PRAGNESH NATHUBHAI CHOUDHARY,MUMBAI vs. INCOME TAX OFFICER, 30 (2) (5), MUMBAI

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ITA 2920/MUM/2024Status: DisposedITAT Mumbai22 January 2025AY 2012-13Bench: SHRI SANDEEP GOSAIN (Accountant Member)1 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 application for withdrawal and allowed it. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging the order of the CIT(A) concerning Assessment Year 2012-13. The assessee subsequently filed an application to withdraw the present appeal.

What were the issues?

Whether the assessee's application for withdrawal of appeal should be allowed.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI SANDEEP GOSAIN, AM

For Appellant: Shri PragenshNathubhai Choudhary
For Respondent: Shri Sunny Kachhwala
Hearing: 22.01.2025Pronounced: 22.01.2025

Date of Hearing : 22.01.2025 Date of Pronouncement : 22.01.2025 O R D E R Per Sandeep Gosain, J M:

This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals)(‘ld.CIT(A) for short),National Faceless Appeal Centre (‘NFAC’ for short) passed u/s.250 of the Income Tax Act, 1961 (‘the Act'), pertaining to the Assessment Year (‘A.Y.’ for short) 2012-13.

2.

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contents of the present application the same stands allowed and the appeal filed by the assessee stands dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on 22.01.2025

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