What did the Tribunal hold?

The tribunal considered the written request for withdrawal from the assessee and the lack of objection from the revenue. Consequently, the appeal was dismissed as withdrawn.

The assessee society filed an appeal against an order passed by the CIT(E). The President of the assessee society subsequently requested to withdraw the appeal in writing.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Indian Educational Society vs CIT | ITAT Jodhpur 2019

Income Tax Appellate Tribunal, DIVISION BENCH, JODHPUR

Before: SHRI N.K. SAINI & SHRI SANDEEP GOSAIN

For Respondent: Shri K.C. Badhok, CIT DR

Hearing: 26/11/2019Pronounced: 26/11/2019

PER N.K.SAINI, VICE PRESIDENT:

This is an appeal by the Assessee against the order dt. 20/03/2018 of Ld. CIT(E).

The President of the assessee Society requested to withdraw this appeal and gave in writing as under:

" The appellant preferred this appeal against the order passed by Ld. CIT(E), Jaipur dated 20/03/2018. After due consideration it has been decided for not arguing the appeal and therefore by this application it is requested to permit for withdrawal of appeal.

Sd/-

Sarla Gaur President Indian Education Society "

The Ld. DR had no objection if the appeal of the assessee is dismissed as withdrawn.

In view of the above the appeal of the assessee is dismissed as withdrawn.

Sd/- Sd/-

(SANDEEP GOSAIN) (N.K. SAINI) JUDICIAL MEMBER VICE PRESIDENT Dated : 26/11/2019 AG Copy to: 1.The Appellant, 2. The Respondent, 3. The CIT(A), 4. The CIT, 5. The DR

INDIAN EDUCATIONAL SOCIETY,JODHPUR vs. CIT(E), JAIPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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