DCIT (OSD-II) C RG 7, MUMBAI vs. ARUNA M. FARIA, MUMBAI

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ITA 1549/MUM/2012Status: DisposedITAT Mumbai04 April 2016AY 2009-104 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the Revenue's request to withdraw its appeal. Consequently, the assessee's cross-objection was rendered infructuous.

What were the facts?

The Revenue filed an appeal before the ITAT, and the assessee filed a cross-objection. During the hearing, the Revenue sought permission to withdraw its appeal.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn and if the assessee's cross-objection becomes infructuous as a result.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “A”, MUMBAI

Before: Shri Joginder Singh & Shri Rajendra

For Respondent: Ms. Hiral D. Sejpal
Hearing: 04/04/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) The Revenue is aggrieved by the impugned order dated 05/12/2011 of the ld. First Appellate Authority, Mumbai, whereas, the assessee has also preferred cross objection against the aforesaid order.

2.

First, we shall take up the appeal of the Revenue ( ) on the grounds stated therein. During hearing, the ld. DR, Shri Sunil K. Jha, sought permission to withdraw the appeal of the department to which the ld. counsel for the assessee, Ms. Hiral D. Sejpal, had no objection. In view of the request, the appeal of the Revenue is dismissed as withdrawn.

3.

So far as, the cross objection of the assessee is concerned, the ld. counsel for the assessee stated that, in view of the withdrawal of appeal by the department, it will

1.

C.O. No.63/Mum/2013 Aruna M. Faria become in-fructuous. Thus, the cross objection of the assessee are also dismissed as in-fructuous.

Finally, the appeal of the Revenue is dismissed as withdrawn, whereas, the cross objection of the assessee is dismissed being in-fructuous.

This order was pronounced in the open in the presence of ld. representatives from both sides at the conclusion of the hearing on 04/04/2016.

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