What did the Tribunal hold?

The Tribunal, considering the assessee's request and the revenue's no objection, dismissed the appeal as withdrawn. The appeal filed by the assessee was therefore dismissed.

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's authorized representative stated that the assessee was not interested in pursuing the appeal.

What were the issues?

The primary issue was whether the assessee wished to withdraw their appeal before the Tribunal.

Shamsundar Bala Halvi, Thane vs ITO | ITAT Mumbai 2016

Income Tax Appellate Tribunal, BENCH “D” MUMBAI

Before: BEFORE SHRI BR BASKARAN & SH PAWAN SINGH

Hearing: 28/07/2016

Sh. Sham Sundar Bala Halvi Versus Income Tax Officer 3(1) B-Wing ,6th floor, Ashar IT B/103, Gokuldham Shrirang Society, Park, Road No 16 – Z, Wagle Thane (w) -400608 Industrial Estate, PAN- AACPH5119B Thane- 400605 Appellant Respondent Assessee repented by : Sh. Paresh Shah AR Revenue represented by : Sh. B.S. Bist Sr DR Date of hearing: 28/07/2016 Date of Pronouncement: 5/ 08/2016 ORDER PER PAWAN SINGH 1. At the outset ld AR for assessee made the statement that assessee is not interested in pursuing his appeal before this Tribunal. Ld AR for assessee requested to allow him to withdraw the present appeal. The Learned DR for revenue has no objection if the assessee withdraws his appeal.

Considering the request of Learned AR of assessee, the present appeal is dismissed as withdrawn.

In the result, appeal filed by assessee is dismissed.

Order pronounced in the open court on 5 day of August, 2016.

Sd/- Sd/- (B.R.BASKARAN) (PAWAN SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated 05/08/2016 Copy of the Order forwarded to: The Appellant 1. The Respondent. 2. The CIT(A), Mumbai. 3. CIT 4. DR, ITAT, Mumbai 5. 6. Guard file.e Copy/

SHAMSUNDAR BALA HALVI,THANE vs. ITO WD 3(3), THANE

What did the Tribunal hold?

What were the facts?

What were the issues?

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