TIGRANIA STEEL CORPORATION,MUMBAI vs. ACIT CIR 26(1), MUMBAI

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ITA 2607/MUM/2014Status: DisposedITAT Mumbai16 January 2017AY 1989-902 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the CIT(A). The assessee subsequently filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” Bench, Mumbai

Before: Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM)

For Respondent: Shri B.S. Bist
Hearing: 16.1.2017Pronounced: 16.1.2017

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

The assessee has filed this appeal challenging the order dated 6.2.2014 passed by the learned CIT(A)-17, Mumbai and it relates to A.Y. 1989-90.

2.

We noticed that the assessee has moved a petition dated 21.12.2016, where in the assessee has stated that it is withdrawing the present appeal. When the prayer of the assessee was put forth to learned Departmental Representative, he did not object to the same. Accordingly, we allow the assessee to withdraw the present appeal and accordingly dismiss the same in limine.

3.

In the result, appeal filed by the assessee is dismissed.

Order has been pronounced in the Court on 16.1.2017.

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