SAMPURAN SINGH H.NO.826, WARD 4 GALI GAGAN PUBLIC SCHOOL, KHERPURE SIRSA ,HARYANA vs. THE ASSESSING OFFICER NFAC JAO INCOME TAX OFFICER WARD-1 SIRSA, HARYANA

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ITA 975/DEL/2024Status: DisposedITAT Delhi31 May 2024AY 2013-2014Bench: SHRI SAKTIJIT DEY (Vice President), SHRI M. BALAGANESH (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Departmental Representative had no objection to the withdrawal of the appeal. Consequently, the Tribunal permitted the assessee to withdraw the appeal, and it was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the Commissioner of Income Tax (Appeals) order for the assessment year 2013-14 with the ITAT Delhi Bench. However, the counsel for the assessee submitted that the appeal was inadvertently filed in Delhi, as the jurisdiction of the Assessing Officer (Ward Sirsa) actually falls under the Chandigarh Bench.

What were the issues?

Whether the ITAT Delhi Bench has the appropriate jurisdiction to hear an appeal originating from an Assessing Officer in Sirsa, Haryana, and if an assessee can be permitted to withdraw an appeal filed inadvertently in the wrong ITAT bench.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘G’ NEW DELHI

Before: SHRI SAKTIJIT DEY, VICE- & SHRI M. BALAGANESH

Hearing: 31.05.2024Pronounced: 31.05.2024

PER SAKTIJIT DEY, VICE-PRESIDENT

1.

This is an appeal by the assessee against order dated 19.01.2024 of learned Commissioner of Income Tax (Appeals), NFAC, Delhi, pertaining to assessment year 2013-14.

2.

At the outset, learned counsel appearing for the assessee has submitted that the appeal has inadvertently been filed in ITAT, Delhi Benches, New Delhi, though, the jurisdiction of the ITA No.975/Del/2024 AY: 2013-14 Income Tax Officer, Ward Sirsa, actually lies with the Chandigarh Bench. A letter to this effect furnished by learned counsel for assessee is kept on record.

3.

Learned Departmental Representative has no objection to withdrawal of the appeal filed by the assessee.

4.

Considering the above, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 31st May, 2024

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