BAJAJ ELECTRICALS LTD,MUMBAI vs. DCIT RG TDS 1, MUMBAI

ITA 900/MUM/2014Status: DisposedITAT Mumbai11 February 20162 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's petition to withdraw the appeals. The Revenue did not object to this request.

What were the facts?

The assessee, Bajaj Electricals Limited, filed two appeals before the ITAT, Mumbai for the assessment year 2011-12. The assessee subsequently filed a petition seeking to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

For Respondent: Shri Prakash L Pathade

Hearing: 11.2.2016Pronounced: 11.2.2016

सुनवधई की तधयीख / Date of Hearing : 11.2.2016 घोषणध की तधयीख /Date of Pronouncement: 11.2.2016 आदेश / O R D E R Per Bench: Both the appeals preferred by the assessee are directed against the order passed by Ld CIT(A)-20, Mumbai and they relate to the assessment year 2011-12.

The assessee has moved a petition before the Bench seeking to withdraw these appeals. The ld.DR did not object to the request put forth by the assessee. Accordingly, we allow the assessee to withdraw these appeals.

2 8 99 an d 90 0 / M/ 2 01 4

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