JAI PRAKASH UPADHYAY,MUMBAI vs. PR. CIT - 16, MUMBAI

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ITA 3083/MUM/2019Status: DisposedITAT Mumbai18 February 2020AY 2014-153 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 Departmental Representative did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax. During the proceedings, the assessee 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, “F”

Before: SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM

PCIT -16, Jai Prakash Upadhyay, Room No. 442, 4th floor, बिधम/ 108, Bora Bazaar, Wadia Aayakar Bhavan, M. K. Building, 4th floor, R. No. Vs. Road, Mumbai-400 020 4, Fort, Mumbai -400 001 स्थायीलेखासं./जीआइआरसं./PAN No. AAGPU5142F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Jai Prakash Upadhyay, AR by प्रत्यथीकीओरसे/Respondentby : Shri Rahul Raman, DR सुनवाईकीतारीख/ : 17.02.2020 Date of Hearing घोषणाकीतारीख / : 18.02.2020 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. Pr. Commissioner of Income Tax - 16 in short referred as ‘Ld. PCIT’, Mumbai, dated 19.03.19 for Assessment Year (in short AY) 2014-15. Jai Prakash Upadhyay 2. At the very outset, our attention was drawn towards letter dated 18.12.2019 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In the net result, the appeal filed by the assessee stands dismissed as withdrawn.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 18th Feb 2020. (Pawan Singh) (S. Rifaur Rahman) न्याययकसदस्य / Judicial Member लेखासदस्य / Accountant Member मुंबई Mumbai;यदनांक Dated : 18.02.2020 Sr.PS. Dhananjay

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