BOMBAY GYMKHANA LTD,MUMBAI vs. DCIT 1(1), MUMBAI

ITA 1595/MUM/2016Status: DisposedITAT Mumbai14 July 2017AY 2010-112 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2010-11. During the hearing, the assessee requested permission to withdraw its appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its pending appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: D.T. GARASIA & SHRI RAJESH KUMAR

For Appellant: Ms. Stuti Ghia, A.R

For Respondent: Shri Suman Kumar, D.R

Hearing: 11.07.2017Pronounced: 14.07.2017

Present for: Assessee by : Ms. Stuti Ghia, A.R. Revenue by : Shri Suman Kumar, D.R. Date of Hearing : 11.07.2017 Date of Pronouncement : 14.07.2017 O R D E R Per D.T. GARASIA, Judicial Member:

The present appeal has been preferred by the assessee against the order dated 10.12.2015 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2010-11.

At the time of hearing the assessee has placed on record an application dated 20.10.2016 requesting for the permission to withdraw its appeal. The learned Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn.

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