What did the Tribunal hold?

The Tribunal noted that the Departmental Representative had no objection to the withdrawal. Consequently, the Tribunal allowed the withdrawal of the appeal.

The assessee filed an appeal before the ITAT challenging an order of the CIT(A). The assessee later filed a written application requesting permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

Spectrum Coal and Power Ltd, New… vs ACIT | ITAT Mumbai 2016

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 PER RAJENDRA, AM- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार PER RAJENDRA, AM PER RAJENDRA, AM Challenging the order of the CIT(A)-2,Mumbai,dated 24.02.2014,the Assessee has filed the above 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of the appeal filed by the assessee before the Tribunal and accordingly the appeal of the assessee is dismissed as withdrawn.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. Order pronounced in the open court on 4th July,2016. आदेश क" घोषणा खुले "यायालय म" "दनांक 4th जुलाई, 2016 को क" गई । (सी. एन. "साद / C.N. Prasad ) (राजे"" / Rajendra) "याियक सद"य / JUDICIAL MEMBER लेखा सद" / ACCOUNTANT MEMBER मुंबई Mumbai; "दनांकDated : 04.07.2016. Jv.Sr.PS. 1 4419/Mum/2014(02-03)

SPECTRUM COAL AND POWER LTD,NEW DELHI vs. ACIT CIR 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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