SHRI LALLA RAM SHIKSHA SANSTHAN,JIND vs. CIT(E), CHANDIGARH
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw their appeal. The Revenue did not object to the withdrawal request.
What were the facts?
The assessee filed an appeal against an order of the CIT(Exemptions). During the hearing, the assessee's counsel requested permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: Dr. B. R. R. KumarSh. Yogesh Kumar US
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assessee against the order of ld. CIT(Exemptions), Chandigarh dated 21.09.2020.
During the hearing, the ld. Counsel for the assessee submitted that they may be permitted to withdraw their appeal. The ld. DR did not object for withdrawal.
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