What did the Tribunal hold?

The Tribunal considered the assessee's request and the lack of objection from the Revenue. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee was aggrieved by an order confirming an addition of Rs. 5 lakh as income from house property and directing a restriction on another addition. The assessee subsequently requested permission to withdraw the appeal.

What were the issues?

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

Sunil Kapur vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, MUMBAI BENCHES, ‘H’ MUMBAI

Before: Shri Joginder Singh, & Shri Manoj Kumar Aggarwal

For Appellant: Shri Rajat Mittal-DR

Hearing: 21/06/2018

आदेश / O R D E R Per Joginder Singh(Judicial Member) The assessee is aggrieved by the impugned order dated 28/03/2016 of the Ld. First Appellate Authority, Mumbai, confirming the addition of Rs.5 lakh made on estimate/notional basis as income from house property and further directing the Ld. Assessing Officer to restrict the addition of Rs.20,36,375/- made in the assessment order to Rs.2,91,693/- out of the deemed interest.

During hearing, the ld. counsel for the assessee, invited our attention to the letter dated 01/01/2018 with a request to grant permission to withdraw the appeal filed by the assessee. Before us, the ld. counsel contended that the assessee may be granted permission, to which the ld. DR has no objection.

2.1. Considering the totality of facts and the application of the assessee, the appeal of the assessee is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

Sunil Kapur This Order was pronounced in the open court in the presence of Ld. representative from both sides at the conclusion of hearing on 21/06/2018.

SUNIL KAPUR,MUMBAI vs. DCIT 5(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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