MERIND LTD,MUMBAI vs. ACIT CEN CIR 14, MUMBAI

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ITA 906/MUM/2011Status: DisposedITAT Mumbai30 November 2016AY 2004-052 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Department had no objection to the withdrawal application. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2004-05. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn upon their application.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI RAJENDRA, AM & SHRI AMARJIT SINGH, JM

For Appellant: Ms. Mansi Modi
Hearing: 30.11.2016Pronounced: 30.11.2016

PER AMARJIT SINGH, JM: This is an appeal against the order dated 22.11.2010 passed by the Commissioner of Income Tax (Appeals) -22, Mumbai [hereinafter referred to as the “CIT(A)”] relevant to the assessment year 2004-05. 2. The assessee has moved an application dated 29.11.2016 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 Therefore, in view of the said circumstances the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is hereby ordered to dismissed as withdrawn. Assessment Year: 2004-05 Order pronounced in the open court on 30th November, 2016 (RAJENDRA) (AMARJIT SINGH) लेखा सद" / ACCOUNTANT MEMBER "ाियक सद"/JUDICIAL MEMBER मुंबई Mumbai; िदनांक Dated :30th November, 2016 MP आदेश की "ितिलिप अ"ेिषत/Copy of the Order forwarded to : अपीलाथ" / The Appellant

1.

""थ" / The Respondent. 2. आयकर आयु"(अपील) / The CIT(A)- 3. आयकर आयु" / CIT 4. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, मुंबई / DR, ITAT, Mumbai 5. गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, स"ािपत "ित //// उप/सहायक पंजीकार (Dy./Asstt.

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