SANJAY C. KOTHARI,MUMBAI vs. DCIT 14(2), MUMBAI

ITA 924/MUM/2014Status: DisposedITAT Mumbai15 November 2017AY 2009-102 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 permitted the assessee to withdraw the appeal due to the small quantum of the remaining issue. The appeal was accordingly dismissed.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2009-10. The assessee sought to withdraw the appeal as the CIT(A) had granted relief on Employee's contribution to EPF, and the remaining issue concerned Employer's contribution.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E” MUMBAI

Before: SHRI MAHAVIR SINGH & SHRI N.K. PRADHAN

For Appellant: Ms. Neha Paranjpe, AR

For Respondent: Mr. V. Justin, Sr. DR

Hearing: 08/11/2017Pronounced: 15/11/2017

ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2009-10. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-25, Mumbai and arises out of the assessment completed u/s 143(3) of the Income Tax Act 1961, (the ‘Act’).

During the course of proceedings before the Tribunal, the assessee filed a written submission on 08.11.2017 stating that he may be permitted to withdraw the present appeal as the Ld. CIT(A) has granted

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