GENERAL EDUCATION INSTITUTE ,DADAR vs. ASSISTANT COMMISSIONER OF INCOME TAX CPC , BENGALARU

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ITA 6599/MUM/2024Status: DisposedITAT Mumbai16 July 2025AY 2020-21Bench: SHRI NARENDRA KUMAR BILLAIYA, HON'BLE (Accountant Member), SHRI ANIKESH BANERJEE, HON'BLE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The authorized representative moved an application for withdrawal of the appeals. The appeals were dismissed as withdrawn on the concession made by the assessee.

What were the facts?

The assessee filed two separate appeals for Assessment Years 2020-21 and 2021-22 against orders passed by the NFAC, Delhi. The appeals were preferred against orders dated 17/10/2024.

What were the issues?

Whether the appeals can be withdrawn by the assessee after filing a condonation application.

Which sections of the Income-tax Act were involved?

Section 119(2)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI NARENDRA KUMAR BILLAIYA, HON’BLE & SHRI ANIKESH BANERJEE, HON’BLE

Hearing: 16/07/2025Pronounced: 16/07/2025

Heard together (2 matters)

I.T.A. No. 6599/Mum/2024
I.T.A. No. 6609/Mum/2024

Read from the judgment's own cause title. This page is filed under one of them.

| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, HON’BLE JUDICIAL MEMBER Assessment Year: 2020-21 & Assessment Year: 2021-22 General Education Institute Assistant Commissioner of Income Tax, CPC Chabildas High School Building Vs Akshikar Street Dadar West Maharashtra - 400028 [PAN: AAATG2555Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Assessee’s Counsel letter dated 14/07/2025 Revenue by : Shri Arun Kanti Datta, CIT, D/R सुनवाई की तारीख/Date of Hearing : 16/07/2025 घोषणा की तारीख /Date of Pronouncement: 16/07/2025 आदेश/O R D E R PER NARENDRA KUMAR BILLAIYA, AM:

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