MRS. TRUPTI RAMKUMAR KHANNA,MUMBAI vs. ITO-2(3)(2), MUMBAI

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ITA 1587/MUM/2019Status: DisposedITAT Mumbai17 March 2020AY 2015-163 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. The Ld. DR did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A) for AY 2015-16. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, JM & SHRI S. RIFAUR RAHMAN, AM

ITO-2(3)(2), Mrs. Trupti Ramkumar Aayakar Bhavan, M. K. Khanna, बिधम/ Road, Mumbai-400 020 101, Hazaribaug CHS, Vs. JVPD Scheme, Juhu, Mumbai-400 049 स्थायीलेखासं./जीआइआरसं./PAN No. AAMPK9865F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Rakesh Kapoor & Ms. Sakshi Singhal, ARs by प्रत्यथीकीओरसे/Respondentby : Shri Vinay Sheel Gautam, DR सुनवाईकीतारीख/ : 17.03.2020 Date of Hearing घोषणाकीतारीख / : 17.03.2020 Date of Pronouncement आदेश / O R D E R

Per S. Rifaur Rahman, Accountant Member:

1.

The present Appeal has been filed by the assessee against the order of Ld. Commissioner of Income Tax (Appeal) - 6 in short referred as ‘Ld. CIT(A)’, Mumbai, dated 16.01.19 for Assessment Year (in short AY) 2015-16. Mrs. Trupti Ramkumar Khanna 2. At the very outset, our attention was drawn towards letter dated 05.03.2020 wherein the assessee has requested to withdraw the present appeal. Ld. DR did not objected to the said request of withdrawal.

3.

Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal.

4.

In the net result, the appeal filed by the assessee stands dismissed as withdrawn.

Order pronounced in the open court on 17th March 2020. (Saktijit Dey) (S. Rifaur Rahman) न्याययकसदस्य / Judicial Member लेखासदस्य / Accountant Member मुंबई Mumbai;यदनांक Dated : 17.03.2020 Sr.PS. Dhananjay

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