KAKU TULSIDAS BHATIA,MUMBAI vs. CIT 16, MUMBAI

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ITA 3220/MUM/2013Status: DisposedITAT Mumbai16 March 2016AY 2007-081 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 noted that the assessee had formally requested to withdraw the appeal and the Revenue had no objection. Therefore, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order of the CIT. During the hearing, the assessee's representative expressed a desire to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 254(1)

AI-generated summary — verify with the full judgment below

आयकर अपीलीय अिधकरण, , , , मुंबई ए खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे",लेखा सद" एवं अिमत शु" "ाियक सद" Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर अपील सं./I.T.A./3220/Mum/2013,िनधा"रण वष" /Assessment Year: 2007-08 Shri Kaku Tulsidas Bhatia ACIT-Circle-16(2) 39/40, Purab Apartment, Mumbai. 42, Ridge Road, Malabar Hill Vs. Mumbai-400 006. PAN: AABPB 0770 H (अपीलाथ" /Appellant) (""थ" / Respondent) Revenue by: Ms. Malathi Sridharan Assessee by: N.M. Porwal सुनवाई की तारीख / Date of Hearing: 09.03.2016 घोषणा की तारीख / Date of Pronouncement: 16.03.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order u/s.254(1)of the Income-tax Act,1961(Act) लेखा सद" राजे" के अनुसार PER RAJENDRA, AM- Challenging the order of the CIT-16, Mumbai, dated 29/03/2012, the assessee has filed the present appeal. 2.During the course of hearing before us, the Authorised Representative (AR) of the assessee was not interested in pursuing the matter and wanted to withdraw the appeal. 3.We find that the assessee, vide his letter dated 9th June, 2014 had requested the Tribunal to allow him to withdraw the appeal. DR had no objection to the same. Hence the above appeal is treated as withdrawn. In the result, appeal filed by the assessee is dismissed . फलतः िनधा"रती "ारा दािखल क" गई अपील नामंजूर क" जाती है. Order pronounced in the open court on 16th March, 2016. आदेश की घोषणा खुले "ायालय म" िदनांक 16 माच", 2016 को क" गई । (अिमत शु"ल/ Amit Shukla ) (राजे"" / Rajendra) "याियक सद"य / JUDICIAL MEMBER लेखा लेखा लेखा सद"य लेखा सद"य सद"य / ACCOUNTANT MEMBER सद"य मुंबई Mumbai; "दनांकDated : .03.2016. Jv.Sr.PS. आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत/Copy of the Order forwarded to : आदेश आदेश आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत 1.Appellant /अपीलाथ"

2.

Respondent /""यथ" 3.The concerned CIT(A)/संब" अपीलीय आयकर आयु", 4.The concerned CIT /संब" आयकर आयु" 5.DR “A ” Bench, ITAT, Mumbai /िवभागीय "ितिनिध, खंडपीठ,आ.अ."याया.मुंबई 6.Guard File/गाड" फाईल स"यािपत "ित //// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst.

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