GAINSIGHT SOFTWARE PRIVATE LIMITED,HYDERABAD vs. DCIT., CIRCLE-2(1), HYDERABAD

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ITA 771/HYD/2024Status: DisposedITAT Hyderabad10 October 2024AY 2021-22Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal due to the incorrect mention of the assessment year. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal with the incorrect assessment year (2021-22 instead of 2020-21). The assessee subsequently filed a fresh appeal with the correct assessment year and requested to withdraw the current appeal.

What were the issues?

The primary issue was the incorrect assessment year mentioned in the appeal, leading to a request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”, HYDERABAD

Before: SHRI LALIET KUMAR & SHRI MADHUSUDAN SAWDIA

Hearing: 08/10/2024

धििााररती द्वारा/Assessee by: Shri Vikram Udupa, AR राजस्‍व द्वारा/Revenue by: Shri Jeevan Lal Lavidiya, DR सुिवाई की तारीख/Date of hearing: 08/10/2024 घोर्णा की तारीख/Pronouncement on: 10/10/2024 आदेश / ORDER PER MADHUSUDAN SAWDIA, A.M.: This appeal is filed by Gainsight Software Private Ltd., (“the assessee”), feeling aggrieved with the order passed by the learned Assessing Officer (“Ld. AO”) u/s 143(3) read with section 144C(13) read with sections 144B of Income tax Act, 1961 (“the Act”), dated 13.06.2024 for the A.Y. 2020-21.

2.

At the outset Ld. AR submitted that in this appeal the assessment year have been wrongly mentioned as 2021-22 instead of A.Y. 2020-21. After knowing the said mistake, the assessee again e-filed another appeal in ITA 796/Hyd/2024, by mentioning the assessment year correctly as 2020- 21. In view of the same, the assessee prayed to admit appeal in for adjudication and permit to withdraw appeal in DR has not raised any objection.

3.

We have heard the Ld. AR and on a careful consideration of the matter, we have no objection to permit the assessee to withdraw appeal in and accordingly dismiss the appeal as withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this the 10th October, 2024.

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