GYANYOG EDUCATIONAL TRUST,PALGHAR vs. CIT (EXEMPTIONS), PUNE, PUNE

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ITA 413/PUN/2025Status: DisposedITAT Pune10 March 2025AY 2025-26Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal, noting that the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(Exemption). The assessee later filed an application to withdraw the appeal, stating that the jurisdiction of the Assessing Officer was mistakenly selected as Pune instead of Thane during filing.

What were the issues?

Whether the assessee is allowed to withdraw an appeal due to a clerical error in selecting the AO's jurisdiction during e-filing.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA

For Respondent: Shri Amol Khairnar

आदेश / ORDER

PER ASTHA CHANDRA, JM :

1.

The appeal filed by the assessee is directed against the order dated 17.12.2024 of the Ld. Commissioner of Income Tax (Exemption), Pune pertaining to Assessment Year 2025-26.

2.

None appeared for the assessee when the matter was called for hearing on 10.03.2025. It was however brought to the notice of the Bench that the assessee has filed an application seeking withdrawal of the captioned appeal.

3.

The assessee has filed an application dated 28.02.2025 requesting for withdrawal of the appeal on the ground that while filing the said appeal on the ITAT Portal, the assessee had mistakenly selected the jurisdiction of the Assessing Officer (AO) as Pune, whereas the actual jurisdiction is Thane.

4.

The Ld. DR has no objection for withdrawal of the appeal.

5.

In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.

6.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 10th March, 2025.

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