CHELSEA CO-OPERATIVE HOUSING SOCIETY LIMITED,THANE vs. ITO WARD 1(5), THANE

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ITA 3193/MUM/2025Status: DisposedITAT Mumbai25 November 2025AY 2016-2017Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)1 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 considered the assessee's application for withdrawal. The application was allowed, and consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal challenging an order passed by the Commissioner of Income Tax (Exemptions). During the pendency of the appeal, the assessee filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the tribunal, and the consequence of such withdrawal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J -SMC” BENCH MUMBAI

For Appellant: Shri J.P Purohit
For Respondent: Shri Aditya Rai, Sr. DR
Hearing: 25.11.2025Pronounced: 25.11.2025

ORDER

PER SANDEEP GOSAIN, JM:

1.

1. The present appeal has been filed by the assessee challenging the impugned order 13.03.2025 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the Commissioner of Income Tax (Exemptions), Mumbai for the assessment year 2016-17.

2.

An application dated 12.11.2025 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contents of the present application the same stands allowed and the appeal filed by the assessee stands dismissed as withdrawn.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 25.11.2025.

Sd/- Sd/- (OMKARESHWAR CHIDARA) (SANDEEP GOSAIN) (ACCOUNTANT MEMBER) JUDICIAL MEMBER Mumbai, Dated 25/11/2025 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 Date 1. Draft dictated on 25.11.2025 2. Draft placed before author 25.11.2025 3. Draft proposed & placed before the second member 4. Draft discussed/approved by Second Member. 5. Approved Draft comes to the Sr.PS/PS 6. Kept for pronouncement on 7. File sent to the Bench Clerk 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk 10. Date of dispatch of Order. 11. Dictation Pad is enclosed

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