DISNEY ENTERTAINMENT INDIA LIMITED,MUMBAI vs. ACIT-16(1), MUMBAI

ITA 4497/MUM/2018Status: DisposedITAT Mumbai05 February 2020AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the revenue did not object to the withdrawal of the appeal. Therefore, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee, Disney Entertainment India Ltd., filed an appeal for Assessment Year 2012-13. Subsequently, the assessee filed a letter seeking withdrawal of 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, “D” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Ms. Sri Lalitha Lakkakula-Ld.AR

For Respondent: Ms. Jyotilakshmi Nayak-Ld. DR

Assessee by : Ms. Sri Lalitha Lakkakula-Ld.AR Revenue by : Ms. Jyotilakshmi Nayak-Ld. DR सुनवाई की तारीख/ : 04/02/2020 Date of Hearing घोषणा की तारीख / : 05/02/2020 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’] 2012-13 contest the order of learned first appellate authority on certain grounds of appeal

2. The Registry has placed on record a letter filed by the assessee on 08/11/2019 seeking withdrawal of appeal. The revenue did not object to withdrawal of appeal.

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