DISHA EDUCATION SOCIETY, RAIPUR,RAIPUR vs. DCIT, EXEMPTION, CIRCLE, BHOPAL, BHOPAL
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The Tribunal noted that the assessee had filed an application to transfer the appeal to the Raipur Bench due to a jurisdictional issue, as the original order was passed by an authority in Raipur. The revenue had no objection to the withdrawal. Consequently, the appeal was dismissed as withdrawn. The assessee was granted the liberty to file a fresh appeal before the ITAT, Raipur Bench, in accordance with the law. No specific issue was left undecided, as the appeal was disposed of on a procedural ground.
What were the facts?
The assessee, Disha Education Society, filed an appeal before the Income Tax Appellate Tribunal (ITAT), Indore Bench, against the order of the National Faceless Appeal Centre (NFAC), Delhi, for Assessment Year 2011-12. The assessee's representative submitted a written request stating that the appeal was filed before the wrong bench. The original order was passed by the Assistant Income Tax Commissioner, Exemption Circle, Raipur. Therefore, the assessee had filed an application on March 10, 2025, to transfer the appeal to the ITAT, Raipur Bench, which was pending. The assessee wished to withdraw the current appeal before the Indore Bench to file a fresh appeal before the correct bench in Raipur.
What were the issues?
1. Whether the appeal filed before the ITAT, Indore Bench, is maintainable, considering the original order was passed by an authority in Raipur and the assessee seeks to file a fresh appeal before the ITAT, Raipur Bench. (Question of jurisdiction and procedural correctness) Assessee's Contention: The assessee argued that the appeal was filed before the incorrect bench. The original order was passed by an authority in Raipur, and the assessee had filed an application to transfer the appeal to the Raipur Bench. Therefore, the assessee sought to withdraw the current appeal to file a fresh appeal before the appropriate bench in Raipur, with liberty to do so. Revenue's Contention: The revenue representative stated that they had no objection if the assessee was permitted to withdraw the current appeal.
AI-generated summary — verify with the full judgment below
आयकर अपील�य अ�धकरण, इंदौर �यायपीठ, इंदौर �ी परेश एम. जोशी, �या�यक सद�य तथा �ी अर�वंद सोनी, लेखा सद�य के सम� आ.अ.सं. 739/इंदौर/2025 �नधा�रण वष� : 2011-12 �दशा ए�युकेशन सोसायट�, बनाम आयकर उपायु�त �दशा �ाउन, कटचाना रोड, ए�जं�शन, वृ� भोपाल शंकर नगर,रायपुर अपीलाथ� ��यथ� �था.ले.सं- एएएट�डी 5249 सी PAN- AAATD5249C अपीलाथ� क� ओर से �ी �वीण गोयल, सीए राज�व क� ओर से �ी �बनय कुमार राय, व�र�ठ �वभागीय ��त�न�ध सुनवाई �त�थ 13.10.2026 उ�घोषणा �त�थ 22.10.2026 आदेश �ी परेश म.जोशी, �या�यक सद�य �वारा �नधा�रती क� उपरो�त शीष�क क� अपील �व�वान �व�वान आयकर आयु�त (अपील) नेशनल फेसलेस अपील स�टर (एनएफएसी), �द�ल� के आदेश �दनांक 02.06.2025 के �व��ध �नदे�शत है ।
इस अपील के संबंध म� �नधा�रती के �व�वान अ�धव�ता �वारा �ल�खत �नवेदन �दनांक 13.10.2026 के �वारा िजसम� �नवेदन �कया गया है �क �नधा�रती ने वत�मान अपील आयकर अपील�य अ�धकरण, इंदौर �यायपीठ के सम� दा�खल क� थी जब�क अपीलाथ� के �करण म� अ�धका�रता आयकर अपील�य अ�धकरण, रायपुर �यायपीठ के पास है �य��क अपीलाधीन आदेश सहायक आयकर आयु�त, ए�जं�शन वृ� रायपुर (छ�ीसगढ़) �वारा पा�रत �कया गया है। अतः �नधा�रती ने उ�त अपील को रायपुर �यायपीठ �थानांत�रत करने हेतु
आ.अ.सं. 739/इंदौर/2025 2 �दशा ए�युकेशन सोसायट�, रायपुर माननीय अ�य�, आयकर अपील�य अ�धकरण को आवेदन �दनांक 10.03.2025 �े�षत �कया था जो अभी भी लं�बत है । अतः उपयु�त अ�धकार�े� के मु�दे क� �ि�ट म� �नधा�रती वत�मान अपील को वा�पस लेना चाहता है । अतः �नधा�रती के �व�वान अ�धव�ता ने उपरो�त कारण से �व�ध के अनुसार अ�धका�रता रायपुर �यायपीठ के सम� नवीन अपील दा�खल करने क� �वतं�ता के साथ वत�मान अपील को वापस �लए जाने क� अनुम�त �दान करने का अनुरोध �कया है। 3. �व�वान �वभागीय ��त�न�ध ने �नवेदन �कया �क उ�ह� कोई आप�� नह�ं है य�द �नधा�रती को वत�मान अपील वा�पस �लए जाने क� अनुम�त द� जाती है ।
दोन� प�� के उपरो�त �नवेदन� क� �ि�ट म� हम इस अपील को वा�पस �लए जाने क� अनुम�त �दान करते ह� तथा इसे वा�पस �लए जाने के कारण खा�रज करते है । साथ ह� �नधा�रती को �व�ध के अनुसार आयकर अपील�य अ�धकरण, रायपुर �यायपीठ के सम� नये �सरे से अपील दा�खल करने क� �वतं�ता �दान क� जाती है ।
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है ।
यह आदेश 22.10.2026 को खुले �यायालय म� उ�घो�षत �कया गया ।
ह�ता/- ह�ता/- (अर�वंद सोनी) (परेश म.जोशी) लेखा सद�य �या�यक सद�य �दनांक : 22.10.2026 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फाईल
Recent GST High Court judgments
Search GST case law →- Sushama Mishra vs. The Commissioner Of CT And GST, Odisha, KatakOrissa · 28 Oct 2026
- Saudamini Samantray vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar IiOrissa · 28 Oct 2026
- M/S. Keshav Rice Mill, Ganjam vs. Chief Commissioner, CT And GST, Odisha, KatakaOrissa · 28 Oct 2026
- M/S. Nanda Contruction PVT. LTD., Angul vs. Additional Commissioner, GST And Central Excise Commissionerate, SundergarhOrissa · 28 Oct 2026
- M/S Utkal Suppliers,Ganjam vs. Assistant Commissioner Of CT And GST, Ganjam-I Circle,GanjamOrissa · 28 Oct 2026