YUGNIRMAN EDUCATION TRUST,PANCHMAHAL vs. THE ITO, WARD-1, GODHRA

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ITA 1568/AHD/2024Status: DisposedITAT Ahmedabad19 November 2024AY 2018-19Bench: Ms. Annapurna Gupta (Accountant Member), Shri TR Senthil Kumar (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 noted the assessee's submission that the revised assessment resulted in no tax liability. Therefore, the assessee requested to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an assessment order. The Assessing Officer subsequently passed an order giving effect to the CIT(A)'s decision, allowing depreciation and resulting in no tax payable.

What were the issues?

Whether the appeal needs to be adjudicated when the revised assessment order has resolved the tax liability to the satisfaction of the assessee.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: Ms. Annapurna Gupta & Shri TR Senthil Kumar

For Appellant: Ms. Urvashi Sodhan, A.R
For Respondent: Shri Ketan Gajjar, Sr. D.R

Date of hearing : 11-11-2024 : 19-11-2024 Date of pronouncement आदेश/ORDER PER : TR SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the assessee as against appellate order dated 29-07-2024 passed by Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi arising out of the assessment order passed u/s. 147 r.w.s. 144 of the Income Tax Act, 1961 (hereinafter referred to as the ‘Act’) relating to the assessment year 2018-19.

2.

At the outset, the ld. counsel appearing for the assessee submitted that the ld. Assessing Officer passed giving effect order to the CIT(A)’s order, allowing depreciation claimed by the assessee trust thereby assessing the revised total income as Rs. 54,423/- which results into no tax payable. Therefore, the assessee be permitted to withdraw the above appeal. Recording the above reason stated by the assessee, the appeal filed by the assessee is hereby dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 19-11-2024

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