K LINE SHIP MANAGEMENT (INDIA) P. LTD,MUMBAI vs. ASST CIT CIR 10(1)(2), MUMBAI

ITA 368/MUM/2017Status: DisposedITAT Mumbai22 March 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 Tribunal considered the assessee's request and allowed the withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently requested to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K”

Before: SHRI RAJENDRA, AM & SHRI SANDEEP GOSAIN, JM

For Appellant: Ms. Saloni Shah, Shri Saurabh

आदेश / O R D E R

Per Sandeep Gosain, Judicial Member:

The Present Appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-1(WZ), Mumbai dated 15.11.16 for AY 2012-13.

K Line Ship Management (India) Pvt. Ltd. 2. At the very outset, our attention was drawn towards letter dated 10.04.17 wherein the assessee has requested to withdraw the present appeal. 3. Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal. 4. In the net result, the appeal filed by the assessee stands dismissed as withdrawn. Order pronounced in the open court on 22nd March, 2018

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