ARVIND VITHAL GANDHI FOUNDATION,MUMBAI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), MUMBAI

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ITA 1420/MUM/2024Status: DisposedITAT Mumbai26 June 2024AY 2023-24Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

Since the department had no objection to the assessee's application for withdrawal, the Tribunal granted the request. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee, M/s. Arvind Vithal Gandhi Foundation, filed an appeal against an order passed by the Commissioner of Income Tax (Exemptions) for A.Y. 2023-24. During the hearing, the assessee's Authorized Representative submitted an application to withdraw the present appeal.

What were the issues?

Whether the assessee's application to withdraw the appeal should be allowed, leading to the dismissal of the appeal as withdrawn.

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 NARENDER KUMAR CHOUDHRY & SHRI OMKARESHWAR CHIDARA

For Appellant: Ms. Ankita H. Agrawal, C.A
For Respondent: Shri Ajay Chandra, D.R

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the assessee against the order dated 18.03.2024, impugned herein, passed by the Ld. Commissioner of Income Tax (Exemptions) (in short Ld. Commissioner) for the A.Y. 2023-24.

2.

At the outset, the Ld. A.R. for the assessee vide application dated 22nd May 2024 seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is liable to be dismissed as withdrawn.

3.

In the result, instant appeal is dismissed as withdrawn.

Order pronounced in the open court on 26.06.2024.

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