RAMEEZ WAMIQ USMANI,MUMBAI vs. PR. CIT- 29, MUMBAI
ITA 3440/MUM/2019Status: DisposedITAT Mumbai16 December 2019AY 2014-152 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 application to withdraw the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order passed by the Pr. Commissioner of Income Tax. The assessee subsequently filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's appeal could be dismissed as withdrawn upon their application.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, MUMBAI
Before: S/SHRI AMARJIT SINGH & S/SHRI N. K. PRADHAN
For Appellant: Shri Jayant Bhatt
Hearing: 16/12/2019Pronounced: 16/12/2019
O R D E R
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