SARADA LAKSHMINARAYAN IYER ,MUMBAI vs. COMMISSIONER OF INCOME TAX, MUMBAI

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ITA 428/MUM/2022Status: DisposedITAT Mumbai11 June 2025AY 2011-12Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial 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 noted that the Assessee's grievance was resolved and that the Revenue had no objection. Accordingly, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The Assessee filed an appeal against the order passed by the National Faceless Appeal Center. The Assessee informed the tribunal that their grievance had already been resolved and satisfied.

What were the issues?

Whether the appeal should be dismissed as withdrawn since the Assessee's grievance has been resolved and satisfied?

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

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

Before: SHRI NARENDER KUMAR CHOUDHRY

For Appellant: Shri CMA Rameez Indikar, Ld. AR
For Respondent: Shri Kavan Limbasiya, Ld. Sr.D.R
Hearing: 11.06.2025Pronounced: 11.06.2025

O R D E R

Per : Narender Kumar Choudhry, Judicial Member:

1.

This appeal has been preferred by the Assessee against the order dated 16.02.2022, impugned herein, passed by the National Faceless Appeal Center (NFAC)/ Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2011-12.

2.

The Assessee has claimed that his grievance has already been resolved by the Ld. Commissioner of Income Tax (Appeal) with the satisfaction of the Assessee and therefore, this appeal may be dismissed as withdrawn.

3.

The Ld. DR raised no objection.

4.

Thus the appeal of the Assessee, is dismissed being withdrawn.

Order pronounced in the open court on 11.06.2025.

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