PARASHAR L. THAKKAR,MUMBAI vs. ASST CIT 21(1), MUMBAI

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ITA 3552/MUM/2013Status: DisposedITAT Mumbai10 January 2017AY 2006-072 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. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2006-07. The assessee later requested to withdraw the appeal, stating there was no mistake in the CIT(A)'s order.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM Shri Parashar L. Thakkar

For Appellant: Shri K.P. Kapadia
For Respondent: Shri Sanjay Bahadur
Hearing: 10/01/2017Pronounced: 10/01/2017

आदेश / O R D E R PER R.C.SHARMA (A.M):

This is an appeal filed by the assessee against the order of CIT(A) for the assessment year 2006-07, in the matter of order passed u/s.154 of the IT Act. 2. Assessee filed a letter dated 09/01/2017 requesting for withdrawal of the appeal on the plea that as per the advice of their Counsel, there is no mistake in the order of CIT(A). 3. Learned DR has no objection with respect to withdrawal of appeal. Accordingly we dismiss the appeal as withdrawn.

Mr. Parshar L Thakkar 4. In the result, appeal of assessee is dismissed.

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