What did the Tribunal hold?

The Tribunal acceded to the request of the assessee and granted permission to withdraw the appeal. The appeal filed by the assessee was accordingly dismissed as withdrawn.

The assessee filed an appeal before the ITAT Mumbai for the assessment year 2007-08. During the hearing, the assessee submitted a letter requesting the withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Abjal Ali Sha vs ACIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: HON’BLE S/SHRI JOGINDER SINGH (JM), & RAJESH KUMAR,(AM)

Hearing: 27.7.2016Pronounced: 27.7.2016

स्थधमी रेखध सं./जीआइआय सं./PAN/GIR No. :AACPS0354F अऩीरधथी ओय से / Appellant by: Appellant in person प्रत्मथी की ओय से/Respondent by Shri A Ramchandran सुनवधई की तधयीख / Date of Hearing : 27.7.2016 घोषणध की तधयीख /Date of Pronouncement : 27.7.2016 आदेश / O R D E R

Per RAJESH KUMAR, Accountant Member:

This is an appeal filed by the assessee and is directed against the order of the Ld. CIT(A)-32, Mumbai dt.18.05.2015 pertaining to A.Y. 2007-08.

At the time of hearing, the appellant appeared in person and submitted a letter dated 27.7.2016 requesting the Bench for withdrawal of the appeal. The ld. DR did not object to the plea put forth by the assessee-appellant. 3. We accede the request of the assessee and grant permission to the assessee to withdraw the appeal. Accordingly, the appeal filed by the assessee stands dismissed withdrawn. Letter dated 27.7.2016 filed by the assessee is taken on record.

ABJAL ALI SHA,MUMBAI vs. ASST CIT 19(3) PRESTNT JURISDICTION ACIT 23(1), MUMBAI

What did the Tribunal hold?

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