SCP FAMILY TRUST,MUMBAI vs. ASST CIT CPC BANGALORE, MUMBAI

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ITA 3703/MUM/2016Status: DisposedITAT Mumbai08 February 2017AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. Consequently, all the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed three appeals against the order of the First Appellate Authority. During the hearing, no one appeared for the assessee, while the Revenue's representative was present. The assessee had also filed an application for withdrawal of the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: Shri Joginder Singh, & Shri Manoj Kumar Aggarwal

For Appellant: Ms. Anupama Singla-DR
Hearing: 08/02/2017

आदेश / O R D E R Per Joginder Singh(Judicial Member) This bunch of three appeals are by the assessee against the impugned order all dated 17/03/2016 of the First Appellate Authority, Mumbai.

2.

During hearing of these appeals, none was present for the assessee, whereas, Ms. Anumpama Singla, Ld. DR, was present for the Revenue. However, the assessee has moved application for withdrawal of the impugned appeals, filed by the assessee, with a request for grant of permission for withdrawal. The ld. DR had no objection for the permission, if granted, to the assessee.

1.

2.1. In view of the above, the appeals, filed by the assessee, are permitted to be withdrawn, consequently, all the appeals are dismissed as withdrawn.

Finally, the appeals of the assessee are dismissed as withdrawn.

This Order was pronounced in the open court in the presence of ld. DR at the conclusion of the hearing on 08/02/2017.

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