BHARTIYA ALP SANKHYAK PUBLIC SCHOOL SIKSHA SAMITI,BIJNOR vs. CIT(EXEMPTION), LUCKNOW

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ITA 6493/DEL/2018Status: DisposedITAT Delhi22 November 20222 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considered the assessee's request for withdrawal and, with no objection from the Revenue, allowed the appeal to be withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT (Exemption). The assessee subsequently submitted a letter requesting withdrawal of the appeal as they did not wish to pursue it.

What were the issues?

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

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, DELHI BENCH “A”: NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA

Hearing: 17/11/2022Pronounced: 22/11/2022

O R D E R PER ANUBHAV SHARMA, J. M.:

1. 1. The present appeal has been preferred by the Assessee against the order dated 14.08.2018 of Ld. CIT, Exemptin, Lucknow (hereinafter referred as Ld. First Appellate Authority) passed u/s 12AA(1)(b)(ii) of the Income Tax Act, 1961 (hereinafter referred as „the Act‟).

2. None appeared on behalf of the assessee, however, a letter has been submitted by the assessee wherein the assessee requested for withdrawal of the appeal preferred by it for the reason that the assessee does not want to pursue the appeal.

3. The Ld. DR does not have any objection for the said request of the ld AR. Page | 1

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