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Facts
The assessee filed appeals against Intimation Orders issued under Section 143(1) of the Income Tax Act for Assessment Years 2023-24 and 2024-25. The core issue initially involved the taxation of income at slab rates, which the CIT(A) had set aside and remanded to the Assessing Officer. After filing the appeals, the assessee received the desired relief from the Assessing Officer and subsequently sought to withdraw the appeals before the Tribunal.
Held
The Tribunal accepted the assessee's request to withdraw the appeals, as the Departmental Representative did not raise any objection. Consequently, both appeals filed by the assessee were dismissed as 'withdrawn'.
Key Issues
Whether the assessee's appeals could be withdrawn after obtaining relief from the Assessing Officer on the disputed matter of income taxation at slab rates.
Sections Cited
143(1)
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Income Tax Appellate Tribunal, PUNE BENCHES “A”, PUNE
Before: DR.MANISH BORAD & SHRI VINAY BHAMORE
Appellant by : Shri Chandrasekharan (Through virtual) Respondent by : Shri Udol Raj Singh Date of hearing : 18.02.2026 Date of pronouncement : 18.02.2026 आदेश / ORDER
PER DR. MANISH BORAD, ACCOUNTANT MEMBER :
The captioned appeals at the instance of assessee pertaining to A.Yrs. 2023-24 and 2024-25 are directed against the separate orders dated 18.06.2025 and 11.06.2025 framed by Addl/JCIT(A), Ranchi arising out of respective Intimation Orders passed u/s. 143(1) of the Income Tax Act, 1961 (in short ‘the Act’).
At the time of hearing, ld. Counsel for the assessee referring to the application(s) dated 19.02.2025 filed by the assessee submitted that assessee got necessary relief before the authorities below and therefore wishes to withdraw the captioned appeals filed before this Tribunal. Contents of application commonly submitted to the appeals under consideration read as follows : BHIL Employees Welfare Fund No.1 We refer to the captioned appeal before the Hon'ble 'A' Bench which is scheduled for hearing on 22 December 2025. In this regard, we wish to submit that we had filed the aforesaid appeal since the Commissioner of Income Tax (Appeals) ("CIT(A)") had erred in setting aside the issue of taxation of income at slab rates and remanded the matter back to the file of the Assessing Officer to decide as per law. However, we wish to submit that post the filing of this captioned appeal, the Appellant has received an order giving effect to the order of the CIT(A) wherein the income of the assessee has been taxed at the slab rates (order giving effect is enclosed as Annexure 1). Since the Appellant has obtained the relevant relief from the Assessing Officer, It wishes to withdraw the captioned appeal. We request the Hon'ble Bench to take the Appellant's request on record.
Ld. Departmental Representative has no objection for withdrawal of the appeals. In view thereof, assessee’s request for withdrawal has been accepted.
In the result, both the appeals of the assessee are dismissed as ‘withdrawn’.