ACIT 4(2)(2), MUMBAI vs. MUKUND VALLABHDAS THAKKER, MUMBAI

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ITA 4517/MUM/2016Status: DisposedITAT Mumbai05 April 2018AY 2012-132 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Revenue sought to withdraw its appeal before the Tribunal. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The Revenue filed an appeal against the deletion of additions made under Section 2(22)(e) by the lower authorities. The assessment year in question was 2012-13.

What were the issues?

Whether the Revenue's appeal should be withdrawn. The primary issue was the Revenue's request to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 2(22)(e),Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: DR Assessee by :

आदेश / O R D E R

Per Manoj Kumar Aggarwal (Accountant Member) 1. The captioned appeal by revenue for Assessment Year [AY] 2012-13 contest the order of the Ld. Commissioner of Income-Tax (Appeals)-9 [CIT(A)], Mumbai, Appeal No.CIT(A)-9/Cir.4/423/2014-15 dated 18/03/2016 qua deletion of certain additions amounting to Rs.41.66 Lacs u/s 2(22)(e).

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