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Facts
The assessee filed an appeal against the order of the CIT(Exemption) Pune. The assessee's counsel submitted that they had inadvertently filed the same appeal twice, leading to duplication. They requested permission to withdraw the present appeal.
Held
The Tribunal granted permission to withdraw the appeal as it was found to be a duplicate filing. The grounds of appeal were dismissed as withdrawn.
Key Issues
Whether the appeal can be withdrawn by the assessee as it was inadvertently filed twice.
Sections Cited
12A(1)(ac)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCHES “A” :: PUNE
Before: DR.DIPAK P. RIPOTE & SHRI VINAY BHAMORE
आयकर अपील सं. / Assessment Year: 2022-23 Hidaya Education Society, V The CIT Exemption, Room No.1, Momin s Pune. Apartment, Islampura, Bhiwandi, Maharashtra – 421302. PAN: AABTH2358H Appellant/ Assessee Respondent / Revenue Assessee by Smt. Deepa Khare – AR Revenue by Shri Amol Khairnar – CIT(DR) Date of hearing 22/04/2025 Date of pronouncement 23/04/2025 आदेश/ ORDER
PER DR. DIPAK P. RIPOTE, AM:
This appeal filed by the assessee is against the order of ld.Commissioner of Income Tax(Exemption)-Pune passed under section 12A(1)(ac) of the Income Tax Act, 1961; dated 27.03.2024.
The ld.AR for the assessee submitted that against the order of ld.Commissioner of Income Tax(Exemption), dated 27.03.2024, assessee had inadvertently filed the same appeal twice which leads to duplication of appeals i.e. & . The ld.AR bring to the Tribunal’s attention that this appeal is duplicate i.e.ITA No.1143/PUN/2024. 2.1 The Ld.Counsel further requested that the appeal is duplicate and therefore, kind permission may be granted to withdraw the present appeal in ITA No.1143/PUN/2024. 3. On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeal of assessee is dismissed as withdrawn.
In view of the above, we permit to withdraw the appeal of the assessee. Accordingly, grounds of appeal raised by the assessee are dismissed as withdrawn.