TULSI AMRIT NIKETAN,UDAIPUR vs. DCIT, CPC / ITO (EXEMPTION), WARD, UDAIUR

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ITA 30/JODH/2022Status: DisposedITAT Jodhpur12 October 2023AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The Learned DR had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order for AY 2019-20. The assessee later requested to withdraw the appeal, stating that the original intimation under section 143(1) had been rectified by an order under section 154, deleting the addition made.

What were the issues?

Whether the appeal should be withdrawn as the issue has been resolved by a rectification order.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 11.10.2023Pronounced: 12.10.2023

This captioned appeal has been filed by the assessee against the order of the ld. CIT (A) National Faceless Appeal Centre (NFAC), Delhi dated 29.12.2021 in respect of Assessment Year 2019-20.

Tulsi Amrit Niketan v. DCIT, CPC/ITO 2. The appellant assessee vide its application dated 10.10.2023 has requesting to withdraw the appeal, contending as under:

“On behalf of above appellant, we would like to submit that we have already requested for withdrawal of aforesaid appeal vide our earlier letter dated 08.09.2023, as the Intimation u/s 143(1) against which this appeal is filed is rectified by an order passed under section 154 on 6th Sept., 2023 in which the addition made is deleted. Copy of Intimation is attached herewith. In view of above, we are withdrawing aforesaid appeal. Your goodself is requested to allow withdrawal of appeal.”

3.

The Ld. D.R. has no objection.

4.

Accordingly, the appeal is allowed to be withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 12.10.2023

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