DHANRAJGIR BUSINESS PVT. LTD.,MUMBAI vs. ITO 2(1)(1), MUMBAI

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ITA 6373/MUM/2018Status: DisposedITAT Mumbai03 December 2019AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the lack of opposition from the Revenue. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2013-14. At the time of hearing, 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, MUMBAI BENCH “D”, MUMBAI

Before: Shri SAKTIJIT DEY & Shri G. MANJUNATHA

For Appellant: Shri. Firoze Andhyarujina, AR
For Respondent: Shri. Jothilakshmi Nayak, Sr.AR
Hearing: 03/12/2019Pronounced: 03/12/2019

O R D E R PER G. MANJUNATHA, AM :

This appeal filed by the assessee is directed against order of the Commissioner of Income tax (Appeals)-4, Mumbai, dated 23/08/2018 and it pertains to AY 2013-14.

2.

At the time of hearing, ld. AR for the assessee has submitted that, the assessee had filed an application for withdrawal of appeal for the 2 ITA.No. 6373/Mum/2018 reasons stated in its application dated 02/12/2019; therefore, the appeal filed by the assessee may be permitted to withdrawn. The ld. DR, on the other hand did not opposed application filed by the assessee for withdrawing its appeal.

3.

Having considered arguments of both sides and taking into account application filed by the assessee for withdrawal of appeal, we dismissed appeal filed by the assessee as withdrawn.

4.

In the result, appeal filed by the assessee is dismissed.

Order pronounced in the open court on 03 /12/2019.

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