What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.

The assessee filed appeals against the orders of the CIT(A) for assessment years 2007-08 to 2012-13. The assessee subsequently filed a letter requesting to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

A.K. Motiwala vs ACIT | ITAT Mumbai 2016

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Hearing: 5.2.2016Pronounced: 5.2.2016

स्थधमी रेखध सं./जीआइआय सं./PAN. :AAAFA1948F अऩीरधथी ओय से / Assessee by None प्रत्मथी की ओय से/Respondent by Shri A K Dhondial सुनवधई की तधयीख / Date of Hearing : 5.2.2016 घोषणध की तधयीख /Date of Pronouncement: 5.2.2016 आदेश / O R D E R Per Bench: The assessee has filed these appeals challenging the orders passed by Ld CIT(A)-32, Mumbai for the assessment years 2007-08 to 2012-13.

The assessee has filed a letter dated 28.1.2016 wherein it is stated that the assessee wants to withdraw the above said appeals. Accordingly, above request of the assessee was confronted with the ld.DR who did not object to the prayer of the assessee. Accordingly, we allow the assessee to withdraw these appeals. Accordingly, the appeals of the assessee are dismissed as withdrawn.

2 4 06 5 t o 4 0 7 0/ M/ 2 0 1 5

A.K. MOTIWALA,MUMBAI vs. ASST CIT 23(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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