What did the Tribunal hold?

The Tribunal heard both sides and perused the material on record. The Revenue did not object to the assessee's request for withdrawal. Therefore, the appeal was treated as withdrawn and dismissed.

The assessee filed an appeal against the order dated 15.07.2024 passed by the ld. CIT(A) NFAC for Assessment Year 2018-19. The assessee, through a submission dated 11.11.2024, requested to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal should be granted.

Rajashri Rajesh Kovil vs CIT(A) | ITAT Mumbai 2024

Income Tax Appellate Tribunal, MUMBAI BENCH ‘H(SMC

Before: SHRI AMARJIT SINGH, HON’BLE & SHRI RAHUL CHAUDHARY, HON’BLE

For Respondent: Shri Rajesh Kumar Yadav, Sr. DR

Hearing: 13.11.2024Pronounced: 09.12.2024

O R D E R

PER AMARJIT SINGH, AM:

1. The present appeal filed by the assessee is directed against the order dated 15.07.2024 passed u/s 250 of the Income Tax Act, 1961 by ld. CIT(A) NFAC for Assessment Year 2018-19.

2 Heard both the sides and perused the material on record. Vide submission dated 11.11.2024, the assessee has requested to withdraw the appeal filed. The ld. DR is fair enough to have no objection on the request of the assessee for withdrawal of the appeal filed. Accordingly, the appeal filed is treated as withdrawn and dismissed.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 09.12.2024

Sd/- Sd/- (RAHUL CHAUDHARY) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai: 09.12.2024 Biswajit, Sr. P.S.

Copy to:

The Appellant:

The Respondent:

3. The CIT,

The DR .

RAJASHRI RAJESH KOVIL,MUMBAI vs. CIT(A), NFAC

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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