Income Tax Appellate Tribunal - Mumbai
Zensar Technologies Ltd, Mumbai vs Assessee on 23 December, 2011
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCHES "G", MUMBAI
Before Shri R.S.Syal, AM and Shri D.K.Agarwal, JM
ITA No.4039/Mum/2010 : Asst. Year 2002-2003
M/s.Zensar Technologies Limited The Dy.Commissioner of Income-tax
Magnet House, 2nd Floor Circle 2(3)
Narottam Morarjee marg Mumbai.
Vs.
Ballard Estate, Mumbai - 400 038.
PAN : AAACF0742K.
(Appellant) (Respondent)
Appellant by : Shri V.A.Mittal
Respondent by : Shri Pawan Ved (CIT-DR)
Date of Hearing : 20.12.2011 Date of Pronouncement : 23.12.2011
ORDER
Per R.S.Syal, AM :
This appeal by the assessee arises out of the order passed by the Commissioner of Income-tax on 25.3.2010 u/s 263 in relation to the assessment year 2002-2003.
2. At the time of hearing the assessee has placed on record an application dated 16.12.2011 requesting for the permission to withdraw its appeal. The learned Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn.
3. In the result, the appeal is dismissed.
Order pronounced on this 23rd day of December, 2011.
Sd/- Sd/-
(D.K.Agarwal) (R.S.Syal)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Mumbai : 23rd December, 2011.
Devdas* Sd/-
(R.K.Panda)
AM (Nominated)
2 ITA No.4039/Mum/2010.
M/s.Zensar Technologies Limited.
Copy to :
1. The Appellant.
2. The Respondent.
3. The CIT concerned
4. The CIT, Mumbai.
5. The DR/ITAT, Mumbai.
6. Guard File.
TRUE COPY.
By Order Assistant Registrar, ITAT, Mumbai.