ATMAN OVERSEAS P.LTD,MUMBAI vs. ITO 6(1)(4), MUMBAI

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ITA 5544/MUM/2015Status: DisposedITAT Mumbai28 March 2018AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the First Appellate Authority. During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was the reopening of assessment. However, the appeal was withdrawn by the assessee before the merits were adjudicated.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “A”, MUMBAI

Before: Shri Joginder Singh, & Shri Ramit Kochar

For Appellant: Shri N. R. Rao, Shri Rajat Mittal-DR
Hearing: 28/03/2018

Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 01/10/2015 of the Ld. First Appellate Authority,

2 Atman Overseas Pvt. Ltd. Mumbai, on the grounds of reopening of assessment u/s 147 of the Income Tax Act, 1961 (hereinafter the Act).

2.

During hearing, Shri N.R. Rao, Ld. counsel for the assessee, requested the Bench to grant permission to withdraw the appeal filed by the assessee (see noting at page-1 of the grounds of appeal). Shri Rajat Mittal, Ld.

DR, had no objection to the request of the assessee.

2.1.

In view of the above, the assessee is permitted

to withdraw the appeal, therefore, it is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

This Order was pronounced in the open court in the presence of ld. representative from both sides at the conclusion of the hearing on 28/03/2018. (Ramit Kochar) (Joginder Singh) लेखा सद"य / ACCOUNTANT MEMBER "या"यक सद"य / JUDICIAL MEMBER मुंबई Mumbai; "दनांक Dated :28/03/2018 f{x~{tÜ? P.S/."न.स.

3 Atman Overseas Pvt. Ltd. आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

2.

""यथ" / The Respondent. 3. आयकर आयु"त(अपील) / The CIT, Mumbai. 4. आयकर आयु"त / CIT(A)- , Mumbai

5.

"वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड" फाईल / Guard file.

आदेशानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt.

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