INDU R. BAGGA,MUMBAI vs. ITO 20(1)(3), MUMBAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's application to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.
What were the facts?
The assessee filed an appeal before the ITAT challenging an order from the CIT(A). The assessee subsequently filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “SMC” Bench, Mumbai
Before: Shri B.R. Baskaran (AM)
The assessee has filed this appeal challenging the order dated 20.10.2016 passed by the learned CIT(A)-36, Mumbai and it relates to A.Y. 2005-06.
The assessee moved an application dated 3.5.2007 seeking permission to withdraw the appeal. Learned Departmental Representative has no objection to the prayer made by the assessee. Accordingly, we allow the assessee to withdraw the appeal.
In the result, appeal of the assessee is dismissed in limine as withdrwan.
Order has been pronounced in the Court on 4.5.2017.
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