EON AVIATION P.LTD,PUNE vs. CIT 5, MUMBAI

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ITA 7726/MUM/2014Status: DisposedITAT Mumbai22 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 noted the assessee's request to withdraw the appeal as it had become infructuous. The Revenue had no objection to this request.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. The assessee later submitted a withdrawal letter stating the appeal had become infructuous.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to becoming infructuous.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

For Respondent: Shri V. Justin
Hearing: 21/09/2017Pronounced: 22/09/2017

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

The captioned appeal filed by the assessee pertaining to assessment year 2010-11 is directed against an order passed under section 263 of the Income Tax Act, 1961 (in short ‘the Act’) by CIT -5, Mumbai dated 19/11/2014, which in turn arises out of an order passed by the Assessing Officer under section 143(3) dated 30/03/2013.

The Ld. Representative for the assessee vide letter dated 14th 2. September, 2017 has informed that the assessee does not wish to (Assessment Year 2010-11) pursue this appeal before the Tribunal as it has become infructuous consequent to the action taken by the ACIT-5(1)(2), Mumbai by passing the order under section 143(3) r.w.s. 263 of the Act dated 11th January, 2016.

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Accordingly, the appeal of the assessee is dismissed as withdrawn.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 22/09/2017.

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