BEYOND HORIZON FOUNDATION,GURGAON vs. CIT(E), CHANDIGARH
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 of the CIT(Exemption). During the hearing, the assessee requested to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH, ‘A’: NEW DELHI
Before: SHRI R. K. PANDA & SHRI K. N. CHARY
ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated 25/01/2019 of the learned CIT(Exemption), Chandigarh.
At the time of hearing, the assessee filed an application dated 04.04.2022 seeking withdrawal of the present appeal for which the Ld. DR has no objection.
In view of the above, the request of the assessee seeking permission of the Bench to withdraw the appeal filed by the assessee is accepted and the appeal filed by the assessee is dismissed as withdrawn.
In the result, the appeal filed by the assessee is dismissed.
This order was pronounced in the open court at the time of hearing itself i.e. on 04.04.2022.
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