MUMBAI PRADESH ARYA VIDYA SABHA ,MUMBAI vs. DCIT, EXEM.CIRCLE -2, MUMBAI

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ITA 1800/MUM/2025Status: DisposedITAT Mumbai01 May 2025AY 2023-24Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the Assessee sought withdrawal of the appeal. Since the Ld. D.R. did not object, the appeal was dismissed as withdrawn.

What were the facts?

The Assessee preferred an appeal against an order of the Ld. Addl./Joint Commissioner. The Assessee later sought to withdraw the appeal.

What were the issues?

Whether the Assessee's appeal should be dismissed as withdrawn when sought by the Assessee and not objected to by the Revenue.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 “K (SMC

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI PRABHASH SHANKAR

For Respondent: Shri Kiran Unavekar, Ld. Sr. D.R
Hearing: 24.04.2025Pronounced: 01.05.2025

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 18.02.2025, impugned herein, passed by the Ld. Addl./Joint Commissioner of Income Tax (Appeals) (in short “Ld. Addl./Joint Commissioner”) under section 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 this appeal and the Ld. D.R. didn’t raise any objection. Thus, the Assessee’s appeal is dismissed as withdrawn.

Order pronounced in the open court on 01.05.2025.

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