MANOJ KUMAR HIRALAL SOMANI ,MUMBAI vs. INCOME TAX OFFICER INTERNATIONLA TAX WARD, 4(2)(1), MUMBAI

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ITA 3596/MUM/2024Status: DisposedITAT Mumbai08 November 2024AY 2015-16Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the appellant's request to withdraw the appeal. Based on the withdrawal letter, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging the order of the Commissioner of Income Tax (Appeals). The appellant subsequently requested to withdraw the present appeal via a letter dated 25.09.2024. The hearing was scheduled for 24.10.2024 and pronouncement on 08.11.2024.

What were the issues?

Whether the appeal filed by the assessee could be dismissed as withdrawn upon the assessee's request.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, “I” BENCH MUMBAI

Before: SHRI SANDEEP GOSAIN & SHRI OMKARESHWAR CHIDARA

Hearing: 24.10.2024Pronounced: 08.11.2024

Assessee by None Revenue by Shri S.G. Menon, Sr. DR सुनवाई क� तारीख/Date of Hearing 24.10.2024 घोषणा क� तारीख/Date of Pronouncement 08.11.2024 आदेश / ORDER

PER SANDEEP GOSAIN, JM:

1.

1. The present appeal has been filed by the assessee challenging the impugned order …………, 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 2015-16.

2.

Vide letter dated 25.09.2024, appellant wants to withdraw the present appeal, therefore considering the said application, the present appeal stands dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 08.11.2024.

Sd/- Sd/- (OMKARESWHAR CHIDARA) (SANDEEP GOSAIN) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Dated 08/11/2024 KRK, PS आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / The CIT(A) 3. आयकर आयु�(अपील) / Concerned CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, मु�बई / DR, ITAT, Mumbai 5. गाड� फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, स�ािपत �ित //True Copy//

1.

उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपीलीय अिधकरण, मु�बई मु�बई / ITAT, Mumbai मु�बई मु�बई

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