DASHMESH EDUCATIONAL SOCIETY,CHOWK MEHTA vs. ITO EXEMPTION, AMRITSAR

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ITA 126/ASR/2024Status: DisposedITAT Amritsar21 July 2025AY 2021-22Bench: SH. MANOJ KUMAR AGGARWAL ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's withdrawal application, the deposit of tax and interest, and the lack of objection from the Ld. DR. Finding the request acceptable, the Tribunal granted the withdrawal, and the appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Dashmesh Educational Society, filed an appeal against an order of the JCIT(A) for A.Y. 2021-22, which stemmed from a CPC order. The assessee subsequently filed an application to withdraw the appeal, confirming that the tax amount with interest had been deposited and providing proof of payment.

What were the issues?

Withdrawal of appeal by the assessee after depositing tax and interest.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. MANOJ KUMAR AGGARWAL & SH. UDAYAN DAS GUPTA

Hearing: 08.07.2025Pronounced: 21.07.2025

ORDER Per: Udayan Das Gupta, JM This appeal has been filed by the assessee against the order of the ld. JCIT(A)- 4, Chennai, passed u/s 250 of the Act, 1961, dated 03.01.2024 for A.Y. 2021-22 which has emanated from the order of the CPC, Bangaluru, dated 08.12.2022 passed u/s 143(1) of the Act 1961.

2.

The above assessee has filed an application with a request to withdraw the appeal and the assessee stated that the tax amount with interest has been deposited, copy of challan is also enclosed in respect of the assessment year stated above.

3.

The Ld. DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of this appeal.

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