MIHIR NERURKAR,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-6(2), MUMBAI

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ITA 5014/MUM/2017Status: DisposedITAT Mumbai26 June 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 requested to withdraw the appeal. The Departmental Representative did not object to this request. Consequently, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) which arose from the order passed by the Assessing Officer under Section 144 read with Section 153A of the Income Tax Act. The assessee sought to withdraw the present appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the assessment order.

Which sections of the Income-tax Act were involved?

Section 144,Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” Bench, Mumbai

Before: Shri Shamim Yahya & Shri Ravish Sood

For Appellant: Shri Rishabh Shah, A.R
For Respondent: Shri H.N. Singh, D.R
Hearing: 26.06.2019Pronounced: 26.06.2019

PER RAVISH SOOD, JM The present appeal filed by the assessee is directed against the order passed by the CIT(A)-54, Mumbai, dated 07.02.2017, which in turn arises from the order passed by the A.O under Sec.144 r.w.s 153A of the Income Tax Act, 1961 (for short ‘Act’), dated 26.03.2015. 2. The ld. Authorized Representative for the assessee (for short ‘A.R’), at the very outset of the hearing of the appeal submitted that the assessee seeks to withdraw the present appeal. The ld. Departmental Representative (for short ‘D.R’) did not object to the withdrawal of the appeal as was sought by the assessee. Accordingly,

P a g e | 2 ITA No.5014/Mum/2017 AY. 2011-12 Mr. Mihir Nerurkar Vs. Deputy Commissioner of Income Tax, CC-6(2) in the backdrop of the aforesaid concession on the part of the ld. A.R, the present appeal is dismissed as not pressed.

3.

The appeal of the assessee is dismissed as not pressed. Order pronounced in the open court on 26.06.2019 (Shamim Yahya) (Ravish Sood) ACCOUNTANT MEMBER JUDICIAL MEMBER भ ुंफई Mumbai; ददन ुंक 26.06.2019 Ps. Rohit

आदेश की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to : 1. अऩीर थी / The Appellant 2. प्रत्मथी / The Respondent. आमकय आम क्त(अऩीर) / The CIT(A)- 3. आमकय आम क्त / CIT 4. विब गीम प्रतततनधध, आमकय अऩीरीम अधधकयण, भ ुंफई /

5.

DR, ITAT, Mumbai ग र्ड प ईर / Guard file. 6. सत्म वऩत प्रतत //// आदेशानुसार/ BY ORDER, उि/सहायक िंजीकार (Dy./Asstt.

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