NEELKANTH GARDENS CO-OP HOUSING SOCIETY LIMITED,MUMBAI vs. INCOME TAX OFFICER, WARD-27(2)(4), MAHARASHTRA

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ITA 84/VIZ/2025Status: DisposedITAT Visakhapatnam17 March 2025AY 2017-18Bench: SHRI K. NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The learned counsel for the assessee requested to withdraw the appeal, and the Department Representative offered no objection. Consequently, the tribunal allowed the withdrawal, dismissing the appeal as such.

What were the facts?

The assessee, M/s. Neelkanth Gardens Co-op. Housing Society Ltd., filed an appeal against an order passed by the ADDL / JCIT(A)-2 for the Assessment Year 2017-18. During the hearing, the assessee expressed a desire to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw its appeal should be granted by the tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Visakhapatnam Bench ‘SMC’, Visakhapatnam.

Before: SHRI K. NARASIMHA CHARY & SHRI MADHUSUDAN SAWDIA

आदेश/ORDER PER MADHUSUDAN SAWDIA, A.M: This appeal is filed by M/s. Neelkanth Gardens Co-op. Housing Society Ltd. (“the assessee”), feeling aggrieved by the order passed by the Learned ADDL / JCIT(A)-2, Visakhapatnam (“Ld. CIT(A)”), dated 27.01.2025 for the A.Y. 2017-18. 2. At the outset, the learned counsel for the assessee submitted that, the assessee would like to withdraw the appeal. The Learned Department Representative has no objection for withdrawal of appeal by the assessee. Accordingly, we allow the appeal of the assessee to withdraw. The appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 17th Mar., 2025.

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