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. Accordingly, the appeal was dismissed as withdrawn.

The assessee company filed an appeal before the Income Tax Appellate Tribunal. During the proceedings, the assessee furnished a communication seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.

N. Jamnadas & Co. vs DCIT | ITAT Mumbai 2018

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

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

For Appellant: Shri Urvish Chokshi

For Respondent: Ms. Arju Garodia

Hearing: 11/06/2018Pronounced: 11/06/2018

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-company 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 DR has no objection if the appeal is dismissed as withdrawn as per the prayer of the assessee. Accordingly, the appeal of the assessee is dismissed as withdrawn.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 N. Jamnadas & Co.

The above was announced in the presence of both the parties on 11th June, 2018. (RAVISH SOOD) ACCOUNTANT MEMBER Mumbai, Date : 11th June, 2018 *SSL*

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

Dy./Asstt.

N. JAMNADAS & CO.,MUMBAI vs. DCIT CC 6(4), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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