PADMA-DISHA PARADISE,BHIWANDI vs. DCIT, CENTRAL CIRCLE - 1, THANE

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ITA 2505/MUM/2023Status: DisposedITAT Mumbai12 August 2024AY 2019-20Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel requested withdrawal of the appeal due to duplication of filing, as a similar appeal had already been disposed of. The Departmental Representative had no objection.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2019-20. During the hearing, the assessee's AR submitted a request to withdraw the appeal.

What were the issues?

Withdrawal of appeal due to duplication of filing.

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 B.R. BASKARAN & SHRI ANIKESH BANERJEE

For Appellant: Shri Ravi Ganatra
For Respondent: Shri Yogendra T Wakare(Sr. DR)
Hearing: 08/08/2024

Instant appeal of the assessee was filed against the order of theLearned Commissioner of Income-tax (Appeals)-11, Pune [for brevity, ‘Ld.CIT(A)’] passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’), for Assessment Year 2019-20, date of order11.05.2023.

2.

When the appeal is called for hearing, the Ld.AR submitted a written submission praying for withdrawal of the appeal due to duplication of filing the Padma – Disha Paradise appeal. The other appeal bearing was already disposed of and the order has been pronounced on dated 26/10/2023 by the ITAT-Mumbai Bench “C”.

The Ld.DR has not made any objection against the submission of the assessee. Accordingly, we accept the petition of the Ld.AR and the appeal is dismissed as infructuous.

3.

In the result, the appeal of the assessee bearing

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