AMBUJA CEMENT INDIA P.LTD ( SINCE MERGED WITH THE HOLCIM INDIA P.LTD),MUMBAI vs. DCIT CIR 3(1), MUMBAI

PDF · subscribers
ITA 4288/MUM/2013Status: DisposedITAT Mumbai25 October 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 granted the assessee's request to withdraw the appeals. The Departmental Representative had no objection to this request.

What were the facts?

The assessee, Ambuja Cement India Private Limited, filed appeals against orders passed by the CIT(A). The assessee subsequently requested permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals 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, MUMBAI BENCH “A”, MUMBAI

Before: SHRI G.S.PANNU & SHRI RAM LAL NEGI

For Appellant: Shri Alpesh Dharod
For Respondent: Shri R.P.Meena
Hearing: 25/10/2017Pronounced: 25/10/2017

ORDER PER G.S.PANNU,A.M:

The captioned appeals filed by the assessee pertaining to assessment years 2009-10 and 2010-11 are directed against separate orders passed by the CIT(A)-5, Mumbai dated 22/02/2013 and 30/01/2014 respectively, which in turn arise out of orders passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) dated 16/12/2011 and 31/01/2013.

(Assessment Year 2009-10) Year 2010-11)

Vide identical letters dated 23rd October, 2017, whose contents 2. are reproduced herein below, assessee has requested for grant of permission to withdraw the captioned appeals. “Re: Ambuja Cement India Private Limited ( Since merged with the Holcim India Pvt. Ltd. and subsequently merged with Ambuja Cement Limited) Assessment year 2009- Prayer for withdrawal of appeal.

1.0 This has reference to the captioned appeal fixed for hearing on 25-10- 2017. In this regard, we, on behalf of the assessee, most humbly request your goodself to please treat the aforesaid appeal as being withdrawn.”

3.

Ld. Departmental Representative for the Revenue has no objection to the aforesaid request of the assessee.

4.

Accordingly, the appeals of the assessee are dismissed as withdrawn Order pronounced in the open court on 25/10/2017.

Recent GST High Court judgments

Search GST case law →