ELIND INDUCTION FURNACES P.LTD,MUMBAI vs. DCIT CPC TDS, MUMBAI

ITA 465/MUM/2016Status: DisposedITAT Mumbai22 January 20182 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn with the consent of the revenue.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its 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 Prashant P Pandav

For Respondent: Shri V Justin

Date of hearing 22-01-2018 Date of pronouncement 22 -01-2018 O R D E R

Per G Manjunatha, AM :

This appeal of the assessee arises out of the order of the CIT(A)-59, Mumbai dated 06-04-2015 for the assessment year 2013-14.

When the matter was called up for hearing, Shri Prashant P Pandav, Sr Accountant of the assessee firm appeared and filed a letter dated 22-01-2018 seeking withdrawal of the appeal. The Ld.DR has no objection in assessee withdrawing the appeal. In view of this agreed proposition, the appeal of the assessee is dismissed, as withdrawn.

Order pronounced in the open court on 22nd January, 2018.

Recent GST High Court judgments

Search GST case law →