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 appeals.

The assessee filed appeals for assessment years 2006-07, 2007-08, and 2009-10. The assessee later filed a letter requesting the withdrawal of these appeals.

What were the issues?

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

Psl Ltd vs Addl CIT 7(1) | ITAT Mumbai 2016

Order u/s.254(1)of the Income-tax Act,1961(Act) खंडपीठ खंडपीठ केकेकेके अनुसार खंडपीठ खंडपीठ अनुसार अनुसार PER BENCH- अनुसार Challenging the orders dated 30.04.2010, 07.09.2010 and 23.11.2012 of CIT(A)-13, Mumbai the Assessee has filed the above appeals for the assessment years 2006-07, 2007-08 and 2009-10 respectively. The assessee has filed letter dated 21st June, 2016 through its representative for withdrawal of the above mentioned appeals.

The Departmental Representative (DR) has no objection to the withdrawal of the said appeals. In view of these facts we allow the withdrawal of all the above mentioned appeals and hence, all the above appeals are dismissed as withdrawn. As a result appeals filed by the Assessee stand dismissed. फलतः िनधा"रती "ारा दािखल क" गई अपील" नामंजूर क" जाती है. Order pronounced in the open court on 23rd June, 2016. आदेश क" घोषणा खुले "यायालय म" "दनांक 23 जून, 2016 को क" गई । ( पवन "सह / Pawan Singh) (राजे"" / RAJENDRA) "याियक सद"य / JUDICIAL MEMBER लेखा लेखा सद"य लेखा लेखा सद"य सद"य / ACCOUNTANT MEMBER सद"य मुंबई Mumbai; "दनांकDated : 23.06.2016. Jv.Sr.PS.

PSL LTD,MUMBAI vs. ADDL CIT 7(1), 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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