SUNIL V SAIYA,MUMBAI vs. ACIT 12(1), MUMBAI

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ITA 5650/MUM/2012Status: DisposedITAT Mumbai25 January 2018AY 2008-092 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 Income Tax Appellate Tribunal noted the assessee's request not to press the appeal. With no objection from the Revenue, the Tribunal treated the appeal as dismissed.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the Commissioner (Appeals). The assessee, through their representative, submitted a letter stating they did not wish to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI G. MANJUNATHA

For Appellant: Shri Viren Desai
For Respondent: Shri V. Justin

The present appeal has been filed by the assessee challenging the order dated 23rd July 2012, passed by the learned Commissioner (Appeals)– 23, Mumbai, for the assessment year 2008–09.

2.

Before us, the learned Authorised Representative by way of a letter dated 24th January 2018, submitted that assessee does not want to press the appeal for the reason stated in the letter. The learned Departmental

2 Shri Sunil V. Saiya Representative has no objection for withdrawal of the appeal. Consequently, we treat this appeal to be dismissed as withdrawn.

3.

In the result, appeal is dismissed. Order pronounced in the open Court on 24.01.2018

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