What did the Tribunal hold?

The Tribunal noted that the Departmental Representative had no objection to the withdrawal application. Therefore, the Tribunal allowed the assessee's request to withdraw the appeal.

The assessee filed an appeal before the Income Tax Appellate Tribunal for the Assessment Year 2009-10. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

Jyotindra Manibhai Trivedi vs CIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

Before: S/SHRI R. C. SHARMA & AMARJIT SINGH

For Appellant: Shri Milin Dattani

Hearing: 18.03.2016Pronounced: 08.06.2016

Assessee by: Shri Milin Dattani Department by: Shri M. M. Chate सुनवाई क" तार"ख / Date of Hearing: 18.03.2016 घोषणा क" तार"ख /Date of Pronouncement: 08.06.2016 आदेश / O R D E R PER AMARJIT SINGH, JM:

This is an appeal against the order dated 28.03.2014 passed by the Commissioner of Income Tax 26, Mumbai relevant to the A.Y.2009-10. 2. The assessee has moved an application to withdraw the present appeal to which the learned DR has no objection. Therefore, in view of the said circumstances the appeal filed by the assessee is dismissed as withdrawn. Assessment Year: 2009-10

In the result, the appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open court on 8th June, 2016 (AMARJIT SINGH) (R.C.Sharma) लेखा सद"य / ACCOUNTANT MEMBER "या"यक सद"य/JUDICIAL MEMBER मुंबई Mumbai; "दनांक Dated : 8th June, 2016 MP MP MP MP

JYOTINDRA MANIBHAI TRIVEDI,MUMBAI vs. CIT 26, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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