SAMIR MANSUKHLAL KARIA,MUMBAI vs. ITO 30(3)(2), MUMBAI

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ITA 12/MUM/2024Status: DisposedITAT Mumbai18 December 2024AY 2009-10Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

During the hearing, the assessee's Authorized Representative (AR) stated their intention to withdraw the appeal. The Departmental Representative (DR) had no objection to this request.

What were the facts?

The assessee filed an appeal challenging an order passed by the Commissioner of Income Tax (Appeals). The assessment year in question is 2009-10.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the request of the assessee's representative.

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 Vijay Shah
For Respondent: Shri vithal Machindra Bhosale, Sr. DR
Hearing: 16.12.2024Pronounced: 18.12.2024

Assessee by Shri Vijay Shah Revenue by Shri vithal Machindra Bhosale, Sr. DR Date of Hearing 16.12.2024 Date of Pronouncement 18.12.2024 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

1.

The present appeal has been filed by the assessee challenging the impugned order 28.02.2019, passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the learned Commissioner of Income Tax (Appeals) – 41, Mumbai / National Faceless Appeal Centre, Delhi (‘Ld. CIT(A)’), for the assessment year 2009-10.

2.

At the very outset, the Ld. Ld.AR stated at Bar that he wants to withdraw the present appeal, 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 Ld.AR at Bar, the present appeal stands dismissed as withdrawn.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In the result, the appeal filed by the assessee stands dismissed as withdrawn.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 18.12.2024.

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