What did the Tribunal hold?

The Tribunal noted that the learned Departmental Representative had no objection to the withdrawal application. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2013-14. The assessee subsequently filed an application to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their application.

M/S.Honeycomb Logistics Private… vs ACIT | ITAT Mumbai 2019

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: S/SHRI AMARJIT SINGH & S/SHRI G. MANJUNATHA

Hearing: 20.08.2019Pronounced: 20.08.2019

PER AMARJIT SINGH, JM: This is an appeal filed by the assessee against the order dated 28.03.2018 passed by the Commissioner of Income Tax (Appeals), 13 Mumbai [hereinafter referred to as the “CIT(A)”]. Relevant to the A.Y.2013-14

The assessee has moved an application to withdraw the present appeal to which the learned DR has no objection. Therefore, in view of the said circumstances the appeal filed by the assessee is hereby ordered to be dismissed as withdrawn.

In the result, the appeal of the Assessee is dismissed as withdrawn. Order pronounced in the open court on 20/08/2019 (AMARJIT SINGH) (G. MANJUNATHA) लेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य/JUDICIAL MEMBER मुंबई Mumbai; यदनांक Dated : 20/08/2019 VIJAY/ Sr. PS 1 A.Y. 2013-14

आदेश की प्रनिनलनप अग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. आयकर आयुक्त(अपील) / The CIT(A)- 4. आयकर आयुक्त / CIT 5. यवभागीय प्रयतयनयि, आयकर अपीलीय अयिकरण, मुंबई / DR, ITAT, Mumbai 6. गार्ड फाईल / Guard file. आदेशधिुसधर/ BY ORDER, सत्यायपत प्रयत //// उप/सहधयक पंजीकधर (Dy./Asstt.

M/S.HONEYCOMB LOGISTICS PRIVATE LIMITED,MUMBAI vs. ACIT CIR -7(1)(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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