VIJAY STEEL CORPORATION PVT.LTD,MUMBAI vs. ITO 13 (3)(3), MUMBAI

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ITA 6930/MUM/2018Status: DisposedITAT Mumbai03 January 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the appellant to withdraw their appeal. The appeal was dismissed as withdrawn.

What were the facts?

The Assessing Officer filed an appeal challenging an order by the CIT(A). The appellant subsequently filed a letter seeking permission to withdraw their appeal.

What were the issues?

The primary issue was whether the Assessing Officer's appeal should be allowed to proceed or if the appellant's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI‘SMC’ BENCH, MUMBAI

1.

By way of this appeal, the Assessing Officer has challenged the correctness of the order dated 21st August, 2018 passed by the learned CIT(A)-21, Mumbai for the assessment year 2014-15.

2.

Grievances raised by the Assessing Officer are as follows:

Page 2 of 2 1. It is requested not to start penalty proceedings u/s. 271(1)(c) to the IT Act, 1961 till the conclusion of this appeal.

3.

The appeal was called for the hearing. Our attention was invited to the letter dated 24th December, 2019 filed by the appellant seeking permission to withdraw this appeal.

4.

The Ld. DR does not oppose to the prayers so made by the assessee.

5.

In view of the above position, we deem it fit and proper to permit to withdraw the aforesaid appeal.

6.

Accordingly, this appeal is dismissed as withdrawn. Pronounced in the open court today on the 3rd day of January, 2020

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