MR.PANKAJ GULZARILAL GUPTA,MUMBAI vs. ACIT CIRCLE-27(2), MUMBAI

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ITA 4172/MUM/2018Status: DisposedITAT Mumbai20 September 2019AY 2012-133 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 Departmental Representative did not object, the Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. During the proceedings, 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, “C”

Before: SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM

ACIT Circle – 27 (2), Mr. Pankaj Gulzarilal Tower N. 6 , Vashi Gupta, Railway Station Complex, बिधम/ 4-14, Twinkle Star CHS Navi Mumbai 400 073 Ltd, Ghatla Road, Vs. Chembur, Mumbai-400 071 स्थायीलेखासं./जीआइआरसं./PAN No. AEDPG6254R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Shekhar Gupta, AR : by प्रत्यथीकीओरसे/Respondentby : Shri Vijay Kumar Jaiswal, DR सुनवाईकीतारीख/ : 12.09.2019 Date of Hearing घोषणाकीतारीख / : 20.09.2019 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. Commissioner of Income Tax (Appeals) - 25 in Mr. Pankaj Gulzarilal Gupta short referred as ‘Ld. CIT(A)’, Mumbai, dated 13.04.18 for Assessment Year (in short AY) 2012-13.

2.

At the very outset, our attention was drawn towards letter dated 11.09.19 wherein the assessee has requested to withdraw the present appeal. Whereas 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 In the net result, the appeal filed by the assessee stands dismissed as withdrawn.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 20th Sept 2019. (Ram Lal Negi) (S. Rifaur Rahman) न्याययकसदस्य / Judicial Member लेखासदस्य / Accountant Member मुंबई Mumbai;यदनांक Dated : 20.09.2019 Sr.PS. Dhananjay

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