SOCIALLY INDIA INCLUDED FOUNDATION,GAUTAM BUDDHA NAGAR vs. CIT(E), LUCKNOW

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ITA 8647/DEL/2019Status: DisposedITAT Delhi23 March 2023AY 2020-213 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application for withdrawal of the appeal. Based on the assessee's request, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(E), Lucknow for the assessment year 2020-21. The authorized representative of the assessee subsequently moved an application for withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn upon the assessee's request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SH.C. M. GARG & SH. PRADIP KUMAR KEDIA

For Respondent: Ms. Rajareswari R. Sr DR
Hearing: 23/03/2023Pronounced: 23/03/2023

This appeal by the assessee is preferred against the order of the CIT(E), Lucknow dated 30.08.2019 pertaining to A.Y.2020-21.

2.

At the very outset the authorized representative of the assessee moved application for withdrawal of appeal which is reproduced hereunder:-

3.

In the wake of application for withdrawal of appeal, this appeal is dismissed as withdrawn.

Order pronounced in the open court on 23.03.2023.

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