What did the Tribunal hold?

The Tribunal considered the assessee's request and allowed the withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Essar Teleholding Ltd vs PCIT | ITAT Mumbai 2019

Income Tax Appellate Tribunal, “E”

Before: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RAMIT KOCHAR, AM

For Appellant: Shri Hiten Chande, AR, Shri D. G. Pansari, DR सुनवाईकीतारीख/

Per Sandeep Gosain, Judicial Member:

The Present Appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-6, Mumbai dated 24.03.17 for AY 2012-13. 2 M/s Essar Telehousings Ltd,

At the very outset, our attention was drawn towards letter dated 25.03.19 wherein the assessee has requested to withdraw the present appeal. Whereas Ld. DR did not objected to the said request of the withdrawal.

Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal.

In the net result, the appeal filed by the assessee stands dismissed as withdrawn. Order pronounced in the open court on 25th March, 2019. (Ramit Kochar) (Sandeep Gosain) Accountant Member Judicial Member मुंबई Mumbai;ददनांकDated : 25.03.2019 Sr.PS. Dhananjay आदेशकीप्रनिनिनिअग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent आयकरआयुक्त(अपील) / The CIT(A) 3. 4. आयकरआयुक्त/ CIT- concerned 5. दवभागीयप्रदतदनदध, आयकरअपीलीयअदधकरण, मुंबई/ DR, ITAT, Mumbai 6. गार्डफाईल / Guard File आदेशधिुसधर/ BY ORDER, .उि/सहधयकिंजीकधर (Dy./Asstt.

ESSAR TELEHOLDING LTD,MUMBAI vs. PR CIT 6, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments