BALKRISHNA VITHAL SHINDE,NAVI MUMBAI vs. PR CIT 28, NAVI MUMBAI

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ITA 582/MUM/2016Status: DisposedITAT Mumbai02 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Principal CIT passed under Section 264 of the Income Tax Act for the assessment year 2011-12. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 264

AI-generated summary — verify with the full judgment below

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

Before: Shri R C Sharma & Shri Amarjit Singh

For Appellant: Shri B N Rao
For Respondent: Shri Saurabh Deshpande
Hearing: 02.07.2018Pronounced: 02.07.2018

Date of Hearing : 02.07.2018 Date of Pronouncement : 02.07.2018 O R D E R

Per R C Sharma, Accountant Member:

1.

This is an appeal filed by assessee against the order of Principal CIT- 28, dated 10.12.2015, for A.Y.2011-12, in the matter of order passed u/s. 264 of the Income Tax Act, 1961.

2.

At the outset, learned AR placed on record letter dated 02.07.2018 and requested for withdrawal of appeal. The learned DR has no objection.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 2nd July, 2018.

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