HI-TECH SURGICAL SYSTEMS LLP,MUMBAI vs. NATIONAL FACELESS CENTRE (NFAC), MUMBAI

ITA 3037/MUM/2023Status: DisposedITAT Mumbai19 December 2024AY 2020-21Bench: SHRI KULDIP SINGH (Judicial Member), MS. PADMAVATHY S (Accountant Member)1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The appeal was heard on 19.12.2023. After considering a request made by the assessee, the Judicial Member noted that the present appeal is dismissed as withdrawn.

What were the facts?

The appeal was filed by M/s. Hi-Tech Surgical Systems LLP against the order of the National Faceless Assessment Centre (NFAC) for the Assessment Year 2020-21. The assessee was represented by Shri Vimal Punmiya, A.R., and the Revenue by Shri P.D. Chougule, D.R.

What were the issues?

The primary issue was the dismissal of the appeal as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI KULDIP SINGH & MS. PADMAVATHY S

For Appellant: Shri Vimal Punmiya, A.R

For Respondent: Shri P.D. Chougule, D.R

Per : Kuldip Singh, Judicial Member: Heard : Keeping in view the request made by the assessee present appeal is dismissed as withdrawn.

Order pronounced in the open court on 19.12.2023.

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