PT. SHANKER DASS EDUCATIONAL WELFARE SOCIETY, PATHANKOT vs. INCOME TAX OFFICER WARD ( EXEMPTIONS), AMRITSAR

ITA 464/ASR/2024Status: DisposedITAT Amritsar21 July 2026AY 2018-192 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal of the appeals. Consequently, the Tribunal allowed the withdrawal and dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the CIT(A)/NFAC for Assessment Years 2018-19 and 2019-20. The assessee subsequently filed a request to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH ‘DB’ : AMRITSAR

Before: SHRI S. RIFAUR RAHMAN & SHRI UDAYAN DAS GUPTA

For Respondent: Shri Manek Shah Kapoor, Sr. DR
Hearing: 21.07.2026

PER S.RIFAUR RAHMAN, AM:

1.

The assessee has filed appeal against the order of the Learned

Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre

(NFAC), Delhi [“Ld. CIT(A)”, for short] dated 19.06.2024 and 18.06.2024 for the Assessment Years 2018-19 and 2019-20 respectively.

2.

None present on behalf of the assessee. However, we observed from the records that the assessee has filed a request for withdrawal of the appeals which is placed on record. Accordingly, we allow to withdraw the present appeals and the same are dismissed as withdrawn.

3.

In the result, both the appeals filed by the assessee are dismissed. Order

The order continues below.

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