SONI BHATT,MUMBAI vs. DCIT CEN CIR 29, MUMBAI

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ITA 4876/MUM/2013Status: DisposedITAT Mumbai28 July 2016AY 1995-962 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 tribunal permitted the assessee to withdraw the appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 1995-96. At the outset of the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal to avoid further litigation.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI RAJENDRA & SHRI C.N. PRASAD,

For Respondent: Shri R.K. Sahu
Hearing: 28.07.2016Pronounced: 28.07.2016

आदेश / O R D E R PER C.N. PRASAD, JM:

1.

This appeal by the assessee is preferred against the order of the Ld. CIT(A)-36, Mumbai dated 19.03.2013 pertaining to assessment year 1995-96.

2.

At the outset, the Ld. Counsel for the assessee submitted that assessee does not wish to pursue the appeal as to avoid litigation with the department, therefore assessee may be permitted to withdraw the appeal. The Ld. Counsel for the assessee has submitted a letter dated 27th July, 2016 for withdrawal of the appeal.

3.

The Ld. Departmental Representative has no objection to the aforesaid plea of the assessee.

4.

Accordingly, the appeal of the assessee is dismissed as withdrawn.

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