MANSUKHLAL GANESHLAL SANGHVI ,MUMBAI vs. ITO CIRCLE 20(1), MUMBAI

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ITA 6753/MUM/2024Status: HeardITAT Mumbai23 April 2025AY 2019-20Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)4 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by NFAC, Delhi for the assessment year 2019-20. The assessee's counsel requested withdrawal of the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the request of the assessee's counsel.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH

For Respondent: Shri Mahadevan A.M
Hearing: 23/04/2025Pronounced: 23/04/2025

आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against order dated 25/09/2024 passed by NFAC, Delhi for the quantum of assessment passed u/s.147 r.w.s. 144 for the A.Y.2019-20 2. Ld. Counsel for the assessee in his letter dated 11/04/2025 has requested for withdrawal of the appeal.

Mansukhlal Ganeshlal Sanghvi 3. Ld. DR does not have any objection. 4. In view of the above, we accept the request of the ld. Counsel of the assessee for withdrawal of the aforesaid appeal. 5. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced on 23rd April, 2025.

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