MANISH KISHIN TOLANI,ULHASNAGAR vs. INCOM TAX OFFICER WARD 2(2) KALYAN, KALYAN

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ITA 847/MUM/2024Status: DisposedITAT Mumbai02 July 2024AY 2017-18Bench: SHRI NARENDRA KUMAR BILLAIYA, HON'BLE (Accountant Member), SHRI RAHUL CHAUDHARY, HON'BLE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's application for withdrawal of the appeal was considered. Since the demand has been paid and the assessee wishes to withdraw the appeal, the tribunal noted the contents of the application.

What were the facts?

The assessee filed an appeal against the order dated 27/12/2023. At the time of hearing, the assessee submitted an application stating that the outstanding demand has been paid and requested to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request after paying the outstanding demand.

Which sections of the Income-tax Act were involved?

Income Tax Act

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI NARENDRA KUMAR BILLAIYA, HON’BLE & SHRI RAHUL CHAUDHARY, HON’BLE

For Appellant: Shri Manish Kishin Tolani, A/R
Hearing: 02/07/2024Pronounced: 02/07/2024

PER NARENDRA KUMAR BILLAIYA, AM:

This appeal by the assessee is directed towards the order dt. 27/12/2023 by NFAC, Delhi for the Assessment Year 2017-18. 2. The assessee moved the following application at the time of hearing of the appeal :- “……. That the Appellant has already paid the Outstanding demand amount as per the Portal to Income Tax Officer Ward 2(2) Kalyan and hence would like to withdraw this Appeal.

That the copies for the same are hereby annexed with this Application.

That Applicant would hence like to withdraw the Appeal.

That the same would be in the interest of justice.”

I.T.A. No. 847/Mum/2024; Assessment Year: 2017-18 Manish Kishin Tolani 2

3.

Noting the contents, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Court on 2nd July, 2024 at Mumbai. (RAHUL CHAUDHARY) ACCOUNTANT MEMBER Kolkata, Dated 02/07/2024 *SC SrPs *SC SrPs *SC SrPs *SC SrPs

आदेश की "ितिलिप अ"ेिषत/Copy of the Order forwarded to : अपीलाथ" / The Appellant

1.

""थ" / The Respondent 2. संबंिधत आयकर आयु" / Concerned Pr. CIT 3. आयकर आयु" अपील

4.

( ) / The CIT(A)- िवभागीय "ितिनिध ,आयकर अपीलीय अिधकरण, मुंबई /DR,ITAT, Mumbai, 5. गाड" फाई/ Guard file. 6. आदेशानुसार/ BY ORDER,

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