SHAHID KAPOOR,MUMBAI vs. ACIT CIR 11(1), MUMBAI

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ITA 3626/MUM/2012Status: DisposedITAT Mumbai27 June 2016AY 2008-092 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal acceded to the assessee's request to withdraw the appeal. The Revenue did not raise any objection to this request.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3)

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

For Respondent: Shri J Sarvanan
Hearing: 27.6.2016Pronounced: 27.6.2016

सुनवाई की तारीख / Date of Hearing : 27.6.2016 घोषणा की तारीख /Date of Pronouncement: 27.6.2016 आदेश / O R D E R PER RAJESH KUMAR, A. M: This is an appeal filed by the assessee against the order dated 23.2.2012 passed u/s 143(3) by Commissioner of Income Tax-3, Mumbai, for assessment year 2008-09.

2.

At the time of hearing, the ld.AR requested for withdrawal of this appeal for which the ld.DR did not raised any objection.

3.

In view of the factual aspect of the matter, we accede the request of the assessee and allow the assessee to withdraw the appeal.

2 3626/Mum/2012 4. In the result, the appeal of the assessee is dismissed as withdrawn.

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