ZOROASTRIAN TRUST FUNDS OF INDIA,MUMBAI vs. ASST DIT (E) II(2), MUMBAI

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ITA 5635/MUM/2015Status: DisposedITAT Mumbai07 November 2017AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to a favorable rectification order passed by the AO.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI D.T.GARASIA, JM & SHRI RAJESH KUMAR, AM

For Appellant: Shri Purushottam Kumar
Hearing: 21.09.2017Pronounced: 07.11.2017

आदेश / O R D E R

PER RAJESH KUMAR, A. M:

1.

This is an appeal filed by the assessee challenging the order dated 16.10.2015 passed by the Commissioner of Income Tax(A)-1, Mumbai for the assessment year 2011-12.

2.

At the time of hearing, the ld.AR brought to our notice that the assessee has requested vide letter dated 19.09.2017 to withdraw this appeal

2 I. T . A . N o . 5 6 3 5 / M u m/ 2 0 1 5 on the ground that the issue involved in this appeal has been decided in favour of the assessee by the AO by way of rectification order passed u/s 154 of the Act vide order dated 30.3.2017. The ld. DR did not object to the request putforth by the assessee.

3.

Accordingly, we accede the request of the assessee and permit the assessee to withdraw the appeal. Resultantly, the appeal of the assessee stands dismissed as withdrawn.

4.

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

The order pronounced on 7.11.2017.

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