What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the revenue's lack of opposition. Consequently, the Tribunal allowed the appeal to be withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). At the time of hearing, the assessee requested to withdraw the appeal. The revenue did not oppose the withdrawal application.

What were the issues?

The primary issue was whether the assessee's application for withdrawal of appeal should be allowed.

Iqbal M. Sayed, Navi Mumbai vs ACIT | ITAT Mumbai 2019

Income Tax Appellate Tribunal, MUMBAI BENCH “C”, MUMBAI

Before: Shri C.N.PRASAD & Shri G. MANJUNATHA

For Appellant: Shri. Roshan Ochani, AR

For Respondent: Shri. Kumar Padmapani Bora, DR

Hearing: 28/11/2019

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)-33, Mumbai, dated 27/06/2011and it pertains to AY 2008-09.

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 reasons stated in its application dated 11/06/2019, therefore, the appeal

2 ITA.No. 5943/Mum/2011 filed by the assessee may be permitted to withdrawn.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.

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into account application filed by the assessee for withdrawal of appeal, we dismissed appeal filed by the assessee as withdrawn.

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

Order pronounced in the open court on 28 /11/2019.

IQBAL M. SAYED,NAVI MUMBAI vs. ACIT 22(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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