GOGO INTERNATIONAL P.LTD,MUMBAI vs. CIT 6, MUMBAI

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ITA 2574/MUM/2014Status: DisposedITAT Mumbai08 October 2015AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal based on the statement made by their representative. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT-6, Mumbai for the assessment year 2009-10. The Authorized Representative for the assessee made a statement before the tribunal.

What were the issues?

The primary issue was the assessee's decision to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI N.K. BILLAIYA & SHRI SANJAY GARG

For Respondent: Shri K. Krishna Murthy
Hearing: 08.10.2015Pronounced: 08.10.2015

आदेश / O R D E R

PER N.K. BILLAIYA, AM:

1.

This appeal by the assessee is directed against the order of the CIT-6, Mumbai dated 6.3.2014 pertaining to Assessment year 2009- 10.

2.

At the very outset, the Authorised Representative Shri Hridas Bhat made a statement that under the instructions he is withdrawing the appeal. On this statement of Shri Bhat, the assessee is allowed to withdraw the appeal and the same is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court at the time of hearing on 8th October, 2015

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