INDIA CAPITAL RESEARCH & ADVISORS P.LTD,MUMBAI vs. DCIT CIR 3(2)(1), MUMBAI

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ITA 1649/MUM/2016Status: DisposedITAT Mumbai17 January 2018AY 2011-121 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 considered the assessee's request to withdraw the appeal. As no one appeared for the assessee and the Department had no objection, the appeal was allowed to be withdrawn.

What were the facts?

The assessee, India Capital Research Advisors Private Limited, filed an appeal for Assessment Year 2011-12. The assessee later intimated their desire to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./1649/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 िनधा"रण िनधा"रण वष" वष" India Capital Research Advisors Private DCIT-Circle-3(2)(1) Room No.608, 6th Floor, Aayakar Bhavan Limited; 97, Jolly Maker, Chamber No.2, Vs. M.K. Road, Mumbai-400 020 Nariman Point, Mumbai-400 021. PAN:AABCI 6696 J (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue by: S/Shri V. Jenardhanan/Jayant Kumar-DR अपीलाथ" क" ओर से /Assessee by: None सुनवाई क" तारीख / Date of Hearing: 02/11/2017 घोषणा क" तारीख / Date of Pronouncement: 17/01/2018 लेखा सद"य लेखा सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार PER RAJENDRA, AM- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Vide its letter dated 13.12.2016 has intimated that it wants of withdraw the appeal for the year under consideration.As stated earlier,none appeared on behalf of the assessee.The Departmental Representative(DR)stated that he had no objection about withdrawal of the appeal.Considering the request made by the assessee,we allow it to withdraw the instant appeal.Appeal is dismissed as withdrawn. As a result,appeal filed by the assessee stands dismissed. फलतः िनधा"रती "ारा दािखल क" गई अपील नामंजूर क" जाती है. Order pronounced in the open court on 17th January, 2018. आदेश क" घोषणा खुले "यायालय म" "दनांक 17 जनवरी ,2018 को क" गई । (अमरजीत "सह / Amarjit Singh ) (राजे"" / Rajendra) "याियक सद"य / JUDICIAL MEMBER लेखा लेखा लेखा सद"य लेखा सद"य सद"य / ACCOUNTANT MEMBER सद"य मुंबई Mumbai; "दनांक/Dated :17.01.2018. Jv.Sr.PS. आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत/Copy of the Order forwarded to : आदेश आदेश आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत 1.Appellant /अपीलाथ"

2.

Respondent /""यथ" 3.The concerned CIT(A)/संब" अपीलीय आयकर आयु", 4.The concerned CIT /संब" आयकर आयु" 5.DR “K ” Bench, ITAT, Mumbai /िवभागीय "ितिनिध, खंडपीठ,आ.अ."याया.मुंबई 6.Guard File/गाड" फाईल स"यािपत "ित //// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst.

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