MAGEN HASSIDIM SYNAGOGUE ESTATE TRUST,MUMBAI vs. DIT (E), MUMBAI

ITA 6780/MUM/2013Status: DisposedITAT Mumbai21 December 2016AY 2013-143 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 submissions from both sides. Considering the assessee's application to withdraw the appeal, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Director of Income Tax (Exemption). During the hearing, the assessee's counsel requested to withdraw the appeal as a favorable order had been received from the CIT(Exemption).

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal after obtaining a favorable order from the CIT(Exemption).

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “B”, MUMBAI

Before: Shri Joginder Singh, & Shri Ashwani Taneja

For Appellant: Ms. Niranjana Pradhan

For Respondent: Shri N.P.Singh-CIT-DR

Hearing: 21/12/2016

सुनवाई क" तार"ख / Date of Hearing : 21/12/2016 21/12/2016 आदेश क" तार"ख /Date of Order: आदेश / O R D E R Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 24/09/2013 of the Ld. Director of Income Tax (Exemption), Mumbai.

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