What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application requesting to withdraw the present appeal.

What were the issues?

Whether the assessee can withdraw their appeal.

Chopdar Foundation vs CIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “C” BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri T. Vijaya Bhaskar Reddy

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

This appeal by the assessee against the order dated 15-09-2017 passed by the Commissioner of Income Tax (Exemptions), Pune.

The assessee/appellant filed application dated 10-02-2020 requested to withdraw the present appeal.

Shri T. Vijaya Bhaskar Reddy, the ld. DR has no objection in case the assessee wishes to withdraw the appeal.

In view of the request made by the assessee/appellant the appeal is dismissed as withdrawn.

Order pronounced in the open court on 17th March, 2020.

Sd/- Sd/- (D. Karunakara Rao) (S.S. Viswanethra Ravi) JUDICIAL MEMBER ACCOUNTANT MEMBER ऩुणे / Pune; ददनाांक / Dated : 17th March, 2020 RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT (Exemptions), Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “सी” बेंच, 4. ऩुणे / DR, ITAT, “C” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 5. //सत्यावऩत प्रतत// True copy // आदेशानुसार / BY ORDER,

तनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

CHOPDAR FOUNDATION,PUNE vs. COMMISSIONER OF INCOME-TAX, (EXEMPTION), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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