GURU TEG BHADUR SAHIB GURMAT TRUST,AGRA vs. CIT., (EXEMPTION), LUCKNOW

ITA 92/AGR/2016Status: DisposedITAT Agra07 February 2018AY 2016-173 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

The Tribunal considered the assessee's request to withdraw the appeal. The Revenue had no objection to this request.

The assessee filed an appeal against an order passed by the CIT(Exemptions). The assessee subsequently requested to withdraw the appeal.

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Before: Shri A.D. Jain & Shri Dr. Mitha Lal Meena

For Appellant: Shri Anurag Sinha, Advocate

For Respondent: Shri Rajarshi Dwivedi, CIT.DR

Hearing: 06.02.2018Pronounced: 07.02.2018

DR. MITHA LAL MEENA, A.M.

This is assessee’s appeal against the order dated 21.04.2016 passed by the ld. CIT(Exemptions), Lucknow.

The ld. Counsel for the assessee has requested to withdraw this appeal, vide application dated 06.02.2018. I.T.A No. 92/Agra/2016 2

The ld. DR had no objection to the request made by the assessee.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 07/02/2018. (A.D. Jain) Accountant Member

Dated 07/02/2018 Aks/-

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