MAHESH SHANKAR KAMBLI,PORVORIM vs. PRINCIPAL COMMISSIONER OF INCOME TAX, PANAJI

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ITA 70/PAN/2024Status: DisposedITAT Panaji08 May 2025AY 2018-19Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI ACCOUNTANT MEMBER IT A. Nos.70/PAN/2024 (A.Y.2018-19) | Mahesh Shankar Kambli, 306 C wings Devashri Garden, Bhaswin Garage,Alto Porvorim, Bardez, North Goa.-403501, Goa. | Vs | National Faceless Assessment Centre, New Delhi-110003. | |---|---|---| | PAN/GIR No. ADXPK0520B | |---| | (अपीलार्थी/Appellant) | (प्रत्यर्थी/Respondent) | |---|---| | Assessee by | None(Letter 11-04-2025) | |---|---| | Revenue by | Smt. Rijula Uniyal.Sr3 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 assessee filed a letter dated 11-04-2025 for the withdrawal of the appeal. The Ld. DR had no objections to the withdrawal. Consequently, the Tribunal treated the appeal as withdrawn and dismissed it.

What were the facts?

The assessee, Mahesh Shankar Kambli, filed an appeal against an order passed by the National Faceless Appeal Centre (NFAC)/CIT(A) under Section 250 of the Income Tax Act. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal, filed against an order of the NFAC/CIT(A), could be withdrawn by the assessee with no objection from the Revenue.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH

Before: SHRI PAVAN KUMAR GADALE & SHRI G D PADMAHSHALI

Hearing: 08.05.2025Pronounced: 08.05.2025

सुनवाई क� तार�ख/Date of Hearing 08.05.2025 घोषणा क� तार�ख/Date of Pronouncement 08.05.2025 ORDER

PER PAVAN KUMAR GADALE JM:

1.

The appeal is filed by the assesse against the order of the National Faceless Appeal Centre (NFAC), Delhi / (CIT(A) passed u/sec 250 of the Act.

2.

At the time of hearing, it was brought to the knowledge, that the assesse has filed letter on 11-04-2025 mentioning the withdrawal of the above appeal filed before the Hon’ble Tribunal and the Ld. DR has no objections. Accordingly, Order pronounced in the open court on 08.05.2025.

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