Income Tax Appellate Tribunal - Jaipur
The Board Of Secondary Education, Ajmer vs Ito, Ajmer on 9 February, 2017
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR
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BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@IT(SS)A. NO. 23 /JP/2009
fu/kZkj.k o"kZ@Assessment Year : 2006-07 to 2009-10.
The Board of Secondary Education, cuke The ITO(TDS),
Rajasthan, Ajmer Vs. Ajmer.
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vihykFkhZ@Appellant izR;FkhZ@Respondent
fu/kZkfjrh dh vksj ls@ Assessee by : None
jktLo dh vksj ls@ Revenue by: Smt. Roshanta Meena (JCIT)
lquokbZ dh rkjh[k@ Date of Hearing : 09.02.2017.
?kks"k.kk dh rkjh[k@ Date of Pronouncement : 09.02.2017.
vkns'k@ ORDER
PER SHRI KUL BHARAT, JM.
This appeal was remanded by the Hon'ble Rajasthan High Court in D.B. Income Tax Appeal No. 134/2015.
2. No one appeared on behalf of the assessee at the time of hearing, however a letter dated 20th December 2016 has been placed on record on behalf of the assesee. The relevant contents of the same are reproduced herein below:
"To, The Income Tax Appellate Tribunal Jaipur Bench Jaipur.
Sub: Income Tax Appeal No. 134 of 2015 in the High Court of Rajasthan, Jaipur bench, Jaipur;
Ref: Matter remitted to ITAT by the hon'ble High Court Judgment date 27.09.2016.2 ITSSA No. 23/JP/2009
The Board of Secondary Education.
Dear Sir, With due respect we beg to draw your kind attention to the above said order of the Rajasthan High Court, Jaipur Bench whereby the Hon'ble Court has remitted the matter to Tribunal against the above said appeal of the Board of Secondary Education, Rajasthan, Ajmer. In this regard we hereby submit that the Board does not want to proceed further in the matter and therefore the relevant appeal of the Board may please be treated as withdrawn."
3. From the above letter, it is evident that the assessee Board do not want to prosecute the appeal. The ld. Departmental Representative has no objection, if the appeal is dismissed as withdrawn. On the request of the assessee, we hereby dismiss the appeal as withdrawn.
4. In the result, the appeal of the assessee is dismissed.
Order pronounced in the open court on 09.02.2017.
Sd/- Sd/-
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(VIKRAM SINGH YADAV) ( KUL BHARAT )
ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member
Jaipur
Dated:- 09/02/2017.
Pooja/
vkns'k dh izfrfyfi vxzfs "kr@Copy of the order forwarded to:
1. The Appellant- The Board of Secondary Education, Rajasthan, Ajmer.
2. The Respondent- The ITO ( TDS), Ajmer.
3. The CIT(A).
4. The CIT,
5. The DR, ITAT, Jaipur
6. Guard File (ITSSA No. 23/JP/2009) vkns'kkuqlkj@ By order, lgk;d iathdkj@ Assistant. Registrar 3 ITSSA No. 23/JP/2009 The Board of Secondary Education.