What did the Tribunal hold?

The Tribunal considered the application of the assessee and the submission of the Revenue. The appeal was dismissed as withdrawn.

The assessee was aggrieved by an order of the First Appellate Authority. During the hearing, no one appeared for the assessee, but the assessee filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

Kamal Kumar Agarwal vs JCIT | ITAT Mumbai 2017

Income Tax Appellate Tribunal, MUMBAI BENCHES “A”, MUMBAI

Before: Shri Joginder Singh & Shri Rajendra

For Appellant: Shri None

For Respondent: Shri Rajesh Kumar Yadav-

Hearing: 13/04/2017

आदेश / O R D E R Per Joginder Singh (Judicial Member)

The assessee is aggrieved by the impugned order dated 27/01/2014 of the Ld. First Appellate Authority, Mumbai, on the grounds as stated in the grounds of appeal.

During hearing of this appeal, none was present for the assessees. However, Shri Rajesh Kumar Yadav was present for the Revenue. The assessee has filed application dated 12/04/2017 with the registry of the Tribunal with a request to permit the assessee to withdraw the appeal. The ld. DR had no objection to the request of the assessee, if the appeal is permitted to withdrawn.

We have considered the submissions of ld. DR and the application of the assessee. Considering the application of the assessee, appeal is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

This order was pronounced in the open in the presence of ld. representatives from both sides at the conclusion of the hearing on 13/04/2017.

KAMAL KUMAR AGARWAL,MUMBAI vs. JT CIT 24(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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