SHREE SANT SAVTA GRAMIN BIGAR SETI SAHAKARI PARSANSTHA MARYADIT,PUNE vs. INCOME TAX OFFICER, WARD 1(1), PUNE

PDF · subscribers
ITA 1617/PUN/2025Status: DisposedITAT Pune14 August 2025AY 2018-19Bench: DR.MANISH BORAD (Accountant Member)2 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 assessee sought withdrawal of the appeals, stating they were duplicate filings of electronically filed appeals. The Departmental Representative had no objection.

What were the facts?

The assessee filed appeals against orders of the National Faceless Appeal Centre. The appeals were fixed for hearing, but the assessee sought to withdraw them.

What were the issues?

Whether the assessee can withdraw their appeals as duplicate filings.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “SMC”, PUNE

Before: DR.MANISH BORAD

For Respondent: Shri Sanjay Dhivare
Hearing: 14.08.2025Pronounced: 14.08.2025

आदेश / ORDER

1.

The captioned appeals at the instance of assessee pertaining to Assessment Years 2018-19 and 2016-17 are directed against the separate orders dated 27.11.2024 passed by National Faceless Appeal Centre, Delhi u/s.250 of the Income Tax Act, 1961 ( in short ‘the Act’) which inturn arising out of respective Assessment orders.

2.

When the appeals were called for none appeared on behalf of the assessee. However, assessee has filed a letter dated 13.08.2025 seeking withdrawal of the appeals filed by it. The contents of the said letter reads as under :

“These are two appeals filed by the appellant society in physical mode for A.Y.2016-17 and 2018-19. The same appeals for A.Y.2016-17 and 2018-19 were also filed electronically before Hon'ble ITAT which are allotted & 1598/ PUNE/2025 and the same are now fixed for hearing before Hon'ble SMC Bench on 07.10.2025.

It is submitted that the present appeals fixed on 14.08.2025 are duplicate appeals filed in physical mode which have been allotted separate the Registry. Therefore, the appellant may be permitted to withdraw these two duplicate appeals. The assessee will be grateful if the adjournment is granted.”

3.

Ld. Departmental Representative has no objection for withdrawal of appeals. Therefore, both the appeals are dismissed as ‘withdrawn’.

4.

In the result, both the appeals of the assessee are dismissed.

Order pronounced in the open court on this 14th day of August, 2025.

Recent GST High Court judgments

Search GST case law →