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Income Tax Appellate Tribunal, MUMBAI BENCH “H”, MUMBAI
Before: SHRI SANJAY GARG & SHRI RAJESH KUMAR
The above titled appeals have been preferred by the assessee against the order of the Commissioner of Income Tax-5, Mumbai (in short ‘CIT’) dt. 10.7.2014.
The assessee through the grounds of appeal has agitated the action of the Ld. CIT in setting aside the assessment order invoking the provisions of Sec. 263 of the Income Tax Act, 1961. The assessee has moved an application dt. 21.3.2016 stating that in set aside proceedings, the Assessing Officer has not made any addition. In view
2 Dhadda Diamonds Pvt. Ltd. & 4906/Mum/2015 of this, the assessee is no more interested in further pursuing these appeals. It has, therefore, been prayed that the above appeals be dismissed as withdrawn. The ld. Departmental Representative has also stated that he has no objection in the withdrawal of the appeals by the assessee. In view of this, the above titled appeals are hereby dismissed as withdrawn.
In the result, the appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court on 23/03/2016.