SHIVANI EDUCATION SOCIETY,WARANGAL vs. ITO., WARD-2 , WARANGAL

PDF · subscribers
ITA 1281/HYD/2025Status: DisposedITAT Hyderabad03 December 2025AY 2017-18Bench: SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and the no-objection from the Departmental Representative. The Tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the NFAC. Subsequently, the assessee filed an application seeking withdrawal of the appeal, stating that the Assessing Officer completed set-aside assessment proceedings without variation and the appeal is no longer pressed.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal when they no longer wish to prosecute it, with no objection from the Revenue.

Which sections of the Income-tax Act were involved?

Section 250,Section 253,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘A’ Bench, Hyderabad

Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G

Hearing: 03/12/2025

(निर्धारण वर्ा/Assessment Year:2017-18) M/s. Shivani Education Society, Income Tax Officer, Vs. Ward-2, Warangal. Warangal. PAN: AAGAS5117H (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: None. रधजस् व द्वधरध/Revenue by: Smt. Reema Yadav, SR-DR सुिवधई की तधरीख/Date of hearing: 03/12/2025 घोर्णध की तधरीख/Pronouncement: 03/12/2025 आदेश/ORDER

PER VIJAY PAL RAO, VICE PRESIDENT :

1.

This appeal by the assessee is directed against the order dated 18.10.2024 of order of National Faceless Appeal Centre (NFAC), Delhi [Learned Commissioner of Income Tax (Appeals)] for the Asst. Year 2017- 18.

2.

At the outset, we notice that the assessee has filed an application dated 03.12.2025 through its Learned Authorised Representative for seeking withdrawal of the appeal which is extracted below :

3.

The Learned Department Representative has raised no objection for withdrawal of the appeal under consideration.

4.

Having considered the application filed by the assessee seeking withdrawal of appeal and no objection of Ld. DR, we allow the assessee to withdraw the present appeal. Accordingly the appeal of the assessee stands dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →