M/S KAMLA NEHRU MEMORIAL TRUST,LUCKNOW vs. DY. COMMISSIONER OF INCOME TAX-(EXEPTION), LUCKNOW
What did the Tribunal hold?
The Tribunal allowed the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee subsequently filed an application to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW
Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR
PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT(A)-4, Lucknow, dated 12/6/2017 for assessment year 2009- 10. 2. The assessee has, through its Counsel, moved an application dated 14/6/2021 for withdrawal of the appeal. The ld. D.R. has no objection to such request. In the light of the request of the assessee, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the open Court on 17/06/2021.
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