SHIKSHANTAR KNOWLEDGE FOUNDATION,RAIPUR vs. COMMISIONER OF INCOME TAX (EXEMPTION), BHOPAL

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ITA 14/RPR/2019Status: DisposedITAT Raipur16 May 20192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal as the Revenue did not object. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT Raipur. The assessee's authorized representative subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI PARTHA SARATHI CHAUDHURY & DR. MITHA LAL MEENA

For Appellant: Shri Praveen Jain, CA
For Respondent: Shri D.K. Jain, JCIT
Hearing: 16.05.2019Pronounced: 16.05.2019

आयकर अपीलीय अधधकरण न्यायपीठ रायपुर में । IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 14/RPR/2019

Shikshantar Knowledge Foundation, Villa No.6, Banyan Tree Enclave, Shankar Nagra, Raipur (C.G.) PAN : AAYCS0067L .......अपीलाथी / Appellant बनाम / V/s. The Commissioner of Income Tax (Exemption) Bhopal. ……प्रत्यथी / Respondent Assessee by : Shri Praveen Jain, CA Revenue by : Shri D.K. Jain, JCIT

सुनवाई की तारीख / Date of Hearing : 16.05.2019 घोषणा की तारीख / Date of Pronouncement : 16.05.2019 आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emanates from the order of the Ld. Commissioner of Income Tax (Exemption), Bhopal dated 23.08.2018 as per the grounds of appeal on record.

2 ITA No.14 /RPR/2019 Shikshantar Knowledge Foundation

2.

At the outset, Ld. Authorised Representative of assessee has filed an application dated 14.05.2019 praying for withdrawing the appeal. Ld. DR has not objected to the prayer of the assessee for withdrawal of the appeal. Hence, we permit the withdrawal. Appeal of assessee is dismissed being withdrawn.

3.

In the result, appeal of assessee is dismissed being ‘withdrawn’

Order pronounced on 16th day of May, 2019. Sd/- Sd/- MITHA LAL MEENA PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER रायपुर/ RAIPUR ; ददनांक / Dated : 16th May, 2019. SB आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : 1. अपीलाथी / The Appellant. 2. प्रत्यथी / The Respondent. 3. The CIT (Exemption), Bhopal. 4. The Joint Commissioner of Income Tax (Exemption), Bhopal. 5. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, रायपुर बेंच, रायपुर / DR, ITAT, Raipur Bench, Raipur. गार्ड फ़ाइल / Guard File. 6.

// True Copy // आदेशानुसार / BY ORDER,

धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, रायपुर / ITAT, Raipur.

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