BRAJESH RAMCHANDRA SINGH EDUCATION SOCIETY,THANE vs. CIT (EXEMPTIONS), PUNE, PUNE

PDF · subscribers
ITA 508/PUN/2025Status: DisposedITAT Pune10 March 2025AY 2025-26Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)5 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order dated 07.12.2024. During the hearing, it was brought to the notice of the Bench that the assessee wished to withdraw the appeal. The reason cited for withdrawal was a mistake in selecting the Assessing Officer's jurisdiction on the ITAT Portal.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to a mistake in selecting the jurisdiction of the Assessing Officer.

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 07.12.2024 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 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In view of the above, we accept the request of the assessee for withdrawal of the appeal and the appeal is dismissed as withdrawn.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.

Recent GST High Court judgments

Search GST case law →