GUMPRO DRILLING FLUIDS PRIVATE LIMITED,VIKHROLI (WEST) MUMBAI vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

ITA 4711/MUM/2024Status: HeardITAT Mumbai19 February 2025AY 2014-15Bench: SHRI SAKTIJIT DEY, HON'BLE (Vice President), SHRI NARENDRA KUMAR BILLAIYA, HON'BLE (Accountant Member)1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the withdrawal applications filed by the assessee. Since the Departmental Representative raised no objections, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two separate appeals against orders from the NFAC, Delhi for Assessment Years 2013-14 & 2014-15. No one appeared on behalf of the assessee, but they filed applications to withdraw the appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn based on the assessee's application and lack of objections from the Revenue.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE

Hearing: 19/02/2025Pronounced: 19/02/2025

O R D E R

PER NARENDRA KUMAR BILLAIYA, AM: & 6571/Mum/2024, are two separate appeals by the assessee preferred against two separate orders of the NFAC, Delhi [hereinafter ‘the ld. CIT(A)], pertaining to AYs 2013-14 & 2014-15. 2. None appeared on behalf of the assessee. However, the assessee has filed two separate applications even dated 27/01/2025, for withdrawal of the appeals. The ld. D/R raised no objections. 3. Considering the contents of the applications, the captioned appeals are dismissed as withdrawn. In the result, appeals of the assessee are dismissed. 4. Order pronounced in the Court on 19th February, 2025 at Mumbai. (SAKTIJIT DEY) (NARENDRA KUMAR BILLAIYA) VICE-PRESIDENT

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