STRATBIZ CONSULTING P.LTD,MUMBAI vs. ITO 7(2)(4), MUMBAI

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ITA 6683/MUM/2016Status: DisposedITAT Mumbai25 April 2016AY 2009-102 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 its appeal. Consequently, the grounds raised by the assessee were dismissed as the appeal was withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT-14, Mumbai for AY 2009-2010. The assessee subsequently filed a letter seeking to withdraw the appeal to avoid further litigation.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI D. KARUNAKARA RAO

For Appellant: Shri D. Sashank
Hearing: 25.04.2017Pronounced: 25.04.2017

अऩीराथी की ओय से / Appellant by : Shri D. Sashank प्रत्मथी की ओय से/ Respondent by : Mrs. Beena Santosh, DR सुनवाई की तायीख / Date of Hearing : 25.04.2017 घोषणा की तायीख /Date of Pronouncement : 25.04.2017 आदेश / O R D E R

PER D. KARUNAKARA RAO, AM:

1.

This appeal filed by the assessee on 15.11.2016 is against the order of the CIT-14, Mumbai dated 25.07.2016 for the assessment year 2009-2010.

2.

At the outset, Ld Counsel for the assessee brought my attention to the letter dated 17.04.2017, filed by the assessee, seeking permission of the Bench to withdraw its appeal and read out the contents of the said letter which is as under:- “The aforesaid appeal is fixed for hearing on 25.04.2017 before your Honors. We do not wish to pursue the appeal to avoid litigation with the Department as the amount involved in the said appeal is small. Hence, we request the Hon’ble Members to allow us to withdraw the above appeal.” 3. After hearing both the parties and on perusal of the said letter, I approve the assessee to withdraw its appeal. Accordingly, grounds raised

by the assessee are dismissed since the appeal is withdrawn.

4. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 25th April, 2017.

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