SUDHA DHOOT,KOLKATA vs. ASSL JCIT (A)12 MUMBAI, MUMBAI

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ITA 4620/MUM/2023Status: DisposedITAT Mumbai26 December 2023AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal acknowledged the assessee's request to withdraw the appeal. Since the Assessing Officer had no objections, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee submitted an email requesting the withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Hearing: 22.12.2023Pronounced: 22.12.2023

O R D E R

PER PAVAN KUMAR GADALE JM:

1.

The assessee has filed the appeal against the order of the National Faceless Appeal Centre (NFAC)/CIT(A), Delhi passed u/s 250 of the Act.

2.

At the time of hearing, it was brought to the knowledge, that the assessee has e-mailed a letter mentioning the withdrawal of the above appeal filed before the Hon’ble Tribunal and the Ld. DR has no objections. Accordingly, the appeal filed by the assessee is treated as withdrawn and is dismissed.

Order pronounced in the open court on 22.12.2023.

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