AMIT RAJIV GOENKA,MUMBAI vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 4938/MUM/2024Status: DisposedITAT Mumbai19 December 2024AY 2018-2018Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's authorized representative stated at the Bar that they wished to withdraw the present appeal. The Revenue's DR had no objection to this request.

What were the facts?

The assessee filed an appeal challenging an order passed by the National Faceless Appeal Centre. At the outset of the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

Whether the appeal could be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI

Before: HON’BLE SHRI SANDEEP GOSAIN

For Appellant: Shri Gaurav Verma
For Respondent: Shri vithal Machindra Bhosale, Sr. DR
Hearing: 17.12.2024Pronounced: 19.12.2024

Assessee by Shri Gaurav Verma Revenue by Shri vithal Machindra Bhosale, Sr. DR Date of Hearing 17.12.2024 Date of Pronouncement 19.12.2024 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

1.

The present appeal has been filed by the assessee challenging the impugned order 26.07.2024, passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre, Delhi (‘Ld. CIT(A)’), for the assessment year 2018-19.

2.

At the very outset, the Ld. Ld.AR stated at Bar that he wants to withdraw the present appeal, and in this regard has made endorsement on the court file for which Ld. DR has no objection. Therefore considering the statement of Ld. Ld.AR at Bar, the present appeal stands dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee stands dismissed as withdrawn.

Order pronounced in the open court on 19.12.2024.

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