ABHISHEK SANJEEV NADGERI,NAVI MUMBAI vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, NEW DELHI

ITA 4434/MUM/2024Status: DisposedITAT Mumbai27 November 2024Bench: NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND RAHUL CHAUDHARY (Judicial Member)1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel informed the tribunal that the assessee wished to withdraw the appeal as it was a duplicate. The tribunal accepted this and decided to dismiss the appeal.

What were the facts?

The assessee filed an appeal against an order dated 19/06/2024 by NFAC Delhi pertaining to Assessment Year 2016-17. The counsel for the assessee stated that the appeal was a duplicate.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to being a duplicate.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J(SMC

Before: NARENDRA KUMAR BILLAIYA & RAHUL CHAUDHARY

For Appellant: Shri Devendra Jain & Shashank Mehta

For Respondent: Shri Asif Karmali (SR. D.R.)

Hearing: 27.11.2024Pronounced: 27.11.2024

Present for: Assessee by : Shri Devendra Jain & Shashank Mehta Revenue by : Shri Asif Karmali (SR. D.R.) Date of Hearing : 27.11.2024 Date of Pronouncement : 27.11.2024 O R D E R Per Narendra Kumar Billaiya, A.M.: This appeal by the assessee is preferred against the order dated 19/06/2024 by NFAC Delhi pertaining to A.Y.2016-17.

Abhishek Sangeev Nadgeri; A. Y. 2016-17 2. Before us, the counsel stated that this being a duplicate appeal, the assessee wants to withdraw it. Therefore, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed. Order pronounced in the open court on 27.11.2024.

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