What did the Tribunal hold?

The Tribunal noted that the assessee had another appeal pending and requested the current appeal be dismissed as withdrawn with liberty to pursue the other appeal. The Departmental Representative did not object.

The assessee filed an appeal against the order dated 17.03.2025. The assessee also submitted that another appeal challenging the same orders was filed and fixed for hearing on 19.06.2025.

What were the issues?

Whether the appeal can be dismissed as withdrawn to pursue another pending appeal on the same orders.

Shiv Parvati Co-Operative Housing… vs Ward 22(3)(1) | ITAT Mumbai 2025

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

Before: SHRI NARENDER KUMAR CHOUDHRY

For Appellant: Shri P.G. Kukreja, Ld. A.R

For Respondent: Shri P D Chougule, Ld. Sr. D.R

Hearing: 05.06.2025Pronounced: 05.06.2025

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 17.03.2025, 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. 2015-16.

M/s. Shiv Parvati Co-operative Housing Society Ltd 2. The Assessee has submitted that it has also filed another appeal challenging the same orders as impugned in this appeal, which is fixed for hearing on 19.06.2025. Therefore, this appeal may be dismissed as withdrawn with liberty to pursue the appeal i.e. fixed on 19.06.2025.

The Ld. D.R. did not refute the aforesaid claim of the Assessee.

Thus, the appeal of the Assessee is dismissed as withdrawn with liberty as prayed.

Order pronounced in the open court on 05.06.2025.

SHIV PARVATI CO-OPERATIVE HOUSING SOCIETY LTD,MUMBAI vs. WARD 22(3)(1), MUMBAI

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