MEGA MANAGEMENT SERVICES PVT. LTD.,MUMBAI vs. DCIT- 10 (2) (2), MUMBAI

ITA 287/MUM/2018Status: DisposedITAT Mumbai29 July 2019AY 2012-132 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 noted that the assessee requested withdrawal of the appeal and the revenue had no objection. Therefore, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2012-13. The assessee did not appear for the hearing but submitted a letter requesting withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEYAND SHRI N.K. PRADHAN

For Respondent: Shri Chaudhary Arun Kumar Singh

Date of Hearing – 29.07.2019 Date of Order – 29.07.2019

O R D E R PER SAKTIJIT DEY. J.M.

Captioned appeal by the assessee is against the order dated 8th November 2017, passed by the learned Commissioner (Appeals)–17, Mumbai, for the assessment year 2012–13.

2. When the case was called for hearing, none appeared on behalf of the assessee. However, the assessee, vide letter dated 11th June

2 Mega Management Services Pvt. Ltd.

2019 (kept on record) has prayed for withdrawal of appeal for the reasons stated therein. The learned Departmental Representative has no objection for withdrawal of appeal by the assessee. Consequently, we treat this appeal as withdrawn.

In the result, appeal is dismissed as withdrawn. Order pronounced in the open Court on 29.07.2019

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