What did the Tribunal hold?

The assessee's counsel, with instructions from the assessee, requested to withdraw the appeal. The department did not object to this request.

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessment for the relevant year was framed under Section 143(3) of the Income Tax Act.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal.

Supreet Kaur Nagi vs DCIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “SMC” BENCH: MUMBAI

Before: Hon’ble Sri Mahavir Singh, JM

Date of Pronouncement: 04-07-2016 ORDER Shri Mahavir Singh, Judicial Member: This appeal by the assessee is arising out of order of CIT(A) in Appeal No. CIT(A)-39/DC.CC 20/IT-199/2012-13 dated 6-12-2013. Assessment was framed by DCIT, Cent, Cir.20, Mumbai for the assessment year 2010-11 u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) vide his order dated 05-02-2013.

At the outset, the ld. counsel for the assessee, under the instruction of the assessee, requested before the Bench for withdrawal of the appeal vide letter dated 4th July. On query, ld. Sr.DR appearing on behalf of the department has not objected to withdrawal of the appeal. In view of this, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the asssessee is dismissed as withdrawn. Order pronounced in the open court on 04-07-2016

Sd/- MAHAVIR SINGH Dated 04-07-2016 JUDICIAL MEMBER

1 Smt. Supreet Kaur Nagi-SMC-JM *PP /Sr.P.S. Copy of the order forwarded to: 1. Appellant/assessee: Smt. Supreet Kau Nagi, 602 B Wing, Foreshore Apartments, Juhu Tara Road, Santacruz (Wes), Mumbai-49.

SUPREET KAUR NAGI,MUMBAI vs. DCIT CEN CIR 20, MUMBAI

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