Income Tax Appellate Tribunal - Mumbai
Prayagdham Trust, Mumbai vs Ito (Exem.) -2(2), Mumbai on 7 October, 2019
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ITA Nos.3470-3471 & 5198/Mum/2018
A.Ys.2012-13,2013-14 & 2014-15)
Shri Prayagdham Trust Vs. CIT(A)-1
IN THE INCOME TAX APPELLATE TRIBUNAL
"C" Bench, Mumbai
Before Shri Pramod Kumar, Vice President
and Shri Ravish Sood, Judicial Member
ITA Nos.3470-3471 & 5198/Mum/2018
(Assessment Years: 2012-13, 2013-14 & 2014-15)
Shri Prayagdham Trust CIT(A)-1
301-B, Dev Darshan Mahim, R. No.617, Piramal Chambers,
Vs.
Mumbai-12 Lalbaug, Mumbai - 12
PAN - AAATP0079L
(Appellant) (Respondent)
Appellant by: Shri Yogesh Thar, A.R
Respondent by: Shri Awungshi Gimson, CIT D.R
Date of Hearing: 03.10.2019
Date of Pronouncement: 07.10.2019
ORDER
PER RAVISH SOOD, JM
The captioned appeals filed by the assessee are directed against the respective orders passed by the CIT(A)-1, Mumbai, dated 21.03.2018 for A.Y. 2012-13, A.Y. 2013-14 and A.Y. 2014-15, which in turn arises from the respective assessments framed for the aforementioned years under Sec. 143(3) of the Income-tax Act, 1961 (for short 'Act').
2. At the very outset of the hearing of the appeal, the ld. Authorized Representative (for short 'A.R') for the assessee had sought the permission of the Tribunal for withdrawal of the aforesaid appeals. The ld. A.R had placed on record letters dated 30.09.2019, wherein the assessee had sought leave of the Tribunal for withdrawing the captioned appeals.
3. On a perusal of the aforesaid letters, it appears that the assessee seeks to withdraw the captioned appeals for two reasons, viz. (i) the filing of the appeals was backed by a misconception as regards the order of the CIT(A) pertaining to the entitlement of the assessee P a g e |2 ITA Nos.3470-3471 & 5198/Mum/2018 A.Ys.2012-13,2013-14 & 2014-15) Shri Prayagdham Trust Vs. CIT(A)-1 towards carry forward of unabsorbed losses; and (ii) the smallness of amount involved as regards the issue of non-allowability of standard deduction under Sec.24(a) of the Act, while computing the income under the head 'house property'. Be that as it may, the ld. Departmental Representative (for short 'D.R') did not object to the permission sought by the assessee for withdrawal of the captioned appeals.
4. In the backdrop of the aforesaid facts, we herein permit the assessee to withdraw the captioned appeals.
5. The aforesaid appeals of the assessee for A.Y. 2012-13, ITA No.3470/Mum/2018, A.Y. 2013-14, ITA No.3471/Mum/2018 and A.Y. 2014-15, ITA No.5198/Mum/2018 are dismissed as withdrawn.
Order pronounced in the open court on 07.10.2019 Sd/- Sd/-
(Pramod Kumar) (Ravish Sood)
VICE PRESIDENT JUDICIAL MEMBER
भुंफई Mumbai; ददन ुंक 07.10.2019
PS. Rohit
आदे श की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to :
1. अऩीर थी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमक्त(अऩीर) / The CIT(A)-
4. आमकय आमक्त / CIT
5. विब गीम प्रतततनधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai
6. ग र्ड प ईर / Guard file.
सत्म वऩत प्रतत //True Copy// आदे शानुसार/ BY ORDER, उि/सहायक िंजीकार (Dy./Asstt. Registrar) आयकर अिीऱीय अधिकरण, भुंफई / ITAT, Mumbai