THE M.K. TATA TRUST,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI

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ITA 1231/MUM/2021Status: DisposedITAT Mumbai24 February 2022AY 2015-162 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The Tribunal considered the assessee's application and allowed the appeals to be dismissed as withdrawn. Therefore, the appeals were dismissed.

What were the facts?

The assessee filed appeals against the order of the CIT(Exemption). The assessee later moved an application to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals filed by the assessee should be dismissed as withdrawn based on their application.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI S. RIFAUR RAHMAN, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Bhaveh Soni
Hearing: 10/02/2022Pronounced: 24/02/2022

O R D E R

PER AMARJIT SINGH, JM:

1.

The above mentioned appeals have been filed by the assessee against the order dated 17.03.2021 passed by the Commissioner of Income Tax (Exemption) Mumbai [hereinafter referred to as the “CIT(E)”]. Relevant to the A.Ys.2015-16 & 2016-17.

2.

At the outset, the Ld. Authorized Representative of the assessee moved an application stating therein that & 1232/Mum/2021 are duplicate appeals and requested to dismiss the said appeals in view of the letter dated 04.02.2022 moved by the assessee. Heard. Letter dated 04.02.2022 perused. Accordingly, we dismissed the appeals bearing ITA. Nos. 1231 & 1232/Mum/2021 as withdrawn. & 1232/Mum/2021 A.Y.2015-16 & 2016-17 3. In the result, the appeals of the assessee are being dismissed as withdrawn. Order pronounced in the open court on 24/02/2022

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