ANB CONSULTING COMPANY P.LTD,MUMBAI vs. PR CIT 9, MUMBAI

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ITA 3944/MUM/2017Status: DisposedITAT Mumbai23 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 granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee, M/s. ANB Consulting Company Pvt. Ltd., filed an appeal before the ITAT against an order of the CIT-9 for the assessment year 2012-13. The assessee subsequently requested permission to withdraw its appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn. The assessee chose to withdraw the appeal voluntarily.

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

For Respondent: Shri R.P.Meena
Hearing: 23/10/2017Pronounced: 23/10/2017

ORDER PER G.S. PANNU,AM:

The captioned appeal filed by the assessee is directed against an order of the CIT-9, Mumbai dated 29/03/2017, pertaining to the assessment year 2012-13. which in turn has arisen from order passed by the Assessing Officer dated 8/11/214 under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’).

(Assessment Year : 2012-13) Vide letter dated 9th October, 2017, assessee has requested for 2. grant of permission to withdraw its appeal. The contents of the assessee’s letter read as under:-

“Appellant : ANB Consulting Company Pvt. Limited. PAN : AADCA0591N Assessment Year :2012-13 ITA No. :3944/Mum/2017 Subject: Withdrawing the appeal filed before the ITAT ‘A’Bench Mumbai.

In connection with the captioned appeal we wish to submit that we are withdrawing the appeal filed before the Honorable ITAT in . The said appeal is fixed on 1st January, 2018 before the A Bench ITAT Mumbai”.

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Accordingly, the appeal of the assessee is dismissed as withdrawn Order pronounced in the open court on 23/10/2017.

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