LOKHANDWALA NESTINGS P. LTD,MUMBAI vs. PR CIT 12, MUMBAI

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ITA 2731/MUM/2017Status: DisposedITAT Mumbai25 October 2017AY 2012-132 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. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Principal CIT. The assessee subsequently requested permission to withdraw the appeal. The Revenue had no objection to this request.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

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: Ms. Neelam C. Jadhav
For Respondent: Shri R.P.Meena
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 2012-13 is directed against an order passed by the Principal CIT-12, Mumbai dated 29/03/2017, 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 25/02/2015.

Vide letter dated 10th October, 2017, assessee has requested 2. for grant of permission to withdraw the captioned appeal. The contents of the assessee’s letter read as under:- “Ref: Lokhanwala Nestings Pvt. Ltd. A.Y.2012-13 fixed for hearing on 25/10/2017. Sub: Request for Withdrawal of appeal.

Respected Sir, The aforesaid appeal is fixed for hearing on 25/10/2017 before your Honour. We do not wish to pursue the appeal as no addition has been made in order passed u/s . 143(3) r.w.s. 263. Hence, we request the Hon’ble Members to allow us to withdraw the above appeal.”

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Accordingly, the appeal of the assessee is dismissed as withdrawn Order pronounced in the open court on 25/10/2017.

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