SUBHASH MELANIO COUTINHO,MUMBAI vs. ITO 19(3)(4), MUMBAI

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ITA 7281/MUM/2010Status: DisposedITAT Mumbai27 June 2016AY 2003-042 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an order passed under Section 271(1)(c) for the assessment year 2003-04. The assessee did not appear for the hearing and sent a letter stating they were no longer interested in pursuing the appeal.

What were the issues?

Whether the assessee is interested in pursuing the appeal and whether the appeal can be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SHAILENDRA KUMAR YADAV, JM & SHRI RAJESH KUMAR, AM

Hearing: 27.6.2016Pronounced: 27.6.2016

O R D E R PER RAJESH KUMAR, A. M: This is an appeal filed by the assessee against the order dated 10.6.2010 passed u/s 271(1) (c) by Commissioner of Income Tax-30, Mumbai, for assessment year 2003-04.

2.

None appeared for and on behalf of the assessee; therefore, we proceed to dispose off this appeal ex-parte without the presence of assessee. However, at the time of hearing, we find from the record that the assessee has sent a letter dated 22.6.2016 informing the registry that the assessee is no longer interested in the appeal. When this fact was confronted to the ld. DR, he did not raised any objection on the letter written by the assessee.

2 7544/Mum/2013

3.

In view of the factual aspect of the matter, we accept the request of the assessee and allow the assessee to withdraw the appeal for want of not interested in pursuing the appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

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