SAINATTH ENTERPRISES,MUMBAI vs. ADDL CIT RG 23(3), MUMBAI

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ITA 189/MUM/2011Status: DisposedITAT Mumbai02 December 2016AY 2007-083 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the submissions from both sides. In view of a previous order, the Tribunal granted permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal before the ITAT, Mumbai. During the hearing, the assessee's counsel requested permission to withdraw the appeal. The revenue representative had no objection to this request.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

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

Before: Shri Joginder Singh, & Shri Rajesh Kumar

For Appellant: Shri M. Subramanian, Shri A. Ramachandran-DR
Hearing: 02/12/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 13/10/2010 of the Ld. First Appellate Authority, Mumbai, on the grounds as stated in the grounds of appeal.

2.

During hearing of this appeal, ld. counsel for the assessee, Shri M. Subramanian, in view of the order dated 18/11/2016 ( Bench to grant permission to withdraw the appeal filed by the assessee. The Ld. DR, Shri A. Ramachandran, had no objection to the request of the ld. counsel for the assessee.

1.

2.1. We have considered the submissions from both sides and considering the order dated 18/11/2016 ( ), the appeal of the assessee is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

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