What did the Tribunal hold?

The Tribunal considered the submissions and allowed the assessee's request to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.

The assessee filed two appeals before the ITAT for assessment years 2009-10 and 2010-11. The assessee's counsel requested permission to withdraw these appeals during the hearing.

What were the issues?

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

Ramniranjan Jhunjhunwala College vs ITO | ITAT Mumbai 2016

Income Tax Appellate Tribunal, MUMBAI BENCHES “D”, MUMBAI

Before: Shri Joginder Singh, & Shri Ashwani Taneja

For Appellant: Shri Amit Agrawal

For Respondent: Shri Pradeep S. Arya Sr.DR

Hearing: 27/06/2016

आदेश / O R D E R

Per Joginder Singh (Judicial Member) Both these appeals are by the assessee, for Assessment years 2009-10 and 2010-11, aggrieved by the impugned orders dated 31/01/2014 & 23/01/2014 of the Ld. First Appellate Authority, Mumbai.

During hearing of these appeals, the ld. counsel for the assessee, Shri Amit Agrawal requested the bench to grant permission to withdraw these appeals. The ld. Sr. DR, Shri Pradeep S. Arya, had no objection to the request of the assessee.

2.1. We have considered the rival submissions and perused the material available on record. In view of the submission of the ld. counsel for the assessee both these appeals are dismissed as withdrawn.

Finally, the appeals of the assessee are dismissed as withdrawn.

This order was pronounced in the open court in the presence of Ld. representative from both sides at the conclusion of the hearing on 27/06/2016.

RAMNIRANJAN JHUNJHUNWALA COLLEGE,MUMBAI vs. ITO TDS 3(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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