SHRI RADHA MADHAV JI VIRAJMAN MANDIR LALA LAXMIDHAR TRUST,KANPUR vs. THE C.I.T. (E), LUCKNOW

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ITA 6/LKW/2021Status: DisposedITAT Lucknow24 November 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemption). The assessee's counsel sought permission to withdraw the appeal, stating they did not wish to press the grounds of appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal against the CIT(Exemption)'s order.

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, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI A.D JAIN & SHRI SANJAY ARORA

For Appellant: Shri Rakesh Garg, Advocate
For Respondent: Smt. Sheela Chopra, CIT DR
Hearing: 24/11/2021Pronounced: 24/11/2021

Appellant by Shri Rakesh Garg, Advocate Respondent by Smt. Sheela Chopra, CIT DR Date of hearing 24/11/2021 Date of pronouncement 24/11/2021 O R D E R PER A.D. JAIN, V.P. This is an appeal filed by the assessee against the order of Ld. CIT(E), Lucknow dated 17/12/2020.

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 orders" passed u/s 12AA(1)(b)(ii) of 'the Income Tax Act, 1961 by the ClT(Exemption), Lucknow, is fixed for hearing on 24.11.2021. It is submitted that the petitioner does not wish to press the grounds of appeal. The Appeal be treated to be withdrawn as not pressed.”

I.T.A. No.06/Lkw/2021 2

3.

Learned D.R. has 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In the result, the appeal of the assessee is dismissed as withdrawn.

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