DHAVAL D. SHAH,MUMBAI vs. ASST CIT CEN CR 13, MUMBAI

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ITA 3239/MUM/2014Status: DisposedITAT Mumbai07 June 2016AY 2009-103 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee moved an application for withdrawal of the appeal. The Department had no objection to the withdrawal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

AI-generated summary — verify with the full judgment below

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

Before: Shri Joginder Singh, & Shri Ashwani Taneja

For Appellant: Shri Ankit Shrimali, Ms. Surbhi Sharma (Sr. DR)
Hearing: 07/06/2016

आदेश / O R D E R

Per Joginder Singh (Judicial Member)

1.

The assessee is aggrieved by the impugned order dt. 23.11.2012 of the learned First Appellate Authority, Mumbai on the grounds stated in the grounds of appeal.

2.

During hearing of this appeal, the learned counsel for the assessee, Shri Ankit Shrimali moved an application for withdrawal of appeal, filed by the assessee. The learned D.R had no objection to the request of the assessee.

3.

Considering the application of the assessee that already tax has been paid on the additions and the assessee is not interested to pursue his appeal, therefore, the application of the assessee for withdrawal of appeal is allowed, therefore, the appeal of the assessee is dismissed as withdrawn.

This order was pronounced in the open in the presence of ld. representatives from both sides at the conclusion of the hearing on 07/06/2016.

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