DSP HMK HOLDINGS PVT. LTD.,MUMBAI vs. ACIT CIR. 2(1), MUMBAI

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ITA 1009/MUM/2017Status: DisposedITAT Mumbai06 April 2018AY 2012-132 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 Income Tax Appellate Tribunal noted the assessee's request to withdraw the appeal. The Revenue's representative had no objection to this request.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee submitted a letter requesting to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S.PANNU & SHRI RAM LAL NEGI

For Respondent: Shri Saurabh Deshpande
Hearing: 06/04/2018Pronounced: 06/04/2018

ORDER PER G.S.PANNU,A.M:

The captioned appeal filed by the assessee pertaining to assessment year 2012-13 is directed against an order passed by CIT(A)-3, Mumbai dated 09/11/2016, which in turn arises out of an order passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) dated 23/02/2015.

2.

At the time of hearing, it was noted by the Bench that the Ld. Representative for the assessee has filed a letter dated 21st March, 2018, by which it was submitted that the assessee intend to withdraw its appeal. The contents of the letter read as under:- “Re. DSP HMK HOLDINGS PVT.LTD( PAN AAACH 1037K) Ref: DT. 13/02/2017. Sub: Appeal Against Assessment Order u/s.250 passed by the C.I.T(A)-3, Mumbai for A.Y.2012-13. “We under instructions from our above referred client wish to write to you as under:-

We have been directed by our above referred client to withdraw the captioned appeal filed against the assessment order u/s.250 of the Income Tax Act, 1961 for A.Y.2012-13 passed by the C.I.T(Appeals)-3, Mumbai”

3.

Ld. Departmental Representative for the Revenue has no objection to the aforesaid request of the assessee.

4.

Accordingly, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 06/04/2018.

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