VARAHI DIAMONDS & FINANCE LTD.,MUMBAI vs. PR. CIT- 8, MUMBAI

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ITA 2371/MUM/2019Status: DisposedITAT Mumbai04 December 2019AY 2015-163 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 for withdrawal. As the Revenue did not object, the Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for AY 2015-16. Subsequently, 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, “F”

Before: SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM

PCIT – 8, Varabhi Diamonds & Room no. 611, 6th floor, Finance Ltd. Aayakar Bhavan, M. K. बिधम/ C/o- 57, Patva Chambers, Road, Mumbai-400 020 104/108, Clive Road, Vs. Opp-Masjid Station, Mumbai-400 009 स्थायीलेखासं./जीआइआरसं./PAN No. AAACH2019R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Vijay Mehta /Anuj Kisnadwala /Govind Jhaveri, by ARs प्रत्यथीकीओरसे/Respondentby : Mrs. Kavita Kaushal, DR सुनवाईकीतारीख/ : 04.12.2019 Date of Hearing घोषणाकीतारीख / : 04.12.2019 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 - 8 in short Varabhi Diamonds & Finance Ltd. referred as ‘Ld. PCIT’, Mumbai, dated 30.03.19 for Assessment Year (in short AY) 2015-16.

2.

At the very outset, our attention was drawn towards letter dated 26th Aug 2019 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 In the net result, the appeal filed by the assessee stands dismissed as withdrawn.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 4th Dec 2019. (Pawan Singh) (S. Rifaur Rahman) न्याययकसदस्य / Judicial Member लेखासदस्य / Accountant Member मुंबई Mumbai;यदनांक Dated : 04.12.2019 Sr.PS. Dhananjay

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