What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal. As there was no objection from the revenue, the Tribunal dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the Dispute Resolution Panel for the assessment year 2008-09. At the outset of the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

Mc Kinsey & Company, Inc. United… vs ADIT | ITAT Mumbai 2015

Income Tax Appellate Tribunal, “L”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM

Hearing: 29/12/2015Pronounced: 29/12/2015

PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of the Dispute Resolution Panel-II, Mumbai(in short the DRP’), for the assessment year 2008-09. 2. At the outset, ld. AR requested for withdrawal of this appeal. An application dated 15-12-2015 in this regard has been filed by the assessee. Ld. DR did not object to the same.

Considering the application of assessee for withdrawal of this appeal, we dismiss the appeal of the assessee as withdrawn. 4 In the result, appeal of the assessee is dismissed. Order pronounced in the open court on this 29/12/2015 (SANDEEP GOSAIN) (R.C.SHARMA) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक Dated 19/02/2016 प्र.कु.मभ/pkm, नन.स/ PS आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A), Mumbai. 3. आमकय आमुक्त / CIT 4. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai 5. गार्ा पाईर / Guard file. 6. सत्मावऩत प्रनत //// आदेशाि सार/ BY ORDER,

उप/सहायक पुंजीकार (Asstt.

MC KINSEY & COMPANY, INC. UNITED STATES,MUMBAI vs. ADIT (IT) 4(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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