TOP CLASS CAPITAL MARKETS P.LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-1(3)(2), MUMBAI

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ITA 2603/MUM/2018Status: DisposedITAT Mumbai07 January 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 to withdraw the appeal. The Tribunal allowed the request for withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. The assessee subsequently 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, “E”

Before: SHRI C. N. PRASAD, JM & SHRI S. RIFAUR RAHMAN, AM

DCIT – 1(3)(2), Top Class Capital Markets Aayakar Bhavan, M. K. Pvt. Ltd. Road, Mumbai-400 020 बिधम/ 1001 Sunshine Heights, CST Road, Kalina, Vs. Santacruz East, Mumbai-400 098 स्थायीलेखासं./जीआइआरसं./PAN No. AACCT5800G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Ravikant S. Pathak, AR by प्रत्यथीकीओरसे/Respondentby : Shri Amit Pratap Singh, DR सुनवाईकीतारीख/ : 07.01.2020 Date of Hearing घोषणाकीतारीख / : 07.01.2020 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 - 3 in short Top Class Capital Markets Pvt. Ltd. referred as ‘Ld. PCIT’, Mumbai, dated 05.01.18 for Assessment Year (in short AY) 2014-15.

2.

At the very outset, our attention was drawn towards letter dated 6th Jan 2020 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 In the net result, the appeal filed by the assessee stands dismissed as withdrawn.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 7th Jan 2020. (C. N. Prasad) (S. Rifaur Rahman) न्याययकसदस्य / Judicial Member लेखासदस्य / Accountant Member मुंबई Mumbai;यदनांक Dated : 07.01.2020 Sr.PS. Dhananjay

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