D R MEMORIAL EDUCATION SOCIETY,AMBALA CANTT vs. INCOME TAX OFFICER, WARD NO 1,, AMBALA CANTT

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ITA 948/CHANDI/2026Status: DisposedITAT Chandigarh08 July 2026AY 2022-232 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2022-23 against a rectification order. The assessee's representative informed the tribunal that they no longer wished to pursue the appeal.

What were the issues?

Whether the assessee wishes to withdraw their appeal against a rectification order.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, CHANDIGARH

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, CHANDIGARH PHYSICAL HEARING HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No.948/CHANDI/2026 (िनधा�रणवष� / Assessment Year: 2022-23) D.R. Memorial Education Society ITO Ward – 1 C/o M K Aggarwal & Associates BC Bazar, Ambala Cantt बनाम/ Vs. SCO – 1, First Floor, Sector – 11 Haryana – 133001 Panchkula, Haryana – 133001 �ायीलेखासं./जीआइआरसं./PAN/GIR No. AAAAD-3478-L (अपीलाथ�/Appellant) : (��थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Sh. Rishab Gupta (CA) – Ld. AR ��थ�कीओरसे/Respondent by : Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing : 08-07-2026 घोषणाकीतारीख /Date of Pronouncement 09-07-2026 : आदेश / O R D E R 1. Aforesaid appeal by assessee for Assessment Year (AY) 2022-23 arises out of an order of learned Addl. / Joint Commissioner of Income Tax (Appeals)-2, Ahmedabad [CIT(A)] dated 16-12-2025 in the matter of a rectification order passed by Ld. AO u/s 154 on 03.07.2023. 2. The Ld. AR, at the outset, placed on record letter dated 08.07.2026 and stated that the assessee has voluntarily decided not to pursue the appeal any further. The same has not been opposed by Ld. Sr. DR.

3.

Accepting the prayer of Ld. AR, the appeal stand dismissed as withdrawn. Order pronounced on 09th July, 2026.

-Sd- (MANOJ KUMAR AGGARWAL) ACCOUNTANT MEMBER AS Dated: 09/07/2026 आदेश की �ितिलिप अ�ेिषत /Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF

ASSISTANT REGISTRAR

ITAT CHANDIGARH

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