GODREJ PROJECTS DEVELOPMENT LTD. (INTO WHICH GODREJ PREMIUM BUILDERS PVT. LTD. HAS NOW BEEN AMALGAMATED),MUMBAI vs. DCIT, CIRCLE 1(1)(2), MUMBAI

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ITA 1658/MUM/2024Status: DisposedITAT Mumbai27 August 2024AY 2014-15Bench: SHRI PRASHANT MAHARISHI, AM AND SHRIRAHUL CHAUDHARY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee's counsel submitted a letter to withdraw the appeal as the assessee was no longer aggrieved. In view of this, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the appellate order dated 5/2/2024 for AY 2014-15. The counsel for the assessee submitted a letter stating that the assessee is no longer aggrieved and wishes to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRASHANT MAHARISHI, AM & SHRIRAHUL CHAUDHARY, JM

For Appellant: Ms. Siddhi Shah
1.

Assessee is aggrieved and is in appeal before us against the appellate order passed by the National faceless appeal Centre Delhi dated 5/2/2024 for assessment year 2014 – 15 raising several grounds of appeal.

2.

When this appeal was called for hearing today counsel for the assessee M/s kalyaniwala & Mistry LLP submitted a letter dated 25 June 2024 stating that assessee is now no longer aggrieved in the matter and have instructed them to withdraw the appeal filed by them.

3.

In view of this this appeal stands dismissed as withdrawn.

Order pronounced in the open court on 27/08/2024.

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