ARYA VIDYA SABHA,MUZAFFARNAGAR vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

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ITA 395/LKW/2019Status: DisposedITAT Lucknow02 September 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as it was not willing to contest it further. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT (Exemptions). At the outset of the hearing, the assessee expressed its unwillingness to contest the appeal.

What were the issues?

The primary issue was whether the assessee wished to pursue the appeal. The assessee chose to withdraw the appeal.

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 T. S. KAPOOR

For Appellant: Shri Rakesh Garg, Advocate
For Respondent: Smt. Sheela Chopra, CIT, D.R
Hearing: 02/09/2021Pronounced: 02/09/2021

O R D E R PER T. S. KAPOOR, A.M.

This is an appeal filed by the assessee against the order of learned CIT (Exemptions), Lucknow dated 20/05/2019 passed u/s 12AA(1)(b)(ii) of the I.T. Act.

2.

At the very outset, it was noticed that assessee has submitted an application dated 31/08/2021 vide which it has been submitted that the assessee is not willing to contest the appeal therefore, the assessee may be permitted to withdraw the appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 02/09/2021)

Sd/. Sd/. ( A. D. JAIN ) ( T. S. KAPOOR ) Vice President Accountant Member Dated:02/09/2021 *Singh Assessment Year:N.A. 2

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