SHAKEEL AHMED MOHAMED YUNUS ANSARI,MUMBAI vs. ITO,WARD 15(1)(2), MUMBAI

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ITA 7101/MUM/2013Status: DisposedITAT Mumbai24 January 2018AY 2010-112 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 permitted the assessee to withdraw the appeal as there was no objection from the Revenue.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee sought to withdraw the appeal, stating it had no merit.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

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

Before: Shri Saktijit Dey & Shri G Manjunatha

For Appellant: Shri Mr. Shakeel Ahmed Mohd
For Respondent: Shri V Justin

Date of hearing 24-01-2018 Date of pronouncement 24-01-2018 O R D E R

Per G Manjunatha, AM :

1.

This appeal filed by the assessee is directed against the order of the CIT(A)-26, Mumbai dated 23-09-2013 for the assessment year 2010-11.

2.

At the time of hearing, the assessee was present himself and filed a letter seeking to withdraw the appeal, as he felt there is no merit in his appeal. The Ld.DR has no objection in permitting the assessee to withdraw the appeal. In view of the agreed proposition, the appeal filed by the assessee is dismissed, as withdrawn.

2 ITA 7101/Mum/2013 Order pronounced in the open court on 24th January, 2018.

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