SHREE GORU RAM SMRITI SEVA SANSTHAN,JAIPUR vs. CIRCLE (EXEMP.), JAIPUR, JAIPUR
What did the Tribunal hold?
The Tribunal allowed the assessee's prayer for withdrawal of the appeal as the Departmental Representative (DR) had no objection. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the Addl./JCIT(A)-1, Noida, for the assessment year 2020-21, concerning Section 143(1) of the Act. During the hearing, the AR of the assessee prayed for withdrawal of the appeal.
What were the issues?
Whether the appeal can be dismissed as withdrawn upon the assessee's request when the Revenue has no objection.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JAIPUR BENCHES,’’B” JAIPUR
fu/kZkj.ko"kZ@AssessmentYear : 2020-21 Shree Goru Ram Smriti Seva Sansthan cuke The DCIT Vs. Mukan Garh Road, Village: Vasni Circle (Exemption) Tehsil: Laxman Garh, Distt: Sikar Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGAS 3655 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri R.S.Poonia, CA jktLo dh vksjls@Revenue by: Smt. Runi Pal, CIT-DR (Thru: V.C.) lquokbZ dh rkjh[k@Date of Hearing : 26/06/2025 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: : 26/06/2025 vkns'k@ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM The assessee has filed an appeal against the order of the Addl. /JCIT(A)-1, Noida dated 24-03-2025 for the assessment year 2020-21 in the matter of Section 143(1 ) of the Act. During the course of hearing, the ld. AR of the assessee has prayed 2.1 for withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal.
SHREE GORU RAM SMRITI SEVA SANSTHAN VS DCIT, CIRCLE (EXEMPTION), JAIPUR 3. In the result, the appeal of the assessee is dismissed as withdrawn as pronounced in the open Court on 26-06-2025.
Sd/- Sd/- ¼Mk0 ,l- lhrky{eh ½ ¼jkBksMdeys'kt;UrHkkbZ ½ (Dr. S. Seethalakshmi) (Rathod Kamlesh Jayantbhai) U;kf;dlnL;@Judicial Member ys[kklnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 26 /06/2025 *Mishra आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Shree Goru Ram Smriti Seva Sansthan, Sikar 2. izR;FkhZ@ The Respondent- The DCIT (E), Jaipur 3. vk;djvk;qDr@ The ld CIT 4. विभागीय प्रतिनिधि] आयकरअपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZQkbZy@ Guard File (ITA No. 483/JP/2025) vkns'kkuqlkj@ By order,
सहायकपंजीकार@Aेेज. त्महपेजतंत
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