M/S SAARTHI,AMRITSAR. vs. COMMISSIONER OF INCOME TAX (EXEMPTION), CHANDIGARH

ITA 12/ASR/2017Status: DisposedITAT Amritsar02 April 2019AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The learned DR had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(Exemptions). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(Exemptions) order.

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, AMRITSAR BENCH, AMRITSAR

Before: SH. SANJAY ARORA & SH. N.K.CHOUDHRY

Hearing: 02.04.2019Pronounced: 02.04.2019

PER N.K.CHOUDHRY, JM: The instant appeal has been preferred by the Assessee/Appellant against the order dated 29.11.2016 passed by the Ld. CIT(Exemptions)-Chandigarh, u/s 12AA(1)(b)(ii) of the I.T. Act, 1961 (hereinafter called as the ‘Act’).

2.

At the time of hearing, the Ld. Counsel for the assessee has requested to withdraw the said appeal by submitting an application dated 21.12.2018. 3. The learned DR has no objection to such withdrawal.

4.

In view of the above, the request of the assessee’s counsel is accepted and the appeal is dismissed as withdrawn. 2 M/s Saarthi v. CIT(E)

5.

In the result, the appeal filed by the assessee is

The order continues below.

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