REALIZING DREAMS EDUCATIONAL TRUST,GURUGRAM vs. CIT (EXEMPTIONS), CHANDIGARH

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ITA 3542/DEL/2019Status: DisposedITAT Delhi22 March 2023AY 2019-203 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 considered the assessee's petition and, with no objection from the Department, permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax, Exemptions. During the hearing, the assessee submitted an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “F” : DELHI ]

Before: SHRI CHALLA NAGENDRA PRASADSHRI ANADEE NATH MISSHRA

For Appellant: Shri T. Kipgen

आदेश / O R D E R PER C. N. PRASAD, J. M. :

1.

This appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax, Exemptions, Chandigarh, dated 27.02.2019 for assessment year 2019-20. 1

2.

At the time of hearing the assessee submitted an application of even date praying for withdrawal of the appeal.

3.

The ld. DR has no objection.

4.

After considering the petition filed by the assessee and for the reasons therein the assessee is permitted to withdraw its appeal.

5.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on : 22/03/2023.

Sd/- Sd/- (ANADEE NATH MISSHRA) ( C. N. PRASAD ) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 22/03/2023.

*MEHTA*

आदेश क� �ितिलिप अ�ेिषत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु�- अपील / CIT (A)

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