BARROWS BLUE BELLS SCHOOL,BAHRAICH vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

PDF · subscribers
ITA 169/LKW/2017Status: DisposedITAT Lucknow25 November 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the assessee did not wish to press the grounds of appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Barrows Blue Bells School, appealed against the order of the CIT(Exemptions) rejecting its registration application under Section 10(23C)(vi). The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the rejection of registration under Section 10(23C)(vi) should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 10(23C)(vi)

AI-generated summary — verify with the full judgment below

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

Before: SHRI A.D JAIN & SHRI SANJAY ARORA

For Appellant: Shri Rakesh Garg, Advocate
For Respondent: Smt. Sheela Chopra, CIT DR
Pronounced: 25/11/2021

Appellant by Shri Rakesh Garg, Advocate Respondent by Smt. Sheela Chopra, CIT DR 25/11/2021 Date of hearing Date of pronouncement 25/11/2021 O R D E R PER SANJAY ARORA, A.M.

This is an Appeal by the Assessee agitating the Order by the Commissioner of Income Tax (Exemptions), Lucknow (‘CIT(E)’ for short) dated 02.01.2017, rejecting the assessee’s registration u/s. 10(23C)(vi) of the Income Tax Act, 1961 (‘the Act’ hereinafter).

2.

The ld. Counsel for the assessee sought the permission of the Bench to withdraw the appeal by moving an application dated 24.11.2021, stating as under: “The above mentioned appeal filed by the assessee against the order of CIT(E) rejecting the petition for registration u/s. 10(23C)(vi) of the Act, is fixed for hearing on 25.11.2021. Barrows Blue Bells School v. CIT(E) 2

The assessee does not want to press the grounds of appeal as raised in the Memo of appeal. Permission be granted to withdraw the said appeal.”

3.

Learned D.R. had no objection. Accordingly, we permit the assessee to withdraw the present appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

More judgments on Section 10(23C)(vi)

All 517 judgments and leading authorities on Section 10(23C)(vi) →

Recent GST High Court judgments

Search GST case law →