DOBARA,HYDERABAD vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), HYDERABAD

PDF · subscribers
ITA 7/HYD/2020Status: DisposedITAT Hyderabad01 September 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal perused the assessee's letter and permitted them to withdraw their appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders passed by the CIT(E) under Section 12AA(1)(b)(ii). The assessee later filed a letter requesting to withdraw the appeals as they were no longer relevant.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCH “A”, HYDERABAD

Before: SHRI A. MOHAN ALANKAMONY & SHRI S.S. GODARA

For Respondent: Smt. V. Rajitha, DR
Hearing: 30/08/2021Pronounced: 01/09/2021

PER A. MOHAN ALANKAMONY, A.M:

1.

These appeals are filed by the assessee against the orders of the Ld. CIT(E), Hyderabad in F. No. CIT(E)/Hyd/30(04)12A&80G/2019-20, dated 31/10/2019 passed U/s. 12AA(1)(b)(ii) of the Act.

2.

Before us, at the outset, Ld. Counsel for the assessee brought our attention to the letter filed by the assessee dated 16/08/2021 and requested that the present appeals of the assessee may be treated as withdrawn as these appeals are no more relevant with regard to the assessee’s Organisation. The relevant portion of the above mentioned assessee’s letters is extracted herein below for reference:- “We had filed the above referred appeals before the Hon’ble Income Tax Appellate Tribunal, Hyderabad on 02/01/2020. We write to inform the Hon’ble Tribunal that we are hereby withdrawing the aforesaid appeals since they are no more relevant with regard to our Organisation. This is for favour of kind information of the Hon’ble Tribunal. The appeals may kindly be treated as withdrawn.”

3.

On perusal of the letter dated 16/08/2021 filed by the assessee seeking permission to withdraw their respective appeals, We hereby permit the assessee to withdraw their appeals.

4.

In the result, both the appeals filed by the assessee are dismissed as withdrawn. Pronounced in the open Court on the 01st September, 2021.

More judgments on Section 12AA(1)(b)(ii)

All 94 judgments and leading authorities on Section 12AA(1)(b)(ii) →

Recent GST High Court judgments

Search GST case law →