SWAMI VIDAYANAND VEDANT KESRI SEWA SAMITI,ALIGARH vs. CIT(EXEMPTIONS ), LUCKNOW

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ITA 1769/DEL/2019Status: DisposedITAT Delhi11 July 2022AY 2018-192 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 to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Commissioner of Income Tax – Exemption for AY 2018-19. The assessee later filed an application 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, DELHI BENCH ‘G’, NEW DELHI

Before: SH. ANIL CHATURVEDI & SH. ASTHA CHANDRA

For Respondent: Ms. Pramita M. Viswas, CIT-DR
Hearing: 11.07.2022Pronounced: 11.07.2022

ORDER

PER ANIL CHATURVEDI, AM:

1.

This appeal filed by the assessee is directed against the order dated 30.01.2019 passed by the Commissioner of Income Tax – Exemption relating to Assessment Year 2018-19.

2.

Before us, at the outset, assessee filed an application dated 11.07.2022 and submitted that the he would like to withdraw the appeal. Learned DR has no objection in view of the submissions of the assessee.

2 3. We have heard the rival submissions and perused the material on record. In view of the aforesaid request of assessee, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 11.07.2022

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