MR. KAMAL JAJOO, HUF ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -4(3) , MUMBAI

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ITA 5269/MUM/2024Status: DisposedITAT Mumbai15 January 2025AY 2012-13Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal as the Ld. DR had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A), which emanated from the order of the Ld. Deputy Commissioner of Income-tax passed under Section 143(3) r.w.s. 147 of the Act. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the assessee can be permitted to withdraw the appeal after it has been filed and proceedings have commenced.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

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

Before: SHRI B.R. BASKARAN & SHRI ANIKESH BANERJEEShri Kamal Jajoo, HUF vs

For Appellant: Shri S.L. Jain
For Respondent: Shri Hemanshu Joshi, Sr Dr
Hearing: 07/01/2025Pronounced: 15/01/2025

Instant appeal of the assessee was filed against the order of the Ld. Commissioner of Income Tax, Appeal-52, Mumbai *for brevity, ‘Ld.CIT(A)’+ passed under section 250 of the Income-tax Act, 1961 (for brevity the “Act”) for Assessment Year 2012-13, date of order 14/08/2024. The impugned order emanated from the order of the Learned Deputy Commissioner of Income-tax- Kamal Jajoo, HUF 4(3), Mumbai, order passed under section 143(3) r.w.s. 147 of the Act, date of order 29/12/2019.

2.

The assessee vide letter dated 06/01/2025 has requested for permission to withdraw the captioned appeal. The Ld.DR has no objection in allowing the assessee to withdraw the appeal. Therefore, in view of the agreed proposition, the permission sought for is accorded and the appeal dismissed as withdrawn.

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