AZRAEL INVESTMENTS P. LTD ( MERGED WITH PRUDENTIAL MANAGEMENT AND SERVICES P. LTD W.E.F IST APRIL 2010),MUMBAI vs. ITO 2(1)(1), MUMBAI

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ITA 2925/MUM/2013Status: DisposedITAT Mumbai04 February 2016AY 2009-102 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 Income Tax Appellate Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee's Authorized Representative requested to withdraw the appeal. The Departmental Representative had no objection to this request. The appeal was filed against an order of the CIT(A) which arose from an order passed by the Assessing Officer.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S.PANNU & SHRI JOGINDER SINGH

For Respondent: Shri G.N.Makwana
Hearing: 04/02/2016Pronounced: 04/02/2016

The captioned appeal by the assessee is directed against the order of the CIT(A)-4, Mumbai dated 19/02/2013, pertaining to the Assessment Year 2009-10, which in turn has arisen from the order passed by the Assessing Officer dated 30/09/2011 under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) .

2.

The assessee’s Authorized Representative vide their letter dated 3rd February, 2016 submits that they have been instructed by the assessee to withdraw the above appeal and , therefore, requested to allow them to withdraw the appeal.

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