FLUID POWER PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER-6(3)(1), MUMBAI

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ITA 6095/MUM/2017Status: DisposedITAT Mumbai17 April 2018AY 2009-102 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 allowed the withdrawal of the appeal as requested by the assessee. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed under Section 143(3) read with Section 147 of the IT Act. The assessee subsequently requested to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC ”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM

For Respondent: Ms. N. Hemalatha
Hearing: 17/04/2018Pronounced: 17/04/2018

आदेश / O R D E R PER R.C.SHARMA (A.M):

1.

This is an appeal filed by the assessee against the order of CIT(A)-12 dated 22/05/2017 for A.Y.2009-10 in the matter of order passed u/s.143(3) r.w.s. 147 of the IT Act, 1961.

2.

At the outset, learned AR placed on record the letter dated 09/04/2018 and requested for withdrawal of the appeal.

3.

Learned DR has no objection. Accordingly, we allow the withdrawal.

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