What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the no objection from the Revenue. The appeal was permitted to be withdrawn.

The assessee filed an appeal against the order of the CIT(A) confirming an addition of Rs. 22,83,379/-. During the hearing, the assessee was absent but filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal as it had become infructuous.

Vasant Kalyanji Bheda vs ITO | ITAT Mumbai 2016

Income Tax Appellate Tribunal, MUMBAI BENCHES, ‘SMC’ MUMBAI

Before: Shri Joginder Singh

For Respondent: Shri Rajesh Ojha, JCIT

Hearing: 11/07/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) The instant appeal has been filed by the assessee for Assessment Year 2007-08 against the order of Ld. Commissioner of Income Tax (Appeals)-18, Mumbai dated 10/01/2014 on the grounds stated in the grounds of appeal

broadly confirming addition of Rs.22,83,379/-.

2. During hearing of this appeal, none was present for the assessee. However, the assessee has filed an application to grant permission to withdraw the appeal on the ground that appeal bearing has been heard the decided by the Tribunal on 04.05.2016 and thus the impugned appeal has become infructuous. The learned D.R. Shri Rajesh Ojah had no objection if the present appeal is allowed to be withdrawn.

2.1. I have considered the application of the assessee and also no objection from the learned D.R. considering the totality of facts the appeal of the assessee is permitted to withdraw the instant appeal, therefore, it is dismissed as withdrawn.

VASANT KALYANJI BHEDA,MUMBAI vs. ITO 19(3)(4), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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