What did the Tribunal hold?

The assessee requested to withdraw the appeals before the ITAT to comply with the High Court's order. The Revenue had no objection.

The assessee filed appeals before the ITAT for AY 2018-19. The assessee later filed a writ petition before the Telangana High Court, which remanded the matter to the CIT(Appeals).

What were the issues?

Whether the assessee can withdraw their appeals before the ITAT after a writ petition resulted in a remand to the lower appellate authority.

Centre for Economic and Social… vs DCIT | ITAT Hyderabad 2023

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”, HYDERABAD

Before: SHRI RAMA KANTA PANDA & SHRI K.NARASIMHA CHARY

For Appellant: Ms. TH Vijaya Lakshmi, CIT-DR

Hearing: 19/10/2023

आदेश / ORDER PER K. NARASIMHA CHARY, J.M: Aggrieved by the order(s) passed by the learned Commissioner of Income Tax (Appeals)- National Faceless Appeal Centre (NFAC), Delhi (“Ld. CIT(A)”), in the case of Centre for Economic and Social Studies (“the assessee”) for the assessment year 2018-19, assessee preferred these appeals.

Today when this matter is called, learned AR submitted a letter dated 05/10/2023 signed by the Director, stating that the assessee have filed a writ petition before Telangana High Court vide W.P. No. 12195 of 2023 on 28/04/2023 and the matter is disposed by Hon'ble court by remanding the matter to CIT(Appeals) on 30/08/2023. So, to comply with the Hon'ble High Court’s order, the assessee does not want to continue these appeals and prayed the leave of the Bench to withdraw these appeals. Learned DR submits no objection. Recording the same, these appeals are permitted to be withdrawn.

In the result, these appeals are dismissed as withdrawn.

Order pronounced in the open court on this the 19th day of October, 2023.

CENTRE FOR ECONOMIC AND SOCIAL STUDIES,HYDERABAD vs. DCIT, EXEMPTION CIRCLE-1(1), HYDERABAD

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What were the facts?

What were the issues?

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