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Facts
The Revenue filed an appeal against an order of the CIT(A) which partly allowed the Assessee's appeal against the assessment order for AY 2009-2010. During the hearing, the Departmental Representative submitted a withdrawal application.
Held
The Departmental Representative sought to withdraw the appeal, citing a letter from the PCIT stating that the tax effect was below the monetary threshold for filing appeals as per CBDT Circular No. 09/2024.
Key Issues
Withdrawal of appeal by the Revenue due to tax effect being below the prescribed monetary threshold.
Sections Cited
143(3) of the Income Tax Act, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, K BENCH, MUMBAI
IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER Assistant Commissioner of Income Tax Central Circle - 13 Old CGO Building, 11th Floor, M. K. Road, Mumbai – 400020. Maharashtra …………. Appellant Vs Royal Multisport Private Limited (Formerly known as M/s. Jaipur IPL Cricket Private Limited) 6th Floor, Mumbai Educational Trust Bldg., …………. Respondent General A. K. Vaidya Chowk, Bandra Reclamation, Bandra, Mumbai – 400050. [PAN: AAACF9898A] Appearance For the Appellant/Assessee : Shri Yogesh Thar & Ms. Sakshi Dande For the Respondent/Department : Ms. Neena Jeph Date Conclusion of hearing : 26.02.2026 Pronouncement of order : 26.02.2026
O R D E R
Per Rahul Chaudhary, Judicial Member:
The present appeal has been preferred by the Revenue against the Order, dated 14/03/2014, passed by the Commissioner of Income Tax (Appeals) – 37, Mumbai [hereinafter referred to as the ‘CIT(A)’], whereby the Ld. CIT(A) had partly allowed the appeal of the Assessee against the Assessment Order, dated 29/12/2011, passed under Section 143(3) of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’], for the Assessment Year 2009-2010. Assessment Year 2009-2010 2. At the time of hearing the Learned Departmental Representative invited our attention to the withdrawal application, dated 28/08/2025, wherein it was stated as under:
In this regard, I am directed to forward letter dated 31/07/2025 received from the office of PCIT-3, Mumbai in the case of Assessee for Assessment Year 2009-2010 regarding withdrawal of appeal as the tax effect involved in the case amount is INR.24.81 lakhs which is below the monetary threshold prescribed for filing appeal by the CBDT Circular No.09/2024 dated 17/09/2024.
3. The Learned Authorised Representative did not have any objection to the above the above application.
In view of the above, the present appeal is dismissed as ‘withdrawn/not pressed’.