THE NAVAPUR EDUCATION SOCIETY,NANDURBAR vs. THE ACIT EXEMPTION CIRCLE, AURANGABAD, AURANGABAD

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ITA 1291/PUN/2024Status: DisposedITAT Pune09 December 2024AY 2019-20Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)2 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 considered the withdrawal application filed by the assessee. The Departmental Representative had no objection to the withdrawal request.

What were the facts?

The assessee, Navapur Education Society, filed an appeal against the order of the Addl/JCIT(A)-2, Gurugram for AY 2019-20. The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA

Hearing: 09.12.2024Pronounced: 09.12.2024

आदेश / ORDER

PER ASTHA CHANDRA, JUDICIAL MEMBER :

1.

This appeal filed by the assesseee is directed against the order dated 27.03.2024 of the Addl/JCIT(A)-2, Gurugram relating to the Assessment Year 2019-20.

2.

The Ld. Counsel for the assessee filed an application seeking withdrawal of appeal for which the ld. DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeal is permitted. The appeal is accordingly dismissed as ‘Withdrawn’.

3.

In the result, the appeal filed by the assessee is dismissed.

Pronounced in the open court on 09.12.2024.

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