HMIL SHAREHOLDING (GENERAL ASSISTANCE -1994) TRUST - 1,MUMBAI vs. ITO WARD 14(1)(1), MUMBAI, MUMBAI

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ITA 2529/MUM/2024Status: DisposedITAT Mumbai17 October 2024AY 2022-231 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?

Considering the facts and the request for withdrawal, the appeal filed by the assessee is treated as withdrawn and dismissed. The order was pronounced in the open court.

What were the facts?

During the hearing, the Ld. AR submitted a letter stating that the assessee is pursuing a remedy under section 154 of the Act and has filed an application before the Income Tax Department. The Ld. AR requested for withdrawal of the appeal.

What were the issues?

Withdrawal of appeal on the grounds of pursuing remedy under section 154 of the Act.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J-SMC” BENCH MUMBAI

Before: SHRI PAVAN KUMAR GADALE & SHRI GAGAN GOYAL

For Appellant: Shri Motichand Gupta.AR
Hearing: 17/10/2024Pronounced: 17/10/2024

आदेश / ORDER

PER PAVAN KUMAR GADALE - JM:

1.

At the time of hearing, the Ld. AR of the assesse filed a letter mentioning that the assesse is pursuing the remedy under section 154 of the Act and the application is filed before the Income Tax Department and the Ld.AR requested for withdrawal of the appeal. Therefore,considering the facts,

2 ITA.No.2529/Mum/2024. HMIL Shareholdings, Mumbai submissions and the letter of the assesse, the appeal filed by the assessee is treated as withdrawn and is dismissed.

2.

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

Order pronounced in the open court on 17.10.2024.

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