JAGRUTI CO OP HSG SOC LTD ,MUMBAI vs. ITO WARD 13(1)(3), MUMBAI

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ITA 371/MUM/2025Status: DisposedITAT Mumbai12 June 2025AY 2011-12Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Assessee, after deliberation, sought to withdraw the appeal. The Ld. DR raised no objection to the withdrawal request. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The Assessee filed an appeal against an order passed by the ADDL/JCIT (A) for AY 2014-15. The appeal was listed for hearing and pronouncement on 12.06.2025.

What were the issues?

Whether the Assessee can withdraw their appeal at the time of hearing. Whether the tribunal can dismiss an appeal as withdrawn when no objection is raised by the Revenue.

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 Pratik Jain, Ld. A.R
For Respondent: Shri Kavan Limbasiya, Ld. D.R
Hearing: 12.06.2025Pronounced: 12.06.2025

O R D E R

Per : Narender Kumar Choudhry, Judicial Member:

1.

This appeal has been preferred by the Assessee against the order dated 19.11.2024, impugned herein, passed by the ADDL/JCIT (A) (in short Ld. Addl/Joint Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2014-15.

2.

The Assesse on deliberation, seeks withdrawal of this appeal i.e 371/M/2025. The Ld. DR. raised no objection. Thus, the appeal filed by the Assessee stands dismissed as withdrawn.

Order pronounced in the open court on 12.06.2025.

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