CONSUMER GUIDANCE SOCIETY OF INDIA,MUMBAI vs. ITO EXEM, WD 1(2), MUMBAI

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ITA 467/MUM/2022Status: DisposedITAT Mumbai30 August 2022AY 2017-182 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted the assessee's unconditional withdrawal of the appeal. As there were no objections from the revenue, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the hearing, the assessee's Secretary submitted a letter unconditionally withdrawing the appeal. The Departmental Representative had no objections.

What were the issues?

Whether the appeal filed by the assessee can be withdrawn unconditionally.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI BASKARAN BR & SHRI PAVAN KUMAR GADALE

For Respondent: Shri R.P. Veena.DR
Hearing: 24.08.2022Pronounced: 25.08.2022

O R D E R

PER PAVAN KUMAR GADALE JM:

1.

The assessee has filed the appeal against the order of the CIT(A)-National Faceless Appeal Centre (NFAC), Delhi passed u/s 143(3) and 250 of the Act.

2.

At the time of hearing, we find that the Hon’ble Secretary of the assessee trust has filed a letter dated 23.08.2022 stating that the assessee trust is unconditionally withdrawing the above appeal. And Consumer Guidance Society of India., Mumbai. - 2 - the Ld. DR has no objections. Accordingly, the appeal filed by the assessee is treated as withdrawn and is dismissed.

Order pronounced in the open court on 25.08.2022.

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