M/S KAD EDUCATIONAL SOCIETY,AMRITSAR vs. COMM. OF INCOME TAX (EXAMPTION), CHADIGARH

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ITA 230/ASR/2017Status: DisposedITAT Amritsar08 February 2019AY 2017-183 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, M/s. Kad Educational Society, filed an appeal 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 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, AMRITSAR BENCH, AMRITSAR

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

Hearing: 08.02.2019Pronounced: 08.02.2019

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER ITA No.230(Asr)/2017 Assessment Year:2017-18

M/s. Kad Educational Society, Vs. CIT (Exemptions), Silveroak Enclave, Loharka Chandigarh. Road, Amritsar. [PAN:AACAK 3841L] (Appellant) (Respondent)

Appellant by: Sh. Padam Bahl (Ld. CA) Respondent by: Sh. Charan Dass (Ld. DR) Date of hearing: 08.02.2019 Date of pronouncement: 08.02.2019 ORDER PER N.K.CHOUDHRY, JM: The instant appeal has been preferred by the Assessee/Appellant against the order dated 31.03.2017 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has requested to withdraw the said appeal vide application dated 02.02.2019 and requested to allow the appeal to be withdrawn and oblige.

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In view of the above, the request of the assessee’s counsel is accepted and the appeal is dismissed as withdrawn.

ITA No.230/Asr/2017 2 M/s Kad Educational Society v. CIT(E)

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 08.02.2019.

Sd/- Sd/- (SANJAY ARORA) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 08.02.2019 /PK/ Ps. Copy of the order forwarded to: (1) M/s. Kad Educational Society, Silveroak Enclave, Loharka Road, Amritsar. (2) The CIT(Exemptions), Chandigarh. (3) The SR DR, I.T.A.T., Amritsar True Copy By order

Filename: Withdraw, Kad Educational Society 230-17 Directory: D:\DOCUMENT\NKC Orders 2018 Template: C:\Users\etc parmod\AppData\Roaming\Microsoft\Templates\Normal.dot Title: IN THE INCOME TAX APPELLATE TRIBUNAL Subject: Author: Rahul Prabhakar Keywords: Comments: Creation Date: 2/8/2019 12:55:00 PM Change Number: 52 Last Saved On: 2/8/2019 4:08:00 PM Last Saved By: etc parmod Total Editing Time: 53 Minutes Last Printed On: 2/8/2019 4:08:00 PM As of Last Complete Printing Number of Pages: 3 (approx.) Number of Words: 384 (approx.) Number of Characters: 2,194 (approx.)

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