SHREE RAJLAXMI CO-OP HOUSING SOCIETY LIMITED,MUMBAI vs. INCOME TAX OFFICER WARD 42(1)(5), MUMBAI

PDF · subscribers
ITA 6402/MUM/2024Status: DisposedITAT Mumbai11 June 2025AY 2023-24Bench: 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 allowed the Assessee's request for withdrawal of the appeal. The appeal filed by the Assessee was dismissed as withdrawn.

What were the facts?

The Assessee preferred an appeal against an order passed by the National Faceless Appeal Center (NFAC). The Assessee sought withdrawal of this appeal.

What were the issues?

Whether the Assessee can withdraw their appeal and if the appeal should be dismissed as withdrawn.

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 Bharat Gandhi, Ld. Adv
For Respondent: Shri Kavan Limbasiya, Ld. Sr. DR
Hearing: 11.06.2025Pronounced: 11.06.2025

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 16.10.2024, 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. 2023-24.

2.

The Assessee has sought for withdrawal of the instant appeal on which the Ld. D.R. has no objection.

3.

In the result, the appeal filed by the Assessee stands dismissed as withdrawn.

Order pronounced in the open court on 11.06.2025.

Recent GST High Court judgments

Search GST case law →