What did the Tribunal hold?

The Tribunal allowed the assessee's request for withdrawal of the appeal. The Revenue did not object to the withdrawal.

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee subsequently filed an application requesting withdrawal of the appeal.

What were the issues?

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

Hindustan Platinum P.Ltd, Navi… vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, “H”, BENCH MUMBAI

For Appellant: Ms. Hema Doshi

For Respondent: Shri M.C. Omi Ningshen

Pronounced: 17/04/2018

IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM (Assessment Year :2010-11) M/s. Hindustan Platinum Vs. The Dy. Commissioner of Pvt. Ltd., Income Tax (OSD), C-122, TTC Industrial Area Aayakar Bhavan Pawane Village Mumbai – 400 020 Navi Mumbai – 400 703 PAN/GIR No.AAACH1111J (Appellant) .. (Respondent) Assessee by Ms. Hema Doshi Revenue by Shri M.C. Omi Ningshen Date of Hearing Withdrawal letter dt:17/04/2018 Date of Pronouncement 17/04/2018 आदेश / O R D E R PER R.C.SHARMA (A.M):

This is an appeal filed by the assessee against the order of CIT(A)- 4, Mumbai dated 20/08/2015 for A.Y.2010-11 in the matter of order passed u/s.143(3) of the IT Act.

At the outset, learned AR filed application requesting for withdrawal of the appeal.

3. Learned DR has no objection. Accordingly, withdrawal is allowed.

In the result, appeal is dismissed as withdrawn. Order pronounced in the open court on this 17/04/2018 Sd/- Sd/- (SANDEEP GOSAIN) (R.C.SHARMA) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 17/09/2018 Karuna Sr.PS

M/s. Hindustan Platinum Pvt. Ltd., Copy of the Order forwarded to : The Appellant 1. The Respondent. 2. The CIT(A), Mumbai. 3. CIT 4. DR, ITAT, Mumbai 5. BY ORDER, 6. Guard file. सत्यापित प्रतत //True Copy// (Asstt. Registrar) ITAT, Mumbai

Initial Date 1. Draft dictated on Sr.PS 2. Draft placed before author Sr.PS

Draft proposed & placed before JM/AM the second member 4. Draft discussed/approved by JM/AM Second Member. 5. Approved Draft comes to the Sr.PS/P Sr.PS/PS S 6. Kept for pronouncement on Sr.PS 7. File sent to the Bench Clerk Sr.PS 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk. 10. Date of dispatch of Order. 11. Dictation Pad is enclosed Yes

HINDUSTAN PLATINUM P.LTD,NAVI MUMBAI vs. DCIT (OSD) 2(1), MUMBAI

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