What did the Tribunal hold?

The assessee's authorized representative requested to withdraw the appeal. The Revenue had no objection to this request.

The assessee filed an appeal against an order passed under Section 143(3) of the Income Tax Act. The appeal was filed for the assessment year 2010-11.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Aditya Corporation vs ITO | ITAT Mumbai 2018

Income Tax Appellate Tribunal, “A”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Anil Sathe

For Respondent: Shri Chaitanya Anjaria

Hearing: 05/09/2018Pronounced: 05/09/2018

IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM (Assessment Year : 2010-11) M/s. Aditya Corporation Vs. ITO 18(2)(4) 403/403, Ekdant Society Mumbai S.K. Bole Road, Agar Bazar, Dadar (W) Mumbai – 400 028 PAN/GIR No.AAMFA7764R Appellant) .. Respondent) Assessee by Shri Anil Sathe Revenue by Shri Chaitanya Anjaria Date of Hearing 05/09/2018 Date of Pronouncement 05/09/2018 आदेश / O R D E R PER R.C.SHARMA (A.M):

This is an appeal filed by the assessee against the order of CIT(A)- 33, Mumbai dated 04/12/2015 for A.Y.2010-11 in the matter of order passed u/s.143(3) of the IT Act.

At the outset, learned AR placed on record the prayer dated 05/09/2018 for withdrawal of the appeal.

Learned DR has no objection.

ADITYA CORPORATION,MUMBAI vs. ITO 18(2)(4), MUMBAI

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