AMBUJA CEMENTS LTD,MUMBAI vs. ASST CIT LTU, MUMBAI

ITA 2213/MUM/2014Status: DisposedITAT Mumbai05 December 2017AY 2010-112 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 allowed the assessee's request to withdraw the appeal. As a result, the appeal was dismissed.

What were the facts?

The assessee, Ambuja Cements Limited, filed an appeal against the order of the CIT(A) for the assessment year 2010-11. At the outset of the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeal before 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, “A”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM

Hearing: 05.12.2017Pronounced: 05.12.2017

O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 24 Mumbai, dated 11.12.2013, for the assessment year 2010-11, u/s.143(3) of the I.T. Act. 2. At the outset learned AR placed on record letter dated 05.12.2017 and requested for withdrawal of appeal. Learned DR has no objection. Accordingly, appeal is treated as dismissed being withdrawn by the assessee.

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