HARMONY HOMES,NAGPUR vs. DCIT ACIT CENCIR 2(1), NAG, NAGPUR
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Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR
Before: SHRI V. DURGARAO & SHRI K.M. ROY
Date of Hearing – 24/02/2025 Date of Order – 24/02/2025
O R D E R PER V. DURGA RAO, J.M.
This appeal by the assessee is emanating from impugned order dated 20/03/2024, passed by the learned Commissioner of Income Tax (Central), [“learned PCIT”], for the assessment year 2019–20.
During the course of hearing, the learned Authorised Representative, Shri Mahavir Atal, appearing on behalf of the assessee pleaded that he did not wish to press this appeal. The learned Departmental Representative has not objection. Consequently, we treat this appeal as dismissed as “not pressed”.
In the result, appeal by the assessee stands dismissed. Order pronounced in the open Court on the date of hearing i.e., on 24/02/2025
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