AISHWARYA RAI BACHCHAN,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-16(1), MUMBAI

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ITA 5235/MUM/2025Status: DisposedITAT Mumbai18 December 2025AY 2018-19Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)4 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The Tribunal allowed the assessee's application for withdrawal and consequently dismissed the appeal as withdrawn. The appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal challenging an order passed by the Commissioner of Income Tax (Exemptions) for the assessment year 2018-19. Subsequently, the assessee moved an application seeking withdrawal of the present appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn upon the assessee's application.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH MUMBAI

Before: HON’BLE SHRI SANDEEP GOSAIN & SHRI PRABHASH SHANKAR

For Appellant: Shri Mani Jain &, Shri Prateek Jain
For Respondent: Shri Surendra Mohan, Sr. DR
Hearing: 18.12.2025Pronounced: 18.12.2025

Date of Hearing 18.12.2025 Date of Pronouncement 18.12.2025 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

1.

1. The present appeal has been filed by the assessee challenging the impugned order 16.06.2023 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the Commissioner of Income Tax (Exemptions), Mumbai for the assessment year 2018-19.

2.

An application for seeking withdrawal of present appeal has been moved by the assessee. Considering the contents of the present application the same stands allowed and the appeal filed by the assessee stands dismissed as withdrawn.

3.

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

Order pronounced in the open court on 18.12.2025.

Sd/- Sd/- (PRABHASH SHANKAR) (SANDEEP GOSAIN) ACCOUNTATN MEMBER JUDICIAL MEMBER Mumbai, Dated 18/12/2025 KRK, PS आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / The CIT(A) 3. आयकर आयु�(अपील) / Concerned CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, मु�बई / DR, ITAT, Mumbai 5. गाड� फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, स�ािपत �ित //True Copy//

1.

उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपीलीय अिधकरण, मु�बई मु�बई / ITAT, Mumbai मु�बई मु�बई

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