SARASWATI BAL VIDYA NIKETAN SAMITI,CHIRAWA vs. CIT(E), JAIPUR

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ITA 314/JPR/2020Status: DisposedITAT Jaipur30 March 2021AY 2020-212 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. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT Exemption for the assessment year 2020-21. During the hearing, the assessee's counsel stated that the assessee no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 314/JP/2020

Hearing: 30/03/2021Pronounced: 30/03/2021

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 314/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2020-21 cuke M/s Saraswati Bal Vidya Niketan CIT, Exemption Vs. Samiti, Narhar, Chirawa, Jaipur Jhunjhunu ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAPAS2275R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. M. S. Dhankhar (CA) jktLo dh vksj ls@ Revenue by : Sh. Mukesh Verma (CIT) lquokbZ dh rkjh[k@ Date of Hearing : 30/03/2021 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 30/03/2021 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M.

The assessee has filed the present appeal against the order of ld. CIT Exemption, Jaipur dated 28.09.2020 for the assessment year 2020- 21.

2.

At the time of hearing, the ld. Counsel for the assessee has stated at Bar that the assessee vide his letter dated 30-03-2021 does not want to pursue this appeal and, therefore, requested to permit the assessee to withdraw the present appeal. 2 M/s Saraswati Bal Vidya Niketan Samiti, Jhunjhunu vs. CIT Exemption, Jaipur 3. The ld. D/R has raised no objection if the appeal of the assessee is dismissed as withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 30/03/2021.

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