THE KALLOLI URBAN CO OP CREDIT SOCIETY LIMITED,KALLOLI vs. INCOME TAX OFFICER WARD 1 GOKAK, GOKAK

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ITA 132/PAN/2024Status: DisposedITAT Panaji20 March 2025AY 2010-2011Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)3 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal, which was supported by a letter, and observed that the Revenue had no objections. Consequently, the appeal filed by the assessee before the Tribunal was treated as withdrawn and dismissed.

What were the facts?

The assessee had filed an appeal before the ITAT against an order of NFAC/CIT(A) passed under Section 144 and Section 250 of the Income Tax Act. During the hearing, the assessee requested to withdraw this appeal, stating that they had already filed an appeal against the Assessing Officer's order under Section 143(3) read with Section 254 before the CIT(A).

What were the issues?

Whether the assessee is permitted to withdraw an appeal filed before the ITAT when a similar appeal has been filed before the CIT(A).

Which sections of the Income-tax Act were involved?

Section 144,Section 250,Section 143(3),Section 254

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH

Before: SHRI PAVAN KUMAR GADALE & SHRI G D PADMAHSHALI

Hearing: 19.03.2025Pronounced: 20.03.2025

Assessee by Shri.Chetan Chougule.AR Revenue by Shri.Ravindra Hattahalli. Sr.DR सुनवाई क� तार�ख/Date of Hearing 19.03.2025 घोषणा क� तार�ख/Date of Pronouncement 20.03.2025 ORDER

PER PAVAN KUMAR GADALE JM:

1.

The appeal is filed by the assesse against the order Of NFAC/CIT(A) passed u/sec 144 and u/sec250 of the Act.

2.

At the time of hearing, the Ld.AR submitted that the assesse wants to withdraw the appeal and has filed a /PAN/2024 The Kallali Urban Co op credit society limited. letter dated 19-03-2025 signed by the Ld.AR mentioning the withdrawal of the above appeal filed before the Hon’ble Tribunal as the assessee has filed the appeal against order of the Assessing officer passed under section 143(3) r.w.s 254 of the Act before the CIT(A) on 17-03-2025(Copy of Form.no35, Statement of facts, Grounds of appeal and application for condonation of delay filed with the ITAT registry on 18-03-2025). And the Ld. DR has no objections. Accordingly, the appeal filed by the assesse is treated as withdrawn and is dismissed.

Order pronounced in the open court on 20.03.2025.

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