DCIT-(CC)-7(1), MUMBAI, MUMBAI vs. RAKESH NATWARLAL PATEL, THANE

PDF · subscribers
ITA 3060/MUM/2024Status: DisposedITAT Mumbai24 June 2024AY 2017-18Bench: MS. KAVITHA RAJAGOPAL, JUDICIALMEMBER, SHRI GIRISH AGRAWAL (Accountant Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the application for withdrawal. The Tribunal allowed the Revenue to withdraw the appeal.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A) for AY 2017-18. The Revenue later filed an application to withdraw the appeal, stating it was wrongly filed.

What were the issues?

Whether the appeal filed by the Revenue can be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH MUMBAI

Before: AND SHRI GIRISH AGRAWAL

Hearing: 20.06.2024Pronounced: 24.06.2024

O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

This appeal filed by the Revenue is against the order of Ld. CIT(A)-49, Mumbai vide order no. ITBA/APL/S/250/2023- 24/1063008295(1), dated 20.03.2024 passed against the assessment order by Income Tax Officer, Ward-23(3)(5), Mumbai, u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”), dated 30.12.2019 for AY 2017-18.

2.

At the outset, we note that the Revenue has moved an application dated 07.06.2024 for withdrawal of this appeal. In the said application, it is mentioned that this appeal before the Tribunal was wrongly filed against the order of Ld. CIT(A). It is requested by the Revenue that this appeal may be allowed to be withdrawn.

Rakesh Natwarlal Patel, AY 2017-18 3. Considering this application, we allow the appeal of the Revenue to be withdrawn. Accordingly, this appeal is dismissed as withdrawn.

4.

In the result, appeal of the Revenue is dismissed.

Order is pronounced in the open court on 24 June, 2024

Sd/- Sd/- (Kavitha Rajagopal) (Girish Agrawal) Judicial Member Accountant Member

Dated: 24 June, 2024

Recent GST High Court judgments

Search GST case law →