KYAL TRADING PVT. LTD. (ERSTWHILE PRASOON TRADERS PVT. LTD.),MUMBAI vs. PR. CIT - 12, MUMBAI

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ITA 3687/MUM/2019Status: DisposedITAT Mumbai05 March 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 revenue did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” Bench, Mumbai

For Appellant: Shri Shubham Rathi, A.R
For Respondent: Shri B. Srinivas, CIT D.R
Hearing: 05.03.2020Pronounced: 05.03.2020

O R D E R

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