SHRI SAI VIDYA NIKETAN SANSTHA,AURANGABAD vs. INCOME TAX OFFICER, EXEMPTION WARD, AURANGABAD, AURANGABAD

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ITA 349/PUN/2024Status: DisposedITAT Pune28 June 2024AY 2018-19Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (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 allowed the assessee's application for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A)/NFAC for the assessment year 2018-19. During the hearing, the assessee's authorized representative sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Shri Prateek Jha
For Respondent: Shri Sourabh Nayak
Hearing: 26.06.2024Pronounced: 28.06.2024

PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 25.10.2023 passed by LD CIT(A)/NFAC for the assessment year 2018-19. 2. When the appeal was called for hearing, Ld. AR has filed an application seeking withdrawal of the appeal on the ground that he has been instructed by the assessee to withdraw the instant appeal. Ld. DR has no objection for withdrawal of the appeal filed by the 2 assessee. Therefore, the prayer of the assessee seeking withdrawal of the above captioned appeal is allowed and the appeal is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open Court on 28th June, 2024. (R. K. PANDA) JUDICIAL MEMBER पुणे / Pune; "दनांक / Dated : 28th June, 2024. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The Pr. CIT concerned. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “B” ब"च, 4. पुणे / DR, ITAT, “B” Bench, Pune. गाड" फ़ाइल / Guard File. 5. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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