INDIAN INSTITUTE OF MATERIALS MANAGEMENT,THANE vs. ACIT/DCIT, EXEMPTION WARD- 1 (3), MUMBAI

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ITA 2200/MUM/2024Status: DisposedITAT Mumbai08 November 2024AY 2020-21Bench: SHRI. OM PRAKASH KANT (Accountant Member), SHRI. RAJ KUMAR CHAUHAN (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal heard both the assessee and the revenue. The revenue did not object to the withdrawal of the appeal. The Tribunal found merit in the assessee's application and allowed the withdrawal.

What were the facts?

The assessee filed an appeal against the order dated 26.02.2024. The assessee, through its letter dated 21.08.2024, prayed for the withdrawal of the appeal. The request for condonation of delay had been allowed by the CIT (Exemptions).

What were the issues?

Whether the appeal can be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “C”, MUMBAI

Before: SHRI. OM PRAKASH KANT & SHRI. RAJ KUMAR CHAUHAN

For Appellant: Shri. K
For Respondent: Smt. Pradnya R. Gholap
Pronounced: 08.11.2024

O R D E R PER RAJ KUMAR CHAUHAN (J.M.): 1. This appeal is filed by the appellant/assessee against the order dated 26.02.2024 of Learned Commissioner of Income Tax (Appeals), Indian Institute of Materials Management; A.Y. 2020-21 ADDL/JCIT (A)-1 Jaipur [hereinafter referred to as the “CIT(A)”], passed under section 250 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”] for the A.Y. 2020-21.

2. Assessee vide its letter dated 21.08.2024 prayed for withdrawal of appeal in A.Y.2020-21. For the sake of convenience, we are reproducing the contents of the said Application as under: - The above Appeal No. ITA 2200/MUM/2024 for AY 2020-21 filed by Indian Institute of Materials Management ('IIMM') is listed at item no. 3 in the cause list of Hon'ble C-Bench to be heard on 22nd August, 2024.

2. This is to be humbly informed that as the request for Condonation of Delay has been allowed by Ld. CIT (Exemptions), Mumbai, it is requested that we may please be allow to withdraw our Appeal No. ITA 2200/MUM/2024 for AY 2020-21.

1.

We have heard the Ld. AR on behalf of the assessee and Ld. DR on behalf of the revenue. The Ld. DR has not raised any objection to the withdrawal of this appeal.

2.

We find considerable cogency in the contents of Assessee’s application as aforesaid. Keeping in view of the facts and circumstances of the case, we

3.

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

Order pronounced on 08.11.2024

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