OPTIMYSTIX ENTERTAINMENT INDIA P.LTD,MUMBAI vs. DCIT RG 8(1)(OSD), MUMBAI

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ITA 2568/MUM/2014Status: DisposedITAT Mumbai26 July 2016AY 2008-092 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 assessee's counsel stated that the assessee was not interested in pursuing the appeal. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee preferred an appeal against the order of the CIT(A) for the assessment year 2008-09. The assessment was framed under section 143(3)(ii) of the Income Tax Act.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

For Appellant: Shri R. C. Jain, Shri Sunil Bhandari, ARs
For Respondent: Shri K. Mohandas, DR

O R D E R

PER MAHAVIR SINGH, JM:

1.

This appeal is preferred by the assessee against the order of the CIT (A)-17, Mumbai passed in appeal No.CIT (A)-17/IT-177/10-11 dated 29-01-2014. Assessment was framed by the DCIT-8(1) (OSD), Mumbai vide his order passed u/s 143 (3) (ii) of the Income Tax Act, 1961 (hereinafter “the Act”) dated 24-12-2010 for assessment year 2008-09.

2.

At the outset, the learned Counsel for the assessee made a statement at the Bar that the assessee is not interested in pursuing this appeal and the same may be treated as not pressed. On query from the Bench, the learned Sr. DR stated that he has no objection if the assessee is permitted to withdraw the appeal. In view of the above, we permit the withdrawal of the appeal and dismissed the same as withdrawn.

3.

In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in the open court on 26/07/2016.

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