What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. This was due to the absence of records and relevant documents to represent the case effectively.

The assessee filed three appeals for assessment years 2006-07, 2008-09, and 2009-10. The assessee's authorized representative submitted a letter stating they wished to withdraw all grounds of appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals due to a lack of supporting documentation.

Satra Properties (India) Ltd vs CIT | ITAT Mumbai 2018

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

Before: Shri Saktijit Dey & Shri G Manjunatha

For Appellant: Shri Devang Divecha

For Respondent: Shri V Justin

Date of hearing 18-1-2018 Date of pronouncement 18 -1-2018 O R D E R Per Bench : These three appeals filed by the assessee are directed against the separate but identical orders of CIT(A)-41, Mumbai dated 28-03-2014 pertaining to assessment year, 2006-07, 2008-09 & 2009-10.

When the matter was called up for hearing, the Ld.AR appearing for the assessee submitted a letter dated 17-01-2018 stating that – “We would like to withdraw all the grounds of appeal filed before your Honour, since, we do not possess any records or relevant documents regarding the said grounds of appeal to represent the case and hence, in the absence of relevant records and documents, our AR has advised us to not to press any ground of appeal”. The Ld.AR, therefore, sought permission to withdraw the appeals. The Ld.DR has no objection in assessee withdrawing the appeals. The permission sought for is hereby accorded and the appeals dismissed as withdrawn. Order pronounced in the open court on 18th January, 2018.

SATRA PROPERTIES (INDIA) LTD,MUMBAI vs. CIT 41, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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