SANDESH VIJAY GHORPADE ,THANE vs. ITO, WARD 21(3)(2), MUMBAI, MUMBAI

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ITA 4529/MUM/2023Status: DisposedITAT Mumbai22 May 2024AY 2015-16Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the current appeal. The appeal was dismissed as withdrawn and infructuous.

What were the facts?

The assessee filed an appeal for the assessment year 2015-16. The assessee's representative submitted that the appeal was registered for a second time inadvertently and the original appeal had already been disposed of.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal that was inadvertently filed for a second time after the original appeal was disposed of.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: SHRI B.R. BASKARAN & SHRI ANIKESH BANERJEE

For Respondent: Ms. Sujatha Iyangar, Sr.AR
Hearing: 22/05/2024Pronounced: 22/05/2024

PER B.R. BASKARAN, ACCOUNTANT MEMBER :

1.

The assessee has filed this appeal challenging the order dated 16.10.2023 passed by Ld CIT(A), NFAC, Delhi and it relates to the assessment year 2015-16.

2.

At the outset, the ld A.R appearing for the assessee submitted that this appeal of the assessee has been registered for second time inadvertently. She also submitted that the original appeal has since been disposed of by the Tribunal, vide its order passed on 14.5.2024 in ITA No.4541/Mum/2023. Accordingly, the Ld A.R submitted that the assessee may be allowed to withdraw this appeal.

3.

We heard Ld D.R. Having regard to the submissions made by Ld A.R, we allow the assessee to withdraw this appeal. Accordingly, this appeal is required to be dismissed as withdrawn, being infructuous.

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