SUNLAND METAL RECYCLING INDUSTRIES,DELHI vs. ASST CIT CIR 14(1), MUMBAI

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ITA 1587/MUM/2016Status: 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 appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). The assessee's counsel subsequently requested permission to withdraw the appeal.

What were the issues?

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

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

For Appellant: Shri Vimal Punmiya
For Respondent: Shri Rajesh Kumar Yadav
Hearing: 25/10/2017Pronounced: 25/10/2017

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

The captioned appeal filed by the assessee pertaining to assessment year 2009-10 is directed against an order passed by CIT(A)-29, Mumbai dated 03/12/2015, which in turn arises out of an order passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) dated 30/12/2011.

(Assessment Year 2009-10) Vide letter dated 24th October, 2017, assessee’s Counsel has 2. requested for grant of permission to withdraw the captioned appeal. The contents of the assessee’s letter read as under:- “Reg: M/s. Sunland Metal Recycling Ltd. – A.Y.2009-10. Sub: Request to withdraw the appeal.

In connection with the aforesaid matter which is fixed for the hearing before the Hon’ble “A”-Bench on 25/10/2017, we would like to inform that the assessee is want to withdraw the appeal filed before the Hon’ble ITAT. Under this circumstance, we would request the hon’ble bench to allow us to withdrawn the appeal. We are highly regretted for the inconvenience caused to your honor. We are always obliged for the kind act of your honor”

3.

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

4.

Accordingly, the appeal of the assessee is dismissed as withdrawn Order pronounced in the open court on 25/10/2017.

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