Income Tax Appellate Tribunal - Mumbai
Balkrishna Gobindram Shroff, Mumbai vs Principle Commissioner Of Income ... on 19 June, 2023
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IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "B" BENCH
BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER &
SHRI GAGAN GOYAL, ACCOUNTANT MEMBER
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ITA No.1374/MUM/2023 (A.Y.2019-20)
Balkrishna Gobindram Shroff
Office No.4, 2nd Floor,
City Mall, Oshiwara Link Road,
Andheri West
Mumbai-400 053
PAN No. AAIPS4452L ..... vihykFkhZ/Appellant
cuke Vs.
Principal Commissioner of Income Tax-8
Room No.611, 6th Floor,
Aayakar Bhavan, M. K. Road
Mumbai-400 020 ..... izfroknh/Respondent
vihykFkhZ }kjk@Appellant by : Shri K. Gopal, Advocate
izfroknh }kjk@Respondent by : Shri C. T. Mathews, Sr. AR
lquokbZ dh frfFk@Date of hearing : 19/06/2023
?kks"k.kk dh frfFk@Date of pronouncement : 19/06/2023
vkns'k/ ORDER
PER VIKAS AWASTHY, JM:
This appeal by the Assessee is directed against the order of Principal Commissioner of Income Tax, Mumbai-8 (hereinafter referred to as "the PCIT") dated 28.02.2023 passed u/s 264 of the Income Tax Act, 1961 (hereinafter referred to as "the Act"), for the assessment year 2019-20.
Page |2 ITA No.1374/MUM/2023 (A.Y.2019-20) BALKRISHNA GOBINDRAM SHROFF
2. Shri K. Gopal, Advocate for the assessee/appellant filed an application from the assessee to withdraw the appeal. The relevant extract of the said application is as under:
"Sub: Application for Permission to withdraw the above mentioned Appeal The present application is to seek Your Honors' permission to withdraw the above-mentioned appeal which is fixed for hearing on 19.06.2023. The Appellant has inadvertently filed the present appeal challenging the order dated 28.02.2023 passed by the Ld. Principal Commissioner of Income Tax, Mumbai - 8 under section 264 of the Act. As the said order is not appealable as per section 253 of the Act, the Appellant requests Your Honors to kindly grant permission to withdraw the present appeal and oblige.
Thanking You, Yours faithfully, Sd/-
Balkrishna Gobindram Shroff Appellant"
3. The ld. Departmental Representative (DR) raised no objection in assessee withdrawing the appeal.
4. In the light of request made by the assessee/appellant, the appeal is dismissed as withdrawn.
Order pronounced in the open court on Monday the 19th day of June 2023.
Sd/- Sd/-
(GAGAN GOYAL) (VIKAS AWASTHY)
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fnukad/Dated: 19/06/2023
Mahesh R. Sonavane
Page |3
ITA No.1374/MUM/2023 (A.Y.2019-20)
BALKRISHNA GOBINDRAM SHROFF
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1. vihykFkh/The Appellant ,
2. izfroknh/The Respondent.
3. vk;dj vk;qDr/ CIT
4. foHkkxh; izfrfu/kh] vk;- vih- vf/k-] eqacbZ/DR, ITAT, Mumbai
5. xkMZ QkbZy/Guard file.
BY ORDER, //True Copy// (Dy. /Asst. Registrar)/ Sr. Private Secretary ITAT, Mumbai