BOARD OF TRUSTEES MODERN SCHOOL,NEW DELHI vs. JCIT(E), RANGE-1, NEW DELHI

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ITA 2521/DEL/2018Status: DisposedITAT Delhi27 July 2021AY 2014-151 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 noted the assessee's request to withdraw the appeal. The Tribunal granted the request and dismissed the appeal as withdrawn.

What were the facts?

The assessee, Board of Trustees, Modern School, filed an appeal before the ITAT. During the virtual hearing, the assessee's counsel stated that they did not wish to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI N.K. BILLAIYA & SHRI K. NARASIMHA CHARY

For Appellant: Ms. Monika Ghai, Advocate
Hearing: 27/07/2021

PER K. NARASIMHA CHARY, J.M. During the course of virtual hearing, ld. AR of the assessee stated that as per instructions of the assessee, she does not wish to press this appeal and requested to withdraw the same. Ld. DR has no objection. Recording the same, we dismiss the appeal as withdrawn.

2.

In the result, the appeal of the assessee is dismissed as withdrawn. Order was announced in the open court on conclusion of Virtual hearing on 27th July, 2021. (N.K. BILLAIYA) JUDICIAL MEMBER

Dated: 27/07/2021

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