JENISH MANSUKH SHAH ,MUMBAI vs. ACIT, CENTRAL CIRCLE -1, THANE

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ITA 4962/MUM/2024Status: DisposedITAT Mumbai13 December 2024AY 2014-15Bench: SHRI AMARJIT SINGH, ACCOUNΤΑΝΤ ΜΕΜBER, SHRI SUNIL KUMAR SINGH (Judicial Member)1 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 requested permission to withdraw the appeal, and the Department had no objections. The Tribunal granted the permission for withdrawal.

What were the facts?

The appeal was filed against an order dated 02.08.2024 passed by the CIT(A), confirming an addition made by the AO. The assessee did not appear for the hearing. The assessee filed an application on 07.12.2024 seeking to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw the appeal. Whether the appeal should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘F’ BENCH

Before: SHRI AMARJIT SINGH & SHRI SUNIL KUMAR SINGH

For Respondent: Shri Ajay Modi
Hearing: 10/12/2024Pronounced: 13/12/2024

आदेश / O R D E R PER SUNIL KUMAR SINGH (J.M): 1. This appeal is directed against the impugned order dated 02.08.2024 passed by the Ld. Commissioner of Income–tax (Appeals) Pune-11 [hereinafter referred to as the “CIT(A)”] u/s. 250 of the Income-Tax Act, 1961 [hereinafter referred to as "Act"] for the Assessment year [A.Y.] 2014-15, wherein the addition Jenish Mansukh Shah made by AO has been confirmed and assessee’s appeal has been dismissed.

2.

The case was taken up for hearing, none responded for the assessee. However, Ld. DR is represented for revenue.

3.

Perusal of the records show that the assessee has moved an application dated 07.12.2024, stating that he does not want to pursue the aforesaid appeal and requested for the permission to withdraw the appeal.

4.

Ld. DR has no objections.

5.

In view of the appellant’s written request, he is permitted to withdraw the appeal.

6.

In the result, the appeal of the assessee stands dismissed as withdrawn.

Order pronounced on 13.12.2024.

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