RADHA KISHAN LALCHAND,THANE vs. INCOME TAX OFFICER WARD 3(2), THANE, THANE

PDF · subscribers
ITA 2235/MUM/2025Status: DisposedITAT Mumbai14 July 2025AY 2015-2016Bench: SHRI PAWAN SINGH (Judicial Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's authorized representative requested to withdraw the appeal as the relief was already granted by the CIT(A). The revenue did not oppose the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2015-16. The assessee had been allowed relief in a subsequent appeal against an order passed under Section 154.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn after relief was granted by the lower appellate authority.

Which sections of the Income-tax Act were involved?

Section 254(1),Section 154

AI-generated summary — verify with the full judgment below

PER PAWAN SINGH, JUDICIAL MEMBER;

1.

This appeal by assessee is directed against the order of Ld. CIT(A)/ADDL/JCIT(A)-1, Noida dated 20.06.2025 for assessment year (AY)

2015-16.

2.

This appeal came up hearing on 14.07.2025. At the time of hearing the learned authorised representative (AR) of the assessee submits that he has instruction from assessee to withdraw the present appeal as the assessee has already been allowed relief by ld CIT(A) in his order dated 20.06.2025. The assessee was allowed relief on subsequent appeal filed against the order passed on application under section 154. The learned Senior departmental representative (ld. DR) for the revenue was fair enough not to oppose the withdrawal of the impugned appeal by the assessee.

3.

Considering the prayer of ld AR of the assessee, present appeal is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →