BABA BHUMAN SHAH CHARITABLE TRUST,HARYANA vs. CIT, EXEMPTIONS, CHANDIGARH

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ITA 6930/DEL/2017Status: DisposedITAT Delhi21 September 2021AY 2017-183 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. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT-Exemption. During the hearing, the assessee's counsel stated that the appeal was filed inadvertently.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal filed inadvertently.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. SUDHANSHU SRIVASTAVA

Hearing: 21/09/2021Pronounced: 21/09/2021

This appeal filed by the assessee is preferred against the order of the CIT- Exemption, Chandigarh dated 31.07.2017 framed u/s. 12 AA of the Act.

2.

At the very outset the counsel for the assessee stated that inadvertently the assessee has filed this appeal and the appellant may be allowed to withdraw the appeal.

3.

On such concession the appeal filed by the assessee is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the representatives on 21.09.2021.

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