SOCIETY OF THE CONGREGATION OF FRANCISCAN BROTERS ,MUMBAI vs. THE ASSISATNT COMMISSIONER OF INCOME TAX (E)-CIRCLE 2(1), MUMBAI

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ITA 4746/MUM/2023Status: DisposedITAT Mumbai09 May 2024AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order for assessment year 2014-15. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI B.R. BASKARAN & MS. KAVITHA RAJAGOPAL

PER B.R. BASKARAN, ACCOUNTANT MEMBER :

1.

The assessee has filed this appeal challenging the order dated 15.11.2023 passed by the learned Commissioner of Income Tax (Appeals), NFAC, Delhi for the assessment year 2014-15.

2.

At the time of hearing, the assessee moved a petition seeking permission of the Bench to withdraw the appeal. The learned DR did not object to the same. Accordingly, we allow the assessee to withdraw the appeal.

Society of Congregation of Franciscan Brothers

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 9th May, 2024.

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