SIDDHI EDUCATION SOCIETY,RATNAGIRI vs. INCOME TAX OFFICER, KOLHAPUR

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ITA 1493/PUN/2024Status: DisposedITAT Pune17 October 2024Bench: MS. ASTHA CHANDRA, JUDICIAL MEMBER AND SHREE G.D. PADMAHSHALI (Accountant 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 assessee requested to withdraw the appeal due to the favorable order passed by the AO. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order for AY 2020-21. Subsequently, the Assessing Officer passed an order under Section 154 accepting the assessee's plea and assessing income at NIL.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal after a favorable order was passed by the AO.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: MS. ASTHA CHANDRA & SHREE G.D. PADMAHSHALI

For Appellant: Shri Pramod S. Shingte
For Respondent: Shri Arvind Desai
1.

The appeal filed by the assessee is directed against the order dated 28.06.2024 of the Ld. Additional/Joint Commissioner of Income Tax (Appeals)-2, Gurugram pertaining to Assessment Year 2020-21.

2.

The Ld. AR has filed an application dated 16.10.2024 to withdraw the appeal. The relevant extract of the application reads as under : “Above referred appeal in the case of SIDDHI EDUCATION TRUST, is scheduled for hearing on 16/10/2024, In this case post filing of appeal, Learned AO has passed order u/s.154 dt. 11/10/2024, wherein income is assessed at NIL, and accepted the appellant's plea, in view of this your appellant wishes to withdraw the aforesaid appeal, and pray before this Hon'ble bench to allow such withdrawal and oblige. We enclose herewith the copy of email received from briefing counsel, and copy of order passed u/s. 154 for record purpose, along with the Power of attorney in favor of undersigned.”

3.

The Ld. DR submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the above request of the assessee, the appeal is hereby dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 17th October, 2024.

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