OM EDUCATION TRUST,AHMEDABAD vs. THE CIT (EXEMPTION), AHMEDABAD

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ITA 1147/AHD/2019Status: DisposedITAT Ahmedabad20 January 2020AY 2014-152 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemption) under section 263 of the Income Tax Act. The assessee later sought to withdraw the appeal, stating they had received an order under section 143(3) read with section 263.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn due to subsequent developments.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD - BENCH ‘D’

Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED

For Respondent: Shri Deelip Kumar, Sr.DR
Hearing: 20/01/2020Pronounced: 20/01/2020

आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER:

1.

Present appeal is directed at the instance of the assessee against order CIT(Exemption), Ahmedabad dated 18.3.2019 passed under section 263 of the Income Tax Act for the Asstt.Year 2014-15.

2.

Assessee has filed a letter dated 16.1.2020 stating that since they have received order under section 143(3) r.w. section 263 of the Act, they want to withdraw its appeal and therefore seeks permission for the same. In view of the prayer of the assessee, we dismiss appeal of the assessee as withdrawn.

2 3. In the result, appeal of the assessee is dismissed as being withdrawn.

Order pronounced in the Court on 20th January, 2020 at Ahmedabad.

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