AMRA REMEDIES P.LTD,MUMBAI vs. ITO 9(1)(2), MUMBAI

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ITA 5686/MUM/2016Status: DisposedITAT Mumbai04 June 2018AY 2012-133 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 considered the assessee's request to withdraw the appeals. The Tribunal allowed the request for withdrawal.

What were the facts?

The assessee filed two appeals for Assessment Years 2012-13 and 2013-14. The assessee subsequently requested to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G”

Before: HON’BLE SH. SHAMIM YAHYA, AM & HON’BLE SH. SANDEEP GOSAIN, JM

For Appellant: Shri AkashKumar,AR, Shri S. K. Saikia, DR

आदेश / O R D E R

Per Sandeep Gosain, Judicial Member:

1.

The Present two appeals have been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-

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