What did the Tribunal hold?

The tribunal allowed the assessee's application for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal challenging an order passed by the Commissioner of Income Tax (Exemptions). The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee can be dismissed as withdrawn upon filing an application for withdrawal.

Vikas Chhotu Desai, Malad vs NFAC/ITO-Ward-30(2(7) | ITAT Mumbai 2025

Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI

For Appellant: Ms. Sruti Kalyanikar

For Respondent: Shri Sunil Agawane, Sr. DR

Hearing: 27.01.2025Pronounced: 27.01.2025

(Assessment Year: 2017-18) Vs. ITO, Ward 30(2)(7) Vikas Chhotu Desai Room No. 621, 6th Floor, 707/708 Link Plaza, Link Kautilya Bhavan, C-41 to Road, Opp Shakti Ford C-43, G Block, BKC Showroom Malad (W) Bandra (E), 400051 PAN/GIR No. AFRPD0449Q (Applicant) (Respondent) Assessee by Ms. Sruti Kalyanikar Revenue by Shri Sunil Agawane, Sr. DR Date of Hearing 27.01.2025 Date of Pronouncement 27.01.2025 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

The present appeal has been filed by the assessee challenging the impugned order 03.11.2023 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the Commissioner of Income Tax (Exemptions), Mumbai for the assessment year 2025-26.

An application for seeking withdrawal of present appealhas been moved by the assessee. Considering the contents of the present application the same stands allowed and the appeal filed by the assessee stands dismissed as withdrawn.

In the result the appeal filed by the assessee is dismissed. Order pronounced in the open court on 27.01.2025.

VIKAS CHHOTU DESAI,MALAD vs. NFAC/ITO-WARD-30(2(7), MUMBAI

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