HAMIDI QARDAN HASANA TRUST,MUMBAI vs. OFFICE OF COMMISSIONER OF INCOME TAX, ITO EXEMPTION WARD 1(3), MUMBAI

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ITA 5153/MUM/2024Status: DisposedITAT Mumbai15 January 2025AY 2020-21Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal heard the Ld.DR, who did not object to the assessee's plea for withdrawal. Consequently, the tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal challenging an order passed by the Ld. Addl/JCIT(A)-4, Kolkata, relating to Assessment Year 2020-21. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal if their grievance has been addressed by subsequent orders.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI “E” BENCH : MUMBAI

Before: SHRI B.R. BASKARAN & SHRI ANIKESH BANERJEE

O R D E R PER B.R. BASKARAN, A.M : The assessee has filed this appeal challenging the order dt.08-08-2024 passed by the Ld.Addl/JCIT(A)-4, Kolkata and it relates to AY.2020-21.

2.

At the time of hearing, the Ld.AR submitted that the assessee wants to withdraw this appeal, since its grievance has been addressed by the orders passed by the Ld.CIT(E) as well as rectification order passed by the AO.

3.

We heard the Ld.DR, who did not object to the plea of the assessee. Accordingly, we allow the assessee to withdraw this appeal.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

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