KANTA RATHI BENEFICIARY TRUST,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

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ITA 4342/MUM/2024Status: DisposedITAT Mumbai28 March 2025AY 2023-24Bench: SMT. BEENA PILLAI (Judicial Member), SHRI OMKARESHWAR CHIDARA ( (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal, with liberty to recall the order if circumstances warrant. The grounds raised were dismissed as withdrawn.

What were the facts?

The assessee opted for the Vivad Se Vishwash Scheme, 2024 and was awaiting Form 2. The assessee's representative submitted that they wish to withdraw the present appeal.

What were the issues?

Whether the assessee can withdraw the appeal after opting for Vivad Se Vishwash Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SMT. BEENA PILLAI & SHRI OMKARESHWAR CHIDARA

For Appellant: Shri. Dharmesh Jain
For Respondent: Shri. Pravin Salunkhe, Sr. DR
Hearing: 27.03.2025Pronounced: 28.03.2025

Assessment Year: 2023-24 Kanta Rathi Beneficiary Vs Income Tax Officer Trust Ward 25(1)(1), Kautilya 151 Jupiter Apartment, Bhavan, Mumbai Cuffe Parade, Mumbai 400051 400005 PAN: AAAAK4326Q (Appellant) (Respondent) Appellant by Shri. Dharmesh Jain Respondent by Shri. Pravin Salunkhe, Sr. DR Date of Hearing 27.03.2025 Date of Pronouncement 28.03.2025 ORDER Per: Smt. Beena Pillai, J.M.: The present appeal arises out of order dated 04/04/2024 passed by Ld. CIT(A)-1, Vadodara for assessment year 2023-124.

2.

At the outset the Ld. AR submitted that, assessee has opted for Vivad Se Vishwash Scheme, 2024 and is waiting has for form 2 to be received. He however, submitted that, assessee is selecting to withdraw present appeal. 2.1. Based on the above submission assessee is allowed to withdraw the present appeal with the liberty to recall this order, if circumstances so warrant.

Assessment Year: 2023-24 Kanta Rathi Beneficiary Trust 3.Accordingly, grounds raised by the assess is dismissed as withdrawn. In the result appeal filed by the assessee is dismissed as withdraw.

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