What did the Tribunal hold?

The Tribunal considered the submissions and, in view of the assessee's request, granted permission to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.

The assessee filed two appeals for Assessment Years 2002-03 and 2006-07. During the hearing, the assessee's counsel requested permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

Rediffusion Dentsu Young &… vs ACIT | ITAT Mumbai 2016

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

Before: Shri Joginder Singh, & Shri Ashwani Taneja

For Appellant: Shri Pankaj Jain

For Respondent: Shri B.S. Bist-DR

Hearing: 22/06/2016

आदेश / O R D E R

Per Joginder Singh (Judicial Member) Both these appeals are by the assessee, for Assessment year 2002-03 and 2006-07, aggrieved by the impugned orders dated 07/11/2012 & 20/11/2012 of the Ld. First Appellate Authority, Mumbai.

During hearing of these appeals, the ld. counsel for the assessee, Shri Pankaj Jain requested the bench to grant permission to withdraw these appeals. The ld. DR, Shri B.S. Bist, 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 counsel for the assessee both these appeals are dismissed as withdrawn.

Finally, the appeals of the assessee are dismissed as withdrawn.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 22/06/2016.

REDIFFUSION DENTSU YOUNG & RUBICAM P.LTD,MUMBAI vs. ASST CIT 7(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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