SHRI MANUBHAI M. SHAH,MUMBAI vs. CIT EXEMPTION, MUMBAI

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ITA 1474/MUM/2022Status: DisposedITAT Mumbai22 August 20222 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 assessee's counsel submitted that they wished to withdraw the appeal. The Tribunal granted permission for withdrawal.

What were the facts?

The assessee-appellant filed an appeal challenging an order related to assessment under Section 12AA of the Income Tax Act. The appeal was for assessment years 2022-23 to 2026-27.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against an order under Section 12AA.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘B’ BENCH, MUMBAI

Appearances: Sumit Mantri for the appellant Dr. Mahesh Akhade for the respondent Date of concluding the hearing : August 22, 2022 Date of pronouncement the order : August 22, 2022

O R D E R Per Pramod Kumar, VP:

1.

By way of this appeal, the assessee-appellant has challenged the correctness of the order dated 24th September 2021, passed by the learned CIT(A) in the matter of assessment u/s. 12AA of the Income Tax Act, 1961 for the assessment years 2022-23 to 2026-27.

2.

At the outset in this case learned counsel of the assessee submitted that he is withdrawing the appeal. Learned Departmental Representative did not have any objection to this proposition.

3.

In view of the above position, we hereby grant the permission to withdraw the appeal. The appeal is, therefore, dismissed as withdrawn. Assessment Years: 2022-23 to 2026-27 Page 2 of 2 4. In the result, this appeal is dismissed as withdrawn. Pronounced in the open court today on the 22nd day of August 2022.

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