LAXMI DIAMOND P.LTD,MUMBAI vs. PR. CIT 5, MUMBAI

PDF · subscribers
ITA 3838/MUM/2017Status: DisposedITAT Mumbai23 July 2018AY 2011-122 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 assessee's submission and application for withdrawal. The Tribunal allowed the appeal to be dismissed as withdrawn.

What were the facts?

The assessee, Laxmi Diamond Private Limited, filed an appeal against an order passed by the Principal Commissioner of Income-tax-5. At the hearing, the assessee's authorized representative expressed a wish to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 254(1),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH “A”, MUMBAI

Before: SHRI PAWAN SINGH & SHRI N.K. PRADHANShri K.A. Vaidyalingan (AR) Shri R.P. Meena (CIT-DR) PER PAWAN SINGH:

For Appellant: Shri K.A. Vaidyalingan (AR)
For Respondent: Shri R.P. Meena (CIT-DR)
Hearing: 23.07.2018Pronounced: 23.07.2018

Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1.

1.

This appeal by assessee is directed against the order of Pr. Commissioner of Income-tax-5, Mumbai dated 30.03.2017 passed under section 263 of the Income Tax Act for Assessment Year 2011-12. The appeal came up for hering on 23.03.2018, the ld. AR of the assessee at the outset of hering submits that he wishes to withdraw the appeal filed by assessee. The ld. AR of the assessee has moved an application for withdrawal of appeal vide application dated 16.07.2018. The Ld. DR for the Revenue has no objection, if the appeal is allowed to be dismissed as withdrawn.

2. Considering the submission of ld. AR of the assessee and the contents of application for withdrawal filed by the assessee, the assessee’s appeal is dismissed as withdrawn.

3. In the result, appeal filed by assessee is dismissed as withdrawn. Order pronounced in the open court on 23rd day of July 2018.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →