SALIM AKHTAR KKAGALWALLA,MUMBAI vs. ITO WD 14(3), MUMBAI

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ITA 9122/MUM/2010Status: DisposedITAT Mumbai20 July 2016AY 2005-062 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 considered the assessee's request for withdrawal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal challenging an order of the CIT(A). During the hearing, the assessee's representative stated they were not interested in pursuing the appeal and wished to withdraw it.

What were the issues?

Whether the assessee can withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

Order u/s.254(1)of the Income-tax Act,1961(Act) लेखा सद�य लेखा सद�य राजे�� राजे�� केकेकेके अनुसार अनुसार PER RAJENDRA, AM- लेखा लेखा सद�य सद�य राजे�� राजे�� अनुसार अनुसार Challenging the order,dated 05.10.2010 of CIT(A)-25,Mumbai,the Assessee has filed the present appeal. 2.During the course of hearing before us,the Authorised Representative (AR) of the assessee stated that assessee was not interested tin pursing the appeal and wants to withdraw it. Departmental Representative (DR) stated that he had no objection if withdrawal was allowed. Considering the above appeal filed by the aa stands dismissed, as withdrawn. As a result, appeal filed by the assessee is dismissed. फलतः िनधा�रती �ारा दािखल क� गई अपील नामंजूर क� जाती है. Order pronounced in the open court on 20th,July,2016. आदेश क� घोषणा खुले �यायालय म� �दनांक 20 जुलाई, 2016 को क� गई । Sd/- Sd/- (सी. एन. �साद / C.N. Prasad ) (राजे� / Rajendra) �ाियक सद� / JUDICIAL MEMBER लेखा सद� / ACCOUNTANT MEMBER मुंबई Mumbai; �दनांकDated : 20.07.2016. Jv.Sr.PS. आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order forwarded to : आदेश आदेश आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत 1.Appellant /अपीलाथ� 2. Respondent /��यथ� 3.The concerned CIT(A)/संब� अपीलीय आयकर आयु�, 4.The concerned CIT /संब� आयकर आयु� 5.DR “G ” Bench, ITAT, Mumbai /िवभागीय �ितिनिध, खंडपीठ,आ.अिध.मुंबई 6.Guard File/गाड� फाईल

9122/M(2010(05-07)Salim

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