What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeals and the Revenue had no objection. Consequently, the appeals were dismissed as withdrawn.

The assessee, Kendriya Vidyalaya, filed appeals against the orders of the CIT(A) for assessment year 2013-14. The assessee later filed an application to withdraw these appeals.

What were the issues?

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

Kendriya Vidyalaya, No.1, Rewa vs DCIT | ITAT Jabalpur 2019

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI A. D. JAIN & SHRI T. S. KAPOOR

For Respondent: Shri P. D. Chougale, D.R

IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER ITA No.169&171/JAB/2018 Assessment Year:2013-14 Kendriya Vidyalaya v. DCIT No.1, Rewa CPC-TDS Ghaziabad TAN/PAN:JBPKO0771B (Appellant) (Respondent) Appellant by: None Respondent by: Shri P. D. Chougale, D.R. Date of hearing: 04 04 2019 Date of pronouncement: 04 04 2019 O R D E R PER A. D. JAIN, V.P.: These are assessee’s appeals against the orders of the ld. CIT(A)-1, Jabalpur, both dated 25/6/2018 for the assessment year 2013-14 (Quarter 1 and Quarter 4). 2. None was present on behalf of the assessee. However, it was brought to our notice that the assessee has moved an application dated 12/3/2019 for withdrawal of the appeals stating therein that “considering the ground of appeal and facts of the case, the appellant hereby decided to withdraw the appeal filed and requested your honour to permit us for the same”. The Revenue has no objection to the request made by the assessee. Accordingly the appeals are dismissed as withdrawn. 3. In the result, both the appeals of the assessee are dismissed. Order pronounced in the open Court on 04/04/2019.

Sd/- Sd/- [T. S. KAPOOR] [A. D. JAIN] ACCOUNTANT MEMBER VICE PRESIDENT DATED:04/04/2019 JJ:0404

ITA No.169&171/JAB/2018 Page 2 of 2

KENDRIYA VIDYALAYA, NO.1,REWA vs. DEPUTY COMMISSIONER OF INCOME TAX, (CPC, TDS), GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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