SHRI GOPAL GOSHALA SAMITI,SIKAR vs. ADDITIONAL COMMISSIONER OF INCOME TAX (EXEMPTION), JAIPUR

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ITA 959/JPR/2018Status: DisposedITAT Jaipur06 February 2019AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed under Section 272A(2)(e) of the Income Tax Act. The assessee subsequently 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.

Which sections of the Income-tax Act were involved?

Section 272A(2)(e)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES “B”, JAIPUR

Before: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 959/JP/2018

For Appellant: Shri Shafi Md. Chouhan (Adv.) jktLo dh vksj ls@
Hearing: 07/02/2019Pronounced: 07/02/2019

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 959/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2013-14 cuke Shri Gopal Goshala Samiti, Addl. C.I.T. (Exemption), Vs. Village & Post Jajod, Tehsil- Jaipur. Laxmangarh, Distt. Sikar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFAS 7113 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shafi Md. Chouhan (Adv.) jktLo dh vksj ls@ Revenue by : Shri Karni Dan (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 07/02/2019 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 07/02/2019 vkns'k@ ORDER PER: R.C. SHARMA, A.M. This is an appeal filed by the assessee against the order of ld.CIT(A)-3, Jaipur dated 15/05/2018 for the A.Y. 2013-14 in the matter of order passed U/s 272A(2)(e) of the Income Tax Act, 1961 (in short the Act).

2.

At the outset, the ld AR of the assessee placed on record a letter dated 28/11/2018 and submitted that the assessee do not want to press this appeal before the Tribunal and want to withdraw the same. The ld DR has no objection for the withdrawal of the appeal.

ITA 959/JP/2018_ 2 Gopal Goshala Samiti Vs Addl.CIT(E) 3. Accordingly, this appeal is dismissed as withdrawn. Order pronounced in the open court on 07th February, 2019.

Sd/- Sd/- ¼fot; iky jko½ ¼jes'k lh 'kekZ½ (VIJAY PAL RAO) (RAMESH C SHARMA) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 07th February, 2019 *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Gopal Goshala Samiti, Sikar. 1. izR;FkhZ@ The Respondent- The Addl.C.I.T. (E), Jaipur. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 959/JP/2018) 6. vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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