 of the Income Tax Act, 1961, (for short ‘Act’), dated 26.12.2016 and 27.12.2013

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 appeals by the Ld. AR.

4.

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

5.

The appeals filed by the assessee are dismissed as withdrawn. & 2529/Mum/2019 A.Ys. 2009-10 -2010-11 2 Morgan Stanley Company Private Limited Vs. DCIT, Range 4(3)(2)

Order pronounced in the open court on 09.12.2020

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