DAHEJ HARBOUR & INFRASTRUCTURE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 5(1)(2), MUMBAI

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ITA 1101/MUM/2018Status: DisposedITAT Mumbai03 June 2019AY 2015-162 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 allowed the assessee's application to withdraw the appeal as the learned DR did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the CIT(A). During the proceedings, the assessee filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “D”, MUMBAI

Before: Shri Rajesh Kumar & Shri Ram Lal Negi

For Appellant: Shri S M Bandi
For Respondent: Shri D G Pansari
Hearing: 03.06.2019Pronounced: 03.06.2019

O R D E R Per Rajesh Kumar, Accountant Member

The assessee has filed this appeal challenging the order dated 18.09.2017, passed by the CIT(A)-10 ,Mumbai, for A.Y. 2015-16.

2.

The assessee has moved an application seeking permission to withdraw the appeal. The learned DR did not object to the request made by the assessee. In view of the same, we allow the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on this day of 3rd June 2019

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