PIRAMAL FUND MANAGEMENT P.LTD,MUMBAI vs. DCIT CIR 6(1), MUMBAI

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ITA 5301/MUM/2015Status: DisposedITAT Mumbai16 March 2016AY 2011-122 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 granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) which arose from an assessment order. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S.PANNU & SHRI SAKTIJIT DEY

For Respondent: Shri B.S.Bist
Hearing: 16/03/2017Pronounced: 16/03/2017

ORDER PER G.S.PANNU,A.M:

The captioned appeal filed by the assessee pertaining to assessment year 2011-12 is directed against an order passed by CIT(A)-12, Mumbai dated 06/08/2015, which in turn, arises out of an order passed by the Assessing Officer under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) dated 27/01/2014.

(Assessment Year 2011-12) Vide letter dated 24th February, 2017 assessee has requested for 2. grant of permission to withdraw its appeal. The contents of the assessee’s letter read as under:- “ We refer to the Appeal No. 5301/Mum-2015 filed on 09 November 2015 against appeal against the Order passed by the Commissioner of Income Tax (Appeals)-12, Mumbai (hereinafter referred to as the CIT(A)) under section 143(3) of the Income tax Act,1961 ('Act'). A copy of the appeal in Form 36 along with acknowledgement receipt is attached herewith for your ready reference.

In this regard, it is submitted that the Company in a spirit of co-operation and to end probated litigations, does not want to pursue the said appeal. Under the circumstances, we request that the Company be permitted to withdraw the said appeal. We trust that you shall have no difficulty in acceding to our request” .

3.

Ld. Departmental Representative for the Revenue has no objection to the aforesaid request of the assessee. 3. Accordingly, the appeal of the assessee is dismissed as withdrawn.

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