RAMNARAYAN ARJUN SINGH FOUNDATION,MUMBAI vs. DIT (E) 3(1), MUMBAI

PDF · subscribers
ITA 5224/MUM/2013Status: DisposedITAT Mumbai03 October 2016AY 2012-132 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 assessee's request to withdraw the appeal. The revenue's representative did not object to the withdrawal.

What were the facts?

The assessee preferred an appeal before the Income Tax Appellate Tribunal. The assessee's Authorized Representative (A.R.) requested to withdraw the appeal at the outset of the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI

Before: SHRI SANJAY GARG & SHRI ASHWANI TANEJA

For Appellant: Shri Pranjal Jain, A.R
For Respondent: Shri Sunil K. Jha, D.R
Hearing: 03.10.2016Pronounced: 03.10.2016

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee. However, the Ld. A.R. for the assessee, at the outset, has submitted that he wants to withdraw the appeal.

2.

The Ld. D.R. has not objected to the submission of the Ld. A.R.

3.

Accordingly, the appeal is hereby dismissed as withdrawn.

Order pronounced in the open court on 03.10.2016.

Recent GST High Court judgments

Search GST case law →