What did the Tribunal hold?

The Tribunal considered the request of the assessee and the lack of objection from the Revenue. Consequently, the appeal was dismissed as withdrawn.

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

What were the issues?

Whether the assessee should be allowed to withdraw an appeal filed inadvertently.

Deepak Shamabhu Das Bhalla (HUF) vs ITO | ITAT Mumbai 2016

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

Before: Shri Joginder Singh,

For Respondent: Shri A. Rajhans -DR

Hearing: 01/09/2016

सुनवाई क" तार"ख / Date of Hearing 01/09/2016 01/09/2016 आदेश क" तार"ख /Date of Order: आदेश / O R D E R The assessee is aggrieved by the impugned order dated 14/03/2014 of the Ld. First Appellate Authority, Mumbai.

During hearing of this appeal, the ld. counsel for the assessee, Shri Madhur Agarwal, filed an application with a request that the assessee may be allowed to withdraw the appeal as inadvertently two appeals have been filed by the assessee on the same grounds. The ld. DR, Shri A. Rajhans, had no objection to the request of the assessee.

2.1. Considering the factual matrix and the request of the assessee, this appeal is dismissed as withdrawn.

Finally, the appeal of the assessee is dismissed as withdrawn.

This order was pronounced in the open in the presence of ld. representatives from both sides at the conclusion of the hearing on 01/09/2015. (Joginder Singh) "या"यक सद"य / JUDICIAL MEMBER मुंबई Mumbai; "दनांक Dated : 01/09/2016 f{x~{tÜ? P.S /"नजी स"चव आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant 2. ""यथ" / The Respondent. 3. आयकर आयु"त/ The CIT, Mumbai. 4. आयकर आयु"त / CIT- , Mumbai 5. "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, मुंबई / DR, ITAT, Mumbai

DEEPAK SHAMABHU DAS BHALLA (HUF),MUMBAI vs. ITO WD 15(3)(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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