What did the Tribunal hold?

The Tribunal noted that the assessee no longer wished to pursue the appeal. The Departmental Representative had no objection to the withdrawal. Consequently, the appeal was dismissed as withdrawn.

The assessee, Aryadoot Transport Pvt. Ltd., filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2013-14. The assessee subsequently submitted a communication seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Aryadoot Transport P. Ltd vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: SHRI G.S. PANNU & SHRI RAVISH SOOD

For Appellant: Shri Harsh Shah

For Respondent: Ms. Arju Garodia

Hearing: 12/06/2018Pronounced: 12/06/2018

PER RAVISH SOOD, JM :

When the proceedings were called out to consider grant of out-of- turn hearing, the learned representative for the assessee furnished a communication of the appellant-company dated 06.06.2018 seeking to withdraw the appeal filed before the Tribunal. As the assessee does not wish to prosecute the appeal, the ld. DR has no objection if the appeal is dismissed as withdrawn as per the prayer of the assessee. Accordingly, the appeal of the assessee is dismissed as withdrawn.

The above was announced in the presence of both the parties on 12th June, 2018. (G.S. PANNU) JUDICIAL MEMBER Mumbai, Date : 12th June, 2018 *SSL*

Copy to : 1) The Appellant 2) The Respondent 3) The CIT(A) concerned 4) The CIT concerned 5) The D.R, “A” Bench, Mumbai 6) Guard file By Order

Dy./Asstt.

ARYADOOT TRANSPORT P. LTD,MUMBAI vs. DCIT CEN CIR 6(4), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments