What did the Tribunal hold?

The Tribunal, considering the application for withdrawal and the lack of objection from the Revenue, dismissed the appeal as withdrawn. The order was pronounced in open court on 18.12.2024.

The assessee filed an appeal challenging an order passed by the Ld. CIT(A) for the assessment year 2022-23. During the proceedings, the assessee's counsel requested to withdraw the present appeal, to which the Ld. DR had no objection.

What were the issues?

Whether an appeal can be dismissed as withdrawn based on the assessee's application with no objection from the Revenue.

Iei Shareholding Training and… vs DCIT | ITAT Mumbai 2024

Income Tax Appellate Tribunal, “SMC” BENCH MUMBAI

Before: HOB’BLE SHRI SANDEEP GOSAIN

For Appellant: Shri Balaji

For Respondent: Shri vithal Machindra Bhosale, Sr. DR

Hearing: 16.12.2024Pronounced: 18.12.2024

Assessee by Shri Balaji 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:

The present appeal has been filed by the assessee challenging the impugned order 25.06.2024, passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the learned Commissioner of Income Tax (Appeals) / National Faceless Appeal Centre, Delhi (‘Ld. CIT(A)’), for the assessment year 2022-23.

At the very outset, the Ld. Ld.AR filed an application requesting for withdraw the present appeal, for which Ld.DR has no objection. Therefore considering the contention of the applcaiton the present appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 18.12.2024.

IEI SHAREHOLDING TRAINING AND DEVELOPMENT 1985 TRUST,MUMBAI vs. DCIT CIRCLE 22(1), MUMBAI

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