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What did the Tribunal hold?
The Tribunal considered the facts and accepted the assessee's request to withdraw the appeal. The Senior Departmental Representative had no objection to this request.
What were the facts?
The assessee filed an appeal against the order of the CIT(Exemption). Subsequently, the assessee filed an application seeking permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI C.M.GARG & SHRI O.P.MEENA
PER O. P. MEENA, ACCOUTANT MEMBER:
This appeal filed by the Assessee is directed against the order of learned Commissioner of Income tax (Exemptions), Ahmedabad(in short “the CIT”) dated 18.08.2016. 2. At the outset, the assessee has filed an application vide letter dated 28.11.2018 seeking permission to withdraw the above appeal. After considering the facts, the request of the assessee is Shant
The order continues below.
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