What did the Tribunal hold?

The Tribunal noted the assessee's application to withdraw the appeal and the Department's lack of objection. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2011-12. The assessee later filed an application stating they were no longer interested in pursuing the appeal.

What were the issues?

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

Ahimsa Hospitality P.Ltd vs DCIT | ITAT Mumbai 2017

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI D.T. GARASIA, JM & SHRI MANOJ KUMAR AGGARWAL,

For Appellant: Shri Ajay R. Singh

For Respondent: Shri Rajesh Kumar Yadav

Hearing: 15/03/2017Pronounced: 06/04/2017

O R D E R PER D. T. GARASIA, JM:

This appeal is filed by the Assessee against the order of CIT(A)-1 Mumbai, dated 14/11/2014 arising out of order of DCIT Circle-1(1) Mumbai passed u/s 143(3) of the Income Tax Act, 1961 for the Assessment Year 2011-12.

2 Ahimsa Hospitality

The assessee has moved an application dated 13/09/2016 stating that the assessee is no more interested in further pursuing the appeal. It has, therefore, been prayed that the above appeal be dismissed as withdrawn. The Ld. Departmental Representative has also stated that he has no objection in withdrawal of the appeal by the assessee. In view of this, the appeal is hereby dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn

Judgement Pronounced in the open court on 6th April 2017. sd/- sd/- (MANOJ KUMAR AGGARWAL) (D.T.GARASIA) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Date: 6th April, 2017 *Rahul Sharma* Copy to: 1) The Appellant 2) The Respondent 3) The CIT(A) concerned 4) The CIT concerned 5) The D.R, “A” Bench, Mumbai 6) Guard file By Order

AHIMSA HOSPITALITY P.LTD,MUMBAI vs. DCIT 1(1), MUMBAI

What did the Tribunal hold?

What were the facts?

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Which sections of the Income-tax Act were involved?

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