THE MAHARASHTRA STATE CO.OP.HSG.FINANCE CORP.LTD.,MUMBAI vs. DCIT,23(3), MUMBAI

ITA 2627/MUM/2016Status: DisposedITAT Mumbai08 February 2018AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the revenue had no objection to the withdrawal request. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2012-13. The assessee's authorized representative filed a letter requesting withdrawal of the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3)

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

For Appellant: Shri Sanjeev V. Joshi

For Respondent: Shri M.C.Omi Ningshen

Hearing: 08/02/2018Pronounced: 08/02/2018

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(A)-34, Mumbai dated 05/02/2016 for the A.Y.2012-13 in the matter of order passed u/s.143(3) of the Income Tax Act. 2. At the outset learned AR filed a letter dated 07/02/2018, requesting for withdrawal of the appeal. 3. Learned DR has no objection, accordingly appeal is dismissed as withdrawn.

The Maharashtra State Co-op Hsg. Finance Corp. Ltd.,

In the result, appeal of assessee is dismissed.

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