SANSKAR SHIKSHAN SANSTHAN,PALI vs. ADIC, CPC, BANGALORE / ITO, WARD-1(1), PALI, PALI
What did the Tribunal hold?
The Tribunal noted the assessee's request to withdraw the appeal on the grounds that relief had already been secured via a rectification order. The Ld. DR confirmed having no objection to this withdrawal. Accordingly, the Tribunal dismissed the appeal as withdrawn.
What were the facts?
The assessee filed an appeal against an order from the Commissioner of Income Tax (Appeal) concerning Assessment Year 2015-16. Subsequently, the assessee obtained relief through a rectification order passed by the Assessing Officer under Section 154 of the Income Tax Act. Consequently, the assessee's counsel requested to withdraw the appeal.
What were the issues?
Whether an appeal should be dismissed as withdrawn when the assessee has already received the desired relief through a rectification order passed by the AO under Section 154 of the Act.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JODHPUR BENCH (Virtual
Before: DR. MITHA LAL MEENA, HONBLE & SHRI UDAYAN DAS GUPTA, HONBLE
ORDER This appeal by the assessee is directed against the order of Commissioner of Income Tax, Appeal in respect with Assessment Year 2015-16.
The learned counsel for the assessee Smt. Raksha Birla, C.A. submitted that the assessee gets relief consequent to rectification order passed u/s 154 of the Act by the AO (Copy filed on record). Accordingly, the Ld. AR requested that the appeal may kindly be allowed to be withdrawn. The Ld. DR has no objection to the request of the Assessee.
As such, the appeal of the assessee is dismissed as withdrawn.
Order pronounced on 24.03.2025 under Rule 34(4) of Income Tax (Appellate Tribunal) Rules 1963.
More judgments on Section 154
- Income Tax Officer, Jaipur vs Rakesh Kumar Malani, JaipurITA 1425/JPR/2026[2025-26]Status: Disposed21 Oct 2026AY 2025-26
- Income Tax Officer, Jaipur vs Anita Sharma, JaipurITA 1344/JPR/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Ramtirath Bawa, Nagpur vs ITO Ward3(4), NagpurITA 327/NAG/2026[2015-16]Status: Disposed16 Oct 2026AY 2015-16
- Mohinder Singh, Nagpur vs ITO Ward 3(4), NagpurITA 322/NAG/2026[2015-16]Status: Disposed16 Oct 2026AY 2015-16
- Ramakrishna Reddy Makireddy, Hyderabad vs ACIT, Circle-5(1), HyderabadITA 70/HYD/2026[2007-08]Status: Disposed16 Oct 2026AY 2007-08
Recent GST High Court judgments
Search GST case law →- M/S South INDIA Trading Company vs. Additional Commissioner Adjudication CGST Delhi North & Anr.Delhi · 13 Oct 2026
- M/S Rishi Stonex vs. The State Of Assam And 5 OthersGauhati · 13 Oct 2026
- Gopal Datt vs. Vishal Kumar SharmaUttarakhand · 13 Oct 2026
- M/S Do Nam Enterprise And Anr vs. The Union Of INDIA And 2 OrsGauhati · 13 Oct 2026
- M Sundaravel vs. The Assistant Commissioner Of Central GST And Central ExciseMadras · 13 Oct 2026
