What did the Tribunal hold?

The Tribunal considered the assessee's request and allowed the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2011-12. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Aarti Industires Ltd vs DCIT | ITAT Mumbai 2018

Income Tax Appellate Tribunal, “F”

Before: SHRI B. R. BASKARAN, AM & SHRI SANDEEP GOSAIN, JM

For Appellant: Ms. Nainee Savla, Ms. Pooja Swaroop

Per Sandeep Gosain, Judicial Member:

The Present Appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-24, Mumbai dated 05.02.16 for AY 2011-12. 2 Aarti Industries Ltd.

At the very outset, our attention was drawn towards letter dated 23.01.18 wherein the assessee has requested to withdraw the present appeal.

Considering the contents of the letter as mentioned above, we allow the request of the assessee for withdrawing the present appeal.

In the net result, the appeal filed by the assessee stands dismissed as withdrawn. Order pronounced in the open court on 25th Jan, 2018 (B. R. Baskaran) (Sandeep Gosain) लेखासदस्य / Accountant Member न्याययकसदस्य / Judicial Member मुंबई Mumbai;यदनांकDated : 25.01.2018 Sr.PS. Dhananjay आदेशकीप्रनिनिनिअग्रेनर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent आयकरआयुक्त(अपील) / The CIT(A) 3. 4. आयकरआयुक्त/ CIT- concerned 5. यवभागीयप्रयतयनयध, आयकरअपीलीयअयधकरण, मुंबई/ DR, ITAT, Mumbai गार्डफाईल / Guard File 6. आदेशधिुसधर/ BY ORDER, .उि/सहधयकिंजीकधर (Dy./Asstt.

AARTI INDUSTIRES LTD,MUMBAI vs. DCIT RG 10(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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