GHANASHYAM HEMALATA VIDYAMANDIR SOCIETY,BALIAPANDA vs. CIT(EXEMPTION), HYDERABAD

O R D E R Per Bench This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the order passed u/s.263 of the Act by the ld CIT( u/s.263 of the Act by the ld CIT(Exemption), Hyderabad dated 27.3.2023 Exemption), Hyderabad dated 27.3.2023 for the assessment year for the assessment year 2018-19.

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That aggrieved with the order u/s.263 of the I.T.Act, 1961 by the ld. CIT(Exemption), Hyderabad on dated 27.3.2023, the assessee appellant was before your honour for redressal of its grievance, filing appeal numbered as I.T.Appeal No.207/CTK/2023 on 29.5.2025. That in the meantime, following the order of the ld CIT(E) ,Hyderabad, the ld AO has passed an order u/s.143(3) read with section 263, read with section 144B of the I.T.Act, 1961 on 29.3.2024 partly accepting the grounds of appeal and confirmed a sum of Rs.3,95,365/- alleged to be variation in respect of issue of loan for vehicle. That, as advised by the Advocate and Authorised Representative of the assessee appellant, the assessee appellant filed appeal before the Commissioner of Income, National Faceless Appeal Centre, Delhi against the aforesaid order, vide e-acknowledgement No.2531336780290524 dated 29.5.2024 for redressal of its grievance, copy annexed at Annexure-1. That under the circumstances, it is the most humble & respectful submission of the assessee appellant that the appeal preferred before your Hon’ble Bench may kindly be withdrawn with liberty to urge all the grounds before the Commissioner’s appeal, as the case may be. Prayer In consideration of the facts stated herein above, it is the humble prayer of the assessee appellant that this Hon’ble Bench may be kind and gracious enough to allow the appellant to withdraw the appeal in I.T.Appeal No.207/CTK/2023 with liberty to redress the grievance before the ld Commissioner of Income tax, NFAC, Delhi and and/or pass any order/(s) as your honour may deem fit and proper in the substantial interest of justice and equity.” Ld AR reiterating the submission in the memo of withdrawal seeks liberty to withdraw this present appeal as the appeal has been filed before the ld CIT(A), NFAC. As the issue in the present appeal is only in regard to addition of Rs.3,95,365/- and the effective remedy is available to the assessee in the appeal against the consequential order, without going into

P a g e 2 | 3 the merits of the addition, the appeal of the assessee is permitted to be dismissed as withdrawn.

Order dictated and pronounced in the open court on 30/05/2024.

Sd/- sd/- (Manish Agarwal) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 30/05/2024 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : M/s. Ghanashyam Hemalata Vidyamandir Society, Baliapanda, Puri 2. The Respondent: Commissioner of Income Tax (Exemption), Hyderabad 3. Pr.CIT, 4. DR, ITAT, 5. Guard file. //True Copy// By order

Sr.Pvt.secretary ITAT, Cuttack

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