SHRI SAMIR H PADIA,MUMBAI vs. ITO 30(3)(2), MUMBAI

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ITA 4908/MUM/2018Status: DisposedITAT Mumbai03 March 2020AY 2010-112 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 application for withdrawal and the lack of opposition from the respondent. Consequently, the Tribunal decided to dismiss the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee submitted an application to withdraw the appeal. The Departmental Representative did not oppose the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on their application.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: Shri G. MANJUNATHA & Shri RAVISH SOOD

For Respondent: Shri V.Vinod Kumar, DR
Hearing: 03/03/2020Pronounced: 03/03/2020

O R D E R PER G. MANJUNATHA, AM :

This appeal filed by the assessee is directed against order of the Ld. Commissioner of Income tax (Appeals)-41, Mumbai, dated 09/05/2018 and it pertains to AY 2010-11.

2.

At the time of hearing, we find that the assessee had filed an application for withdrawal of appeal for the reasons stated in its application dated 03/03/2020. When this fact has been brought to the 2 ITA.No.4908/Mum/2018 notice of the ld. DR, he did not oppose application filed by the assessee for withdrawl of appeal.

3.

Having considered arguments of both sides and taking into account application filed by the assessee for withdrawal of appeal, we dismissed appeal filed by the assessee as withdrawn.

4.

In the result, appeal filed by the assessee is dismissed.

Order pronounced in the open court on 03/03/2020

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