AATIF MOHAMED YAKUB ,MUMBAI vs. PCIT , MUMBAI

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ITA 4864/MUM/2023Status: DisposedITAT Mumbai23 September 2024AY 2018-19Bench: SHRI AMARJIT SINGH, HON'BLE (Accountant Member), SHRI ANIKESH BANERJEE, HON'BLE (Judicial Member)1 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?

The revenue's representative had no objection to the assessee's request for withdrawal. The tribunal accepted the request and decided to treat the appeal as withdrawn.

What were the facts?

The assessee filed an appeal for Assessment Year 2018-19. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH ‘A’, MUMBAI

Before: SHRI AMARJIT SINGH, HON’BLE & SHRI ANIKESH BANERJEE, HON’BLE

For Respondent: Shri Ajay Chandra, CIT/DR
Hearing: 15.07.2024Pronounced: 23.09.2024

O R D E R PER AMARJIT SINGH, AM:

The present appeal filed by the assessee is directed against the order dated 31.03.2023 for Assessment Year 2018-19.

2 Heard both the sides and perused the material on record. Vide submission dated 16.05.2024, 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 Accordingly, the appeal filed is treated as withdrawn and dismissed.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 23.09.2024 Sd/- Sd/- (ANIKESH BANERJEE) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai: 23.09.2024 Biswajit, Sr. P.S.

1.

The Appellant:

2.

The Respondent:

3. The CIT,

4.

The DR .

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