What did the Tribunal hold?

The Tribunal considered the submissions and granted permission to withdraw the appeals. Consequently, all the appeals were dismissed as withdrawn.

The assessee filed three appeals against the orders of the First Appellate Authority. During the hearing, the assessee's representative requested permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the pending appeals before the Tribunal.

Nazarana Khatun vs ACIT | ITAT Mumbai 2016

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

Before: Shri Joginder Singh, & Shri Rajesh Kumar

For Appellant: Shri Abjal Ali Shah, Shri A.Ramachandran-DR

Hearing: 08/08/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) These three appeals are filed by the assessee against the impugned orders all dated 15/05/2015 of the Ld. First Appellate Authority, Mumbai. 2. During hearing of these appeals, husband of the assessee, Shri Abjal Ali Shah, requested the bench to grant permission to withdraw these appeals. The ld. DR, Shri A. Ramachandran, had no objection to the request of the assessee.

2.1. We have considered the rival submissions and perused the material available on record. In view of the submission on behalf of the assessee for grant of permission for withdrawal of appeals, the necessary permission is granted, therefore, all these appeals are dismissed as withdrawn.

Finally, the appeals of the assessee are dismissed as withdrawn.

This order was pronounced in the open court in the presence of the ld. representatives from both sides at the conclusion of the hearing on 27/07/2016.

NAZARANA KHATUN,MUMBAI vs. ASST CIT 19(3) PRESTNT JURISDICTION ACIT 23(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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