ARUN J SHAH,MUMBAI vs. ACIT 2(3), MUMBAI

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ITA 2843/MUM/2013Status: DisposedITAT Mumbai02 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 Tribunal granted the assessee's request to withdraw the appeal. The Revenue representative had no objection to this request.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2009-10. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to the smallness of the addition and tax involved.

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 SINGHShri Arun J. Shah,

For Appellant: Shri Hiro Rai
For Respondent: Shri G.N.Makwana
Hearing: 02/02/2016Pronounced: 02/02/2016

The captioned appeal by the assessee is directed against the order of the CIT(A)-6, Mumbai dated 11/03/2013, pertaining to the Assessment Year 2009-10, which in turn has arisen from the order passed by the Assessing Officer dated 21/10/2011 under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) .

2.

At the time of hearing, Ld. Representative for the assessee made a request for permission to withdraw the appeal in view of the 2 (Assessment Year : 2009-10) smallness of the amount of addition and the tax involved thereon. Ld. Departmental Representative for the Revenue has no objection to the aforesaid plea of the assessee.

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