KANPUR EDUCATIONAL SOCIETY,KANPUR vs. DCIT(EXEMPTION), GHAZIABAD

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ITA 4830/DEL/2018Status: DisposedITAT Delhi04 January 2023AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an assessment order. During the hearing, no one appeared on behalf of the assessee. The assessee's counsel later submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C” DELHI

Before: SHRI PRADIP KUMAR KEDIA & SHRI ANUBHAV SHARMA

For Respondent: Shri Vijay Kumar Kataria, Sr.DR

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-II, Kanpur dated 25.05.2018 arising from the assessment order dated 22.12.2016 passed by the Assessing Officer (Assessing Officer) under Section 143(3) of the Income Tax Act, 1961 (the Act) concerning Assessment Year 2014-15.

2.

None appeared on behalf of the assessee. However, vide letter dated 03.01.2013, the ld. counsel submitted that he wants to withdraw the present appeal. Hence, the present appeal is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 04/01/2023.

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