SHILPA MILIND DESAI,MUMBAI vs. ACIT 15(2), MUMBAI

ITA 3160/MUM/2014Status: DisposedITAT Mumbai10 May 2016AY 2007-082 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 to withdraw the present appeal as the issue had already been decided in their favor in a prior appeal. The Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's representative stated that the relief sought in the appeal had already been granted in a previous, related appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to the issue being already decided in their favor in a related matter.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI SANJAY ARORA & SHRI PAWAN SINGH

For Appellant: Shri Bhupendra Shah (AR)

For Respondent: Shri Debabrata Baidya (DR)

Hearing: 10.05.2016Pronounced: 10.05.2016

O R D E R PER PAWAN SINGH, JM:

1. 1. When the case was taken for hearing Ld. Authorised Representative (AR) for assessee stated the relief prayed in the present case , has already granted to assessee in vide order dated 21.08.2015, hence the assessee wish to withdraw the present appeal. Ld. Departmental Representative (DR) not objected to the withdrawal of the appeal. Hence, keeping in view, the application for withdrawal of appeal dated 09.05.2016 filed by assessee, the AR of assessee is allowed to withdraw the appeal.

2. In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on this 10th May, 2016.

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