What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2009-2010. The assessee later filed an application requesting withdrawal of the appeal.

What were the issues?

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

Magus Estates & Hotels Ltd vs DCIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “B”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI MAHAVIR SINGH, JM

Hearing: 31/03/2016Pronounced: 03/06/2016

O R D E R

PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- Mumbai, for the assessment year 2009-2010. 2. Though none appeared on behalf of assessee, however, the assessee has filed an application requesting for withdrawal of appeal vide letter dated 17-8-2015. Ld. DR has no objection for the same. 3. We accept the assessee’s request for withdrawal of the appeal and dismiss the appeal of the assessee as withdrawn. 4. In the result, appeal of the assessee is dismissed. Order pronounced in the open court on this 03/06/ 2016. Sd/- Sd/- (MAHAVIR SINGH) (R.C.SHARMA) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक Dated 03/06/2016 प्र.कु.मभ/pkm, नन.स/ PS

MAGUS ESTATES & HOTELS LTD,MUMBAI vs. DCIT 5(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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