SHREE SHYAMJI MAHARAJ TRUST,GURGAON vs. CIT(EXEMPTION), CHANDIGARH

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ITA 244/DEL/2018Status: HeardITAT Delhi10 January 20233 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 noted the withdrawal application filed by the assessee's counsel. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee trust filed an appeal against an order passed by the CIT(E) under Section 12AA of the Income-tax Act. The assessee's counsel filed an application to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘G’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI ANUBHAV SHARMA

For Respondent: Shri H.K. Choudhary, CIT-DR
Hearing: 10.01.2023Pronounced: 10.01.2023

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the ld. CIT(E), Chandigarh dated 30.11.2017 framed u/s 12AA of the Income-tax Act, 1961 [hereinafter referred to as 'The Act'].

2.

None appeared on behalf of the assessee. However, an application dated 04.01.2023 has been moved by the ld. counsel for the assessee seeking permission to withdraw the appeal as the trust is not interested in pursuing the appeal

3.

Noting the contents of the application, the appeal is dismissed as withdrawn.

4.

In the result, the appeal of the assessee in is dismissed as withdrawn

The order is pronounced in the open court on 10.01.2023.

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