LONA INDUSTRIES LTD,MUMBAI vs. ASST CIT 6(3), MUMBAI

PDF · subscribers
ITA 4016/MUM/2013Status: DisposedITAT Mumbai23 November 2017AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the learned Departmental Representative had no objection to the withdrawal application. Therefore, the Tribunal ordered the appeal to be dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2006-07. The assessee subsequently filed an application to withdraw the present appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn. The Tribunal considered the assessee's request and the Department's lack of objection.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: S/SHRI G. S. PANNU & AMARJIT SINGH

For Appellant: Shri Prasad Bapat (AR)
For Respondent: Shri Saurabh Deshpande (DR)
Hearing: 14.09.2017Pronounced: 23.11.2017

Assessee by: Shri Prasad Bapat (AR) Department by: Shri Saurabh Deshpande (DR) Date of Hearing: 14.09.2017 Date of Pronouncement: 23.11.2017 O R D E R

PER AMARJIT SINGH, JM:

1.

This is an appeal against the order dated 18.02.2013 passed by the Commissioner of Income Tax (Appeals), Mumbai [hereinafter referred to as the “CIT(A)”]. Relevant to the A.Y.2006-07

2.

The assessee has moved an application to withdraw the present appeal to which the learned DR has no objection. Therefore, in view of the said circumstances the appeal filed by the assessee is hereby ordered to be dismissed as withdrawn.

3.

In the result, the appeal of the Assessee is dismissed.

Recent GST High Court judgments

Search GST case law →