VIKRAM PASARASMAL DOSHI,MUMBAI vs. ITO 19(3)(5), MUMBAI

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ITA 2814/MUM/2017Status: DisposedITAT Mumbai31 July 2018AY 2011-123 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 considered the withdrawal applications filed by the assessee. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed appeals against two orders passed by the Commissioner (Appeals). The assessee later filed letters seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals filed by the assessee should be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI MANOJ KUMAR AGGARWALShri Vikram Pasarasmal Doshi Shri Vikram Pasarasmal Doshi

For Respondent: Shri Rajiv Gubgotra

PER SAKTIJIT DEY, J.M.

1.

Aforesaid appeals by the assessee are against two separate orders both dated 20th January 2017, passed by the learned Commissioner (Appeals)–29, Mumbai, for assessment year 2011–12.

2.

The assessee through his Authorised Representative, Shri Ashok Mehta, Chartered Accountant, partner of AP & Co., has filed letters dated 30th July 2018, seeking withdrawal of the aforesaid appeals. The aforesaid letters filed by the Chartered Accountant firm on the instructions of the assessee are kept on record.

3.

The learned Departmental Representative has no objection for withdrawal of the appeals.

4.

In view of the aforesaid, we dismissed the appeals as withdrawn.

5.

In the result, assessee’s appeals are dismissed. Order pronounced in the open Court on 31.07.2018

Sd/- Sd/- MANOJ KUMAR AGGARWAL SAKTIJIT DEY ACCOUNTANT MEMBER JUDICIAL MEMBER MUMBAI, DATED: 31.07.2018

Shri Vikram Pasarasmal Doshi

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