LEHMAN BROTHERS ADVISERS P.LTD,MUMBAI vs. CIT -6, MUMBAI

PDF · subscribers
ITA 3306/MUM/2014Status: DisposedITAT Mumbai29 December 2017AY 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 tribunal accepted the assessee's application for withdrawal of the appeal. There was no opposition from the revenue.

What were the facts?

The assessee, Lehman Brothers Advisers Pvt. Ltd., filed an appeal for the assessment year 2008-09. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal against the CIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A” MUMBAI

Before: SHRI D.T. GARASIA & SHRI N.K. PRADHAN

For Appellant: Ms. Shraddha Swaroop, AR
For Respondent: Mr. R.P. Meena, DR
Hearing: 27/12/2017Pronounced: 29/12/2017

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2008-09. The appeal is directed against the order passed by the Commissioner of Income Tax-6, Mumbai u/s 263 Income Tax Act 1961.

2.

The Ld. counsel of the assessee submits that the appellant has filed an application for withdrawal of the captioned appeal. The appellant has stated therein that in order to by peace and to avoid ongoing litigation for the above assessment year, its decision of withdrawing the appeal be accepted.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →