M/S.UNITY AXELIA JOINT VENTURE,MUMBAI vs. JOINT COMMISSIONER OF INCOME TAX RANGE-18(2), MUMBAI

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ITA 1883/MUM/2018Status: DisposedITAT Mumbai17 July 2019AY 2011-123 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 assessee's authorized representative filed a letter withdrawing the appeal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, M/s. Unity Axelia Joint Venture, filed an appeal before the ITAT against an order of the CIT(A). The appeal was for the assessment year 2011-12.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F”, BENCH

Before: SHRI MAHAVIR SINGH, JM & SHRI M.BALAGANESH, AM

For Appellant: Ms. Sailee Megharaj
For Respondent: Shri Rajeev Gubgotra
Hearing: 16/07/2019Pronounced: 17/07/2019

आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in A.Y.2011-12 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-33, Mumbai in appeal No.CIT(A)-33/Rg.21/132/14-15 dated 22/03/2016 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3)of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 19/03/2014 by the ld. Jt. Commissioner of Income Tax-18(2), Mumbai (hereinafter referred to as ld. AO).

1.

M/s. Unity Axelia Joint Venture At the time of hearing, the ld. AR filed a letter dated 15th July 2019 2. withdrawing the appeal of the assessee. The contents of this said letter is reproduced hereinbelow:-

M/s. Unity Axelia Joint Venture

3.

In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this 17/07/2019 Sd/- Sd/- (MAHAVIR SINGH) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 17/07/2019 KARUNA, sr.ps Copy of the Order forwarded to : The Appellant 1. The Respondent. 2. The CIT(A), Mumbai. 3. CIT 4. DR, ITAT, Mumbai 5. 6. Guard file. //True Copy//

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