JAIN INTERNATIONAL ORGANISATION,MUMBAI vs. CIT(EXEM), DELH

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ITA 1301/DEL/2022Status: DisposedITAT Delhi07 March 20232 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard the Learned DR and perused the records. In view of the assessee's request, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT against an order passed by the PCIT/CIT under Section 12AB. Subsequently, the assessee filed an application seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

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

Before: SH. ANIL CHATURVEDI & SH. N.K CHOUDHRY

For Appellant: Shri Sudesh Punhani, CA
Hearing: 07.03.2023Pronounced: 07.03.2023

These appeals filed by the assessee are directed against the order dated 23.09.2021 passed by the PCIT/CIT, New Delhi under Section 12AB of the Income Tax Act, 1961 for Assessment Years 2021-22 & 2022-23.

2.

Assessee has filed an application dated 07.03.2023 seeking the withdrawal of these appeals. Revenue has no objection in assessee withdrawing the appeals.

Page 2 of 2 3. We have heard the Learned DR and perused the material on record. In view of the aforesaid request of the assessee, the appeals of the assessee are dismissed as withdrawn.

4.

In the result, the appeals of the assessee are dismissed.

Order pronounced in the open court on 07.03.2022

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