M/S. K RAHEJA CORPORATE SERVICES P. LTD.,MUMBAI vs. DY CIT,CC-4(2), MUMBAI

ITA 1351/MUM/2021Status: DisposedITAT Mumbai12 July 2022AY 2015-162 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The Tribunal considered the assessee's application and decided to dismiss the appeals as withdrawn. The appeals were no longer relevant or effective.

What were the facts?

The assessee filed appeals before the ITAT. The assessee later filed an application to withdraw these appeals. The appeals had become infructuous.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to becoming infructuous.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “H”, MUMBAI

Before: SHRI KULDIP SINGH & SHRI GAGAN GOYAL

For Appellant: Ms. Khushboo Khatri, A.R

For Respondent: Shri K.C. Kanojiya, D.R

O R D E R Per Bench: HEARD : Keeping in view the application dated 12.07.2022 moved by the assessee aforesaid appeals are dismissed as withdrawn having been become infructuous. Order pronounced in the open court on 12.07.2022.

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