What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

The assessee filed an appeal before the Income-tax Appellate Tribunal. Subsequently, the assessee filed a written application requesting permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal filed before the tribunal.

Economic Pharmaceuticals P.Ltd vs ITO | ITAT Mumbai 2016

Order u/s.254(1)of the Income-tax Act,1961(Act) लेखा लेखा सद�य लेखा लेखा सद�य सद�य राजे�� सद�य राजे�� राजे�� केकेकेके अनुसार राजे�� अनुसार अनुसार PER RAJENDRA, AM- अनुसार Challenging the order dated 1.11.2011 of the CIT(A)-9,Mumbaithe Assessee has filed the present appeal. 2.The assessee has filed a written application (dated 04.07.2016) requesting for permission to withdraw the appeal filed before the Tribunal.

The Ld. Departmental Representative has no objection to the withdrawal of the appeal by the assessee. In these facts we allow the withdrawal of the appeal filed by the assessee before the Tribunal and accordingly the appeal of the assessee is dismissed as withdrawn. In the result, the appeal of the assessee is dismissed. फलतः िनधा�रती �ारा दािखल क� गई अपील नामंजूर क� जाती है.

8736/Mum/2011(07-08)

ECONOMIC PHARMACEUTICALS P.LTD,MUMBAI vs. ITO WD 9(1)(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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