MOHAMMADI MAHAVIDYALAYA MOHAMDI SAMITI,KHERI vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

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ITA 564/LKW/2019Status: DisposedITAT Lucknow29 June 20202 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Revenue had no objection to the withdrawal of the appeal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT (Exemption). Subsequently, the assessee filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Ravi Ratna, Advocate
For Respondent: Shri S. K. Madhok, CIT (DR)

PER A.D. JAIN, V.P.: This is assessee’s appeal against the order dated 30/7/2019 of the ld. CIT (Exemption), Lucknow passed under section 12AA(1)(b)(ii) of the Income-tax Act, 1961. 2. The assessee moved an application dated Nil, received in this office on 24/6/2020, stating therein that the assessee wants to withdraw the appeal in to which the Revenue has no objection. Accordingly the appeal is dismissed as withdrawn. 3. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 29/06/2020.

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