NOBLE ELECTRIC CO,MUMBAI vs. ITO WD 20(2)(3), MUMBAI

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ITA 6716/MUM/2014Status: DisposedITAT Mumbai10 November 2016AY 2001-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the submissions from both sides and accepted the assessee's request to withdraw the appeal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

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

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: Shri Joginder Singh, & Shri N.K. Pradhan

For Respondent: Shri Neil Philiph - DR, Shri K.R. Lakshminarayanan
Hearing: 10/11/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) The assessee is aggrieved by the impugned order dated 28/08/2014 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 K.R. Lakshminarayanan requested the Bench to grant permission to withdraw the appeal filed by the assessee. The Ld.DR Shri Neil Philiph had no objection to the request of the ld. counsel for the assessee.

3.

We have considered the submissions from both sides and considering the request of the ld. counsel for the assessee, the permission to withdraw the appeal, by the assessee, is accepted, therefore, the appeal of the assessee is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

1.

This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 10/11/2016.

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