THE MUNICIPAL CO-OP BANK LTD.,MUMBAI vs. DCIT CIR-1(3)(2), MUMBAI

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ITA 1825/MUM/2023Status: DisposedITAT Mumbai07 August 2023AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, considering the assessee's request, allowed the withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order confirming the rejection of deduction claimed under section 80G. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “D” Bench, Mumbai.

Before: Shri B.R. Baskaran (AM) & Shri Sandeep Singh Karhail (JM)

For Respondent: Smt. Mahita Nair
Hearing: 07.08.2023Pronounced: 07.08.2023

The assessee has filed this appeal challenging the order dated 20.3.2023 passed by the learned CIT(A), National Faceless Appeal Centre, Delhi and it relates to A.Y. 2013-14. The assessee is aggrieved by the decision of the learned CIT(A) in confirming the rejection of deduction claimed under section 80G of the I.T. Act.

2.

None appeared on behalf of the assessee. However, the assessee has furnished a letter dated 4.8.2023, wherein it is stated that the assessee wishes to with the appeal. Accordingly it is prayed that the appeal may be allowed to be withdrawn.

3.

We heard learned DR and perused the record. As requested in the letter cited above we allow the assessee to withdraw the appeal.

4.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Pronounced in the open court on 7.8.2023.

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