OM GALAXY APARTMENT CHS LTD,MUMBAI vs. INCOME TAX OFFICER, WARD 22(2)(1), MUMBAI, MUMBAI

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ITA 2581/MUM/2024Status: DisposedITAT Mumbai30 July 2024AY 2020-2021Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The assessee's application to withdraw the appeal was considered. The learned DR did not object to the withdrawal. Consequently, the tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal challenging the order of the CIT(Appeals) for assessment year 2020-21. However, the assessee subsequently filed an application dated 11.07.2024 to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

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: Ms. Rucha Vaidya
For Respondent: Shri H.M. Bhatt
Hearing: 30/07/2024Pronounced: 30/07/2024

PER B.R. BASKARAN, ACCOUNTANT MEMBER :

1.

The assessee has filed this appeal challenging the order of learned CIT(Appeals) passed for assessment year 2020-21. However, the assessee has moved an application dated 11.07.2024 for withdrawing the appeal for reasons stated therein. The learned DR did not object to the same. Accordingly, we allow the assessee to withdraw the appeal.

2.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 30th July, 2024.

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