BHAGYATARA CHARITABLE TRUST,HOSHIARPUR vs. COMMISSIONER OF INCOME TAX (EXEMPIONS), CHANDIGARH

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ITA 31/ASR/2020Status: DisposedITAT Amritsar08 July 2021AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application and allowed the withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Bhagyatara Charitable Trust, filed an appeal before the ITAT. The assessee's counsel later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. LALIET KUMAR & DR. M. L. MEENA

Hearing: 08.07.2021Pronounced: 08.07.2021

ORDER Per Laliet Kumar, J.M.

The ld. Counsel for the assessee has submitted an application on 8th July, 2021, with a request that the “appellant no more wishes to contest the order dated 19.11.2019 passed by the ld. CIT(E) and seek the permission to withdraw the appeal”. The ld. DR would have no objection. We, therefore, consider the application filed by the ld. Counsel of the assessee, and we dismiss the appeal of the assessee as withdrawn.

2.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 08.07.2021 Sd/- Sd/- (Dr. M. L. Meena) (Laliet Kumar) Accountant Member Judicial Member Dated: 08.07.2021 GP/Sr. Ps. Copy of the order forwarded to: (1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T.

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