What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal and, with no objection from the Revenue, allowed the withdrawal.

The assessee, Lions Club of Juhu Service Fund, filed an appeal for AY 2015-16. The assessee's Trustee submitted a letter requesting to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the Tribunal.

Lions Club of Juhu Service Fund vs ITO | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: HON’BLE SHRI VIKAS AWASTHY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Vasant Kothari – Ld. AR

For Respondent: Shri Brajendra Kumar – Ld. DR

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2015-16 arises out of appellate order dated 10/02/2019 passed by learned Commissioner of Income-Tax (Appeals)-1, Mumbai.

The Ld. AR, at the outset, placed on record assessee’s letter dated 29/09/2021 wherein it has been submitted that the Trustee of the assessee Trust would like to withdraw the appeal and seek permission to do the same. The Ld. DR did not object to the same. Considering the contents of the letter, we allow the assessee to withdraw the appeal.

The appeal stands dismissed as withdrawn. Order pronounced on 1st October, 2021. Sd/- Sd/- (Vikas Awasthy) (Manoj Kumar Aggarwal) न्याययक सदस्य / Judicial Member लेखा सदस्य / Accountant Member मुंबई Mumbai; यदनांक Dated : 01/10/2021 Sr.PS, Dhananjay आदेशकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent आयकरआयुक्त(अपील) / The CIT(A) 3. 4. आयकरआयुक्त/ CIT– concerned 5. यवभागीयप्रयतयनयध, आयकरअपीलीयअयधकरण, मुंबई/ DR, ITAT, Mumbai 6. गार्डफाईल / Guard File आदेशाि सार/ BY ORDER,

LIONS CLUB OF JUHU SERVICE FUND,MUMBAI vs. ITO (E)-1(4), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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