KHIMJI BHAGWANDAS CHARITY TRUST,MUMBAI vs. ITO EXEM. WARD-1(4), MUMBAI

ITA 767/MUM/2021Status: DisposedITAT Mumbai25 April 2022AY 2016-172 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw its appeal as the outcome would have no tax consequences. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee-trust filed an appeal against the order of the CIT(A) for AY 2016-17. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

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

Hearing: 25/04/2022Pronounced: 25/04/2022

ORDER PER GAGAN GOYAL, A.M: This is an appeal preferred by the assessee-trust against the action of National Faceless Appeals Centre (NFAC), Delhi. [hereinafter referred to as ‘the CIT(A)’] dated 15.03.2021 for the Assessment Year (AY) 2016-17. 2. At the outset, it has been brought to our notice that vide letter dated 12.04.2022, the assessee has preferred to withdraw the appeal since the result of the appeal will have no tax consequences.

The ld. DR does not have any objection, hence, we allow the assessee to withdraw its appeal.

Order pronounced in the open court on 25thday of April, 2022.

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