What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against an order passed by the Commissioner of Income Tax. The assessee's Chartered Accountant later filed an application to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn based on their application and the Department's lack of objection.

Biostadt India Limited vs Comm. of Income Tax - 6 | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: S/SHRI RAJENDRA & AMARJIT SINGH

For Appellant: Shri Akhilesh Jain

Hearing: 05.12.2016Pronounced: 05.12.2016

Assessee by: Shri Akhilesh Jain Department by: Shri Suman Kumar सुनवाई की तारीख / Date of Hearing: 05.12.2016 घोषणा की तारीख /Date of Pronouncement: 05.12.2016 आदेश / O R D E R PER AMARJIT SINGH, JM:

This is an appeal against the order dated 29.03.2014 passed by the Commissioner of Income Tax -6, Mumbai [hereinafter referred to as the “CIT”].

The assessee’s Chartered Accountant has moved an application dated 07.06.2016 to withdraw the present appeal to which the learned DR has no objection. Therefore, in view of the said circumstances the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal of the Assessee is dismissed. Assessment Year:2010-11

Order pronounced in the open court on 5th December 2016. (RAJENDRA) (AMARJIT SINGH) लेखा सद" / ACCOUNTANT MEMBER "ाियक सद"/JUDICIAL MEMBER मुंबई Mumbai; िदनांक Dated :5th December, 2016 MP MP MP MP

BIOSTADT INDIA LIMITED,MUMBAI vs. COMM. OF INCOME TAX - 6, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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