EXECUTORS OF THE ESTATE OF COL PESI M BHAROACHA,MUMBAI vs. ASST CIT RG 12(1), MUMBAI

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ITA 367/MUM/2015Status: DisposedITAT Mumbai21 July 2016AY 2010-112 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 granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) which arose from an order passed by the Assessing Officer. The assessee requested permission to withdraw the appeal during the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal as the Assessing Officer had already granted the necessary relief.

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, MUMBAI BENCH “I”, MUMBAI

Before: SHRI G.S.PANNU & SHRI AMARJIT SINGH

For Appellant: Shri Ajit Shah
For Respondent: Shri A.K.Kardam
Hearing: 21/07/2016Pronounced: 21/07/2016

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER (Assessment Year : 2010-11) Executors of the Estate of Col.Pesi M. Bharocha, C/o. Kalyaniwalla & Mistry, Army & Navy Building, 148, Mahatma Gandhi Road, Fort,Mumbai -400 001 PAN:AAATE 2432Q ... Appellant Vs. The Asstt. Commissioner of Income Tax, Range 12(1), Mumbai. .... Respondent Appellant by : Shri Ajit Shah Respondent by : Shri A.K.Kardam Date of hearing : 21/07/2016 Date of pronouncement : 21/07/2016 ORDER PER G.S.PANNU,A.M:

The captioned appeal filed by the assessee pertaining to assessment year 2010-11 is directed against an order passed by CIT(A)- 23, Mumbai dated 16/10/2014, which in turn arises out of an order passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) dated 28/11/2012.

2.

At the time of hearing, Ld. Representative for the assessee made a request for permission to withdraw the appeal, as the necessary relief has already been allowed by the Assessing Officer. Ld. Departmental Representative for the Revenue has no objection to the aforesaid plea of the assessee.

3.

Accordingly, the appeal of the assessee is dismissed as withdrawn. The above decision was pronounced in the open court in the presence of both the parties at the conclusion of the hearing on 21/07/2016.

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