SMT UTTARADEVI CHARITABLE AND RESEARCH FOUNDATION,PUNE vs. EXEMPTION WARD 1(1), PUNE

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ITA 214/PUN/2025Status: DisposedITAT Pune25 March 2025AY 2017-18Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Ld. Addl/JCIT(A)-2, Ludhiana for the assessment year 2017-18. During the hearing, the assessee's AR sought to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal if the demand raised against it has been extinguished.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Shri Kishor B. Phadke (Virtual)
For Respondent: Shri Arvind Desai
Hearing: 25.03.2025Pronounced: 25.03.2025

ORDER

PER VINAY BHAMORE, JM:

1.

This appeal filed by the assessee is directed against the order dated 30.12.2024 passed by Ld. Addl/JCIT(A)-2, Ludhiana for the assessment year 2017-18.

2.

When the matter was called for hearing, Ld. AR of the assessee filed an application seeking permission to withdraw the above captioned appeal on the ground that the demand raised against the assessee, which was subject matter of the appeal, stands extinguished.

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