M/S. GOLDFISH COMPUTERS P. LTD.,MUMBAI vs. ACIT CENT. CIR. -40, MUMBAI

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ITA 6892/MUM/2006Status: DisposedITAT Mumbai30 March 2017AY 2003-20042 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal as requested. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2003-04. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” Bench, Mumbai

Before: Shri B.R. Baskaran (AM)& Sandeep Gosain (JM)

For Appellant: Shri Neelkanth Khandelwal
Hearing: 30.3.2017Pronounced: 30.3.2017

O R D E R Per B.R. Baskaran (AM) :-

The appeal filed by the assessee is directed against the order dated 14.11.2006 passed by the learned CIT(A)-Central VII, Mumbai for A.Y. 2003- 04. 2. At the time of hearing learned AR of the assessee submitted a letter dated 30.3.2017 seeking withdrawal of this appeal. Learned Departmental Representative has no objection in this regard. Under these circumstances, we permit the assessee to withdraw its appeal.

2.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order has been pronounced in the Court on 30.3.2017.

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