PRAVIN B. KANUNGO,MUMBAI vs. ITO 19(2)(5), MUMBAI

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ITA 2448/MUM/2017Status: DisposedITAT Mumbai26 September 2017AY 2010-112 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 for withdrawal of the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed under section 143(3) read with section 147 of the Income Tax Act. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM Shri Pravin B Kanungo

For Appellant: Shri Aasifkhan
For Respondent: Shri Ram Tiwari
Hearing: 26/09/2017Pronounced: 26/09/2017

आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)-29, Mumbai dated 19/01/2017 for A.Y.2010-11 in the matter of order passed u/s.143(3) r.w.s. 147 of the IT Act. 2. At the outset, learned AR placed on record letter dated 26/09/2017 requesting for withdrawal of the appeal. 3. Learned DR has no objection and accordingly allowed the withdrawal. 4. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this 26/09/2017 Sd/- (R.C.SHARMA) ACCOUNTANT MEMBER Mumbai; Dated 26/09/2017 Karuna Sr.PS

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