NARANGS INTERNATIONAL HOTELS P.LTD,MUMBAI vs. DCIT RG 1(2), MUMBAI

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ITA 1678/MUM/2018Status: DisposedITAT Mumbai21 May 2019AY 2009-102 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 request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2009-10. During the hearing, the assessee requested to withdraw the appeal due to the small quantum involved.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal due to the small quantum of the dispute.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B”, MUMBAI

Before: SHRI SANDEEP GOSAIN & SHRI RAJESH KUMAR

For Appellant: Shri Nikesh P. Jain, A.R
Hearing: 15.05.2019Pronounced: 21.05.2019

Per Rajesh Kumar, Accountant Member:

1.

The present appeal has been preferred by the assessee against the order dated 30.11.2017 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2009-10.

2.

At the time of hearing, the Ld. Counsel drew the attention of the Bench to the application dated 14.05.2009 requesting the bench to allow the withdrawal the appeal due to smallness of the quantum involved in the appeal. Upon a query put to the Ld. D.R. qua his objection on the withdrawal of appeal, the Ld. D.R. expressed no objection. Accordingly, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 21.05.2019.

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