SANDEEP BIPIN SHAH,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 7 1 2 MUMBAI, MUMBAI

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ITA 1624/MUM/2025Status: DisposedITAT Mumbai31 July 2025AY 2017-18Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (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 assessee requested to withdraw the appeal, and the Departmental Representative raised no objection. The Tribunal allowed the assessee's application and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the National Faceless Appeal Centre, which upheld the assessment order passed by the DCIT. The assessee subsequently filed an application requesting to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal filed before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH MUMBAI

Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL

Hearing: 29.07.2025Pronounced: 31.07.2025

O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

This appeal filed by the assessee is against the order of National Faceless Appeal Centre, passed by CIT(A) vide order no. ITBA/NFAC/S/250/2023-24/1060809667(1), dated 12.02.2024, passed against assessment order by DCIT, Circle 7(1)(2), Mumbai, u/s. 143(3), of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated 13.06.2019 for Assessment Year 2017-18.

2.

At the very outset, it is noted that assessee has moved an application dated 19.06.2025, requesting to allow withdrawal of his appeal filed before the Tribunal. Content of this application is reproduced as under:

“Sub : Request to allow us to withdraw appeal. With reference to the above, and in connection with above mentioned subject, I would like to inform you that, I have received Notice of hearing dtd.04-06-2025 fixing the date of hearing as on 29-07-2025 at "B"-Bench. In this respect I would like to request your honor to allow me to withdraw this appeal.”

3.

No objection was raised by the Ld. DR upon this withdrawal. Accordingly, application made by the assessee is allowed. The appeal is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

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