What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) confirming an addition of Rs. 1,99,644/- to the extent of 12.5% on account of suspicious purchases. The assessee's counsel submitted that they wished to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

Roto Plast vs ITO | ITAT Mumbai 2018

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

Before: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri R D Khanna

For Respondent: Shri S K Befari

Hearing: 01.10.2018Pronounced: 01.10.2018

O R D E R This is an appeal by the assessee directed against order of learned CIT(A)- 25, Mumbai, dated 5.12.2017, pertaining to assessment year 2009-10. 2. The grounds of appeal read as under:

1. The Learned Commissioner Income tax (Appeal-25), CIT(A-25), Mumbai Order Dated 05.12.2017 erred in “Qua Confirmation” of addition of Rs. 1,99,644/- to the extent of 12.5% against certain suspicious purchases.”

At the outset, in this case learned counsel of the assessee submitted that he shall be withdrawing the appeal. Learned departmental representative did not have any objection to this proposition.

Upon careful consideration, we have granted permission to withdraw the appeal. Accordingly, this appeal is dismissed as withdrawn.

In the result, this appeal is dismissed as withdrawn Order pronounced in the open court on this day of 1st October, 2018.

ROTO PLAST,MUMBAI vs. INCOME TAX OFFICER 27(3)(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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