RELIANCE LAND PVT. LTD.(SUCCESSOR TO VISCOUNT MANAGEMENT SERVICES LTD. SINCE MERGED),MUMBAI vs. DCIT - CIRCLE III (4), CHENNAI

ITA 5460/MUM/2018Status: DisposedITAT Mumbai10 February 2020AY 2006-072 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 to withdraw the appeal. Since the revenue did not object, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal for Assessment Year 2006-07. The Authorized Representative for the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: HON’BLE SHRI AMARJIT SINGH, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Amit Khatiwala- Ld. AR

For Respondent: Ms. Jyoti Lakshmi Nayak-Ld.DR

सुनवाई की तारीख/ : 10/02/2020 Date of Hearing घोषणा की तारीख / : 10/02/2020 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year [in short referred to as ‘AY’] 2006-07 contest the order of Ld. Commissioner of Income-Tax (Appeals)-11, Chennai [in short referred to as ‘CIT(A)’], Appeal No.ITA No.188/13-14 dated 29/06/2018. 2 Reliance Land Private Limited Assessment Year :2006-07

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