What did the Tribunal hold?

The Tribunal noted that the assessee did not wish to prosecute the appeal. The revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). 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.

Vidyaben Bhagwan Kotak vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, MUMBAI BENCH “F”, 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 G.S. PANNU, AM :

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 dated 04.06.2018 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 DR has no objection if the appeal is dismissed as withdrawn as per the prayer of the assessee. Accordingly, the appeal of the assessee is dismissed as withdrawn.

2 Smt. Vidyaben Bhagwan Kotak

The above was announced in the presence of both the parties on 12th June, 2018. (RAVISH SOOD) ACCOUNTANT 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, “F” Bench, Mumbai 6) Guard file By Order

Dy./Asstt.

VIDYABEN BHAGWAN KOTAK,MUMBAI vs. DCIT CEN CIR 6(4), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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