ANFILCO LIMITED,MUMBAI vs. DCIT CIRCLE-2(1)(1), MUMBAI

ITA 4629/MUM/2018Status: DisposedITAT Mumbai17 December 2019AY 2013-143 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 allowed the assessee's prayer to withdraw the appeal. Since the subsequent electronic appeal was decided in favour of the assessee, the current appeal was no longer necessary.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) which had dismissed a previous manual appeal. Subsequently, the assessee filed an electronic appeal which was allowed by the CIT(A). The assessee then sought to withdraw the current appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal given the subsequent favorable order in an electronic appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “A”, MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI MANOJ KUMAR AGGARWAL

For Appellant: Shri Kalpesh Unadkat, AR

For Respondent: Shri S.Michael Jerald, DR

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent 3. आयकर आयु�त(अपील) / The CIT(A), Mumbai 4. आयकर आयु�त / CIT, Mumbai 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड� फाईल / Guard file

आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy//

उप/सहायक पंजीकार (Dy./Asst. Registrar) आयकर अपील�य अ�धकरण, मुंबई / ITAT, Mumbai

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