RAJARSHI SHAHU SHIKSHAN SANSTHA INAM DHAMANI,SANGLI vs. COMMISSIONER OF INCOME TAX, EXEMPTION, PUNE`, PUNE

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ITA 991/PUN/2023Status: DisposedITAT Pune31 October 20232 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and allowed it. Consequently, the grounds raised by the assessee were dismissed as withdrawn.

What were the facts?

The assessee, Rajarshi Shahu Shikshan Sanstha, filed an appeal against an order of the Principal Commissioner of Income Tax. At the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “B” :: PUNE

Before: SHRI S.S.GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri Kishor Phadke – AR
For Respondent: Shri M.G.Jasnani – DR
Hearing: 13/10/2023Pronounced: 31/10/2023

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the assessee is directed against the order of Ld.Principal Commissioner of Income Tax(Central), Pune dated 22.08.2023.

2.

At the outset of hearing, the ld.Authorised Representative(ld.AR) of the assessee submitted a letter and requested to withdraw the appeal. Rajarshi Shahu Shikshan Sanstha Inam Dhamani [A]

3.

On the other hand, ld.Departmental Representative (ld.DR) of the Revenue did not object to the withdrawal request made by the assessee.

4.

Considering the request of the assessee, we allow to withdraw the appeal of the assessee. Hence, grounds raised by the assessee are dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 31st October, 2023.

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