KURUSH N GANDHI,MUMBAI vs. PR CIT 16, MUMBAI

PDF · subscribers
ITA 3671/MUM/2017Status: DisposedITAT Mumbai11 April 2018AY 2010-112 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 the Revenue had no objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263 of the Income Tax Act. The assessee subsequently filed a letter requesting the withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the CIT's revisionary order should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H ”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM Shri Kurush N. Gandhi

For Respondent: Shri B.Srinivas
Hearing: 11/04/2018Pronounced: 11/04/2018

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-16, Mumbai dated 29/03/2017 for A.Y.2010-11 in the matter of order passed u/s.263 of the IT Act. 2. At the outset, letter dated10/04/2018 was placed on record, wherein prayer was made for withdrawal of the appeal. 3. Learned DR has no objection, accordingly, we allow withdrawal of the appeal.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →