PRIME DOWN TOWN ESTATE P.LTD,MUMBAI vs. ASST CIT CEN CIR 24 & 26, MUMBAI

PDF · subscribers
ITA 3586/MUM/2012Status: DisposedITAT Mumbai06 March 2017AY 2005-063 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 considered the assessee's application for withdrawal and the Revenue's no objection. Consequently, the Tribunal granted the request and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT. During the hearing, the assessee sought permission to withdraw the appeal. The Revenue had no objection to this request.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, ‘C’ MUMBAI

Before: Shri Joginder Singh, & Shri Manoj Kumar Aggarwal

Hearing: 06/03/2017

आदेश / O R D E R

Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 29.02.2012 of the Ld. Commissioner of Income Tax, Mumbai, on the grounds as stated in the grounds of appeal

2. During hearing of this appeal. The assessee has filed an application with permission to withdraw the appeal filed by the assessee. The Ld. CIT-DR, Ms. Sunita Billa, had no objection to the request of the assessee. 2.1. We have considered the application of the assessee and no objection from the Ld. CIT DR, therefore, the request of the assessee to withdraw the appeal, is granted, consequently, the appeal of the assessee is dismissed as withdrawn. Finally, the appeal of the assessee is dismissed as withdrawn. This Order was pronounced in the open court in the presence of Ld. CIT DR on 06/03/2017. Sd/- Sd/- (Manoj Kumar Aggarwal) (Joginder Singh) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य /JUDICIAL MEMBER मुंबई Mumbai; �दनांक Dated : 06/03/2017 U|ãt}|à? fÜA P.S/.�न.स. आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant (Respective assessee) 2. ��यथ� / The Respondent. 3. आयकर आयु�त(अपील) / The CIT, Mumbai. 4. आयकर आयु�त / CIT(A)- , Mumbai,

3 M/s Ptime Down Town Estate P. Ltd.

Recent GST High Court judgments

Search GST case law →