EGANA (INDIA) P.LTD,MUMBAI vs. CIT 6, MUMBAI

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ITA 3248/MUM/2014Status: DisposedITAT Mumbai03 May 2017AY 2009-103 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. Since there was no objection from the Revenue, the appeal was dismissed in limine.

What were the facts?

The assessee filed an appeal before the ITAT against a revisional order passed by the Commissioner of Income Tax under Section 263. The assessee's counsel sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn. The primary issue was not the merits of the case but the assessee's decision to not pursue the appeal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: DR Assessee by :

Per Manoj Kumar Aggarwal (Accountant Member)

1.

The captioned appeal by assessee for Assessment Year [AY] 2009-10 assails the revisional jurisdiction u/s 263 exercised by Ld. Commissioner of Income Tax vide order dated 10/03/2014.

2.

At the outset, the Ld. counsel for assessee sought permission of the bench to withdraw the appeal on the premise that the assessee was no longer interested in pursuing the said appeal. Since, no objection against the same were raised Ld. Departmental representative, the appeal stands dismissed in limine as per the request of the Ld. Counsel. 3. In nutshell, the assessee’s appeal stands dismissed in limine. Order pronounced in the open court on May, 2017.

Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 03 .05.2017 Sr.PS:- Thirumalesh Egana (India) Private Limited Assessment Year- 2009-10

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