Income Tax Appellate Tribunal - Mumbai
Mega Management Services Pvt. Ltd., ... vs Dcit Cir. 10 (2) (2), Mumbai on 22 December, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL,
MUMBAI BENCH "B", MUMBAI
BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER
ITA No.2741/M/2016
Assessment Year: 2011-12
M/s. Mega Management The Principal
Services Pvt. Ltd., Commissioner of Income
308, Level-3, Ceejay Tax-10,
House, Room No.482, 4th Floor,
Vs.
Shiv Sagar Estate, Aayakar Bhavan,
F-Block, Dr. Annie Besant M.K. Road,
Road, Mumbai - 400020
Worli, Mumbai -400 018
PAN: AAACM4143K
(Appellant) (Respondent)
Present for:
Assessee by : Shri Navnit Choudhary, A.R.
Revenue by : Shri T. Kipgen, D.R.
Date of Hearing : 06.12.2017
Date of Pronouncement : 22.12.2017
ORDER
Per D.T. GARASIA, Judicial Member:
The present appeal has been preferred by the assessee against the order dated 30.03.2016 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2011-12.
2. During the course of hearing, the Ld. A.R. wanted to withdraw this appeal on the ground that assessee had already filed the appeal after 263 order. Assessing Officer has passed the order under section 2 ITA No.2741/M/2016 M/s. Mega Management Services Pvt. Ltd.
143(3) read with section 263 on 30.03.17. The assessee has filed the appeal against it before the Ld. CIT(A). Therefore, he wanted to withdraw his appeal.
3. Ld. D.R. has no objection.
4. Hence, appeal is dismissed as withdrawn.
Order pronounced in the open court on 22.12.2017.
Sd/- Sd/-
(Rajesh Kumar) (D.T. Garasia)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai, Dated: 22.12.2017.
* Kishore, Sr. P.S.
Copy to: The Appellant
The Respondent
The CIT, Concerned, Mumbai
The CIT (A) Concerned, Mumbai
The DR Concerned Bench
//True Copy// [
By Order
Dy/Asstt. Registrar, ITAT, Mumbai.