R RETAIL VENTURES PRIVATE LIMITED,MUMBAI vs. DCIT, CC-4(1), MUMBAI, MUMBAI

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ITA 1978/MUM/2026Status: DisposedITAT Mumbai20 May 2026AY 2021-224 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 assessee's authorized representative requested to withdraw the present appeal. Considering this request, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) for the assessment year 2021-22. The appeal raised several grounds challenging the reassessment proceedings, validity of notices, and approvals.

What were the issues?

The primary issue was the validity of reassessment proceedings and various notices and approvals issued by the Assessing Officer. However, the appeal was withdrawn before these issues were adjudicated.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 132,Section 292BA,Section 143(2),Section 148B,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH MUMBAI

Before: HON’BLE SHRI SANDEEP GOSAIN & HON’BLE SHRI BIJAYANANDA PRUSETHShri. Vijay Mehta Shri. Annavaram Kosuri, SR.AR.

For Respondent: Shri. Umashankar Prasad (CIT DR) &, Shri. Annavaram Kosuri, SR.AR
Hearing: 18.05.2026Pronounced: 20.05.2026

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. 4. आयकर आयु�(अपील) / Concerned CIT िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण,मु�बई/ DR, ITAT, Mumbai 5. 6. गाड� फाईल / Guard file.

आदेशानुसार/BY ORDER, स�ािपत �ित //True Copy//

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

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