What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A)-NFAC for AY 2016-17. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the Tribunal.

The Khader Memorial Educational… vs Income Tax (Exemption ), Ward… | ITAT Hyderabad 2022

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Shri T. Rajendra Prasad

For Respondent: Shri Kumar Aditya, DR

Hearing: 10/10/2022Pronounced: 10/10/2022

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri K. Narasimha Chary, Judicial Member Assessment Year:2016-17 The Khader Memorial Vs. Income Tax Officer Educational Society, (Exemption) Hyderabad Ward 1(3) PAN:AABTT1457H Hyderabad (Appellant) (Respondent) Assessee by: Shri T. Rajendra Prasad Revenue by: Shri Kumar Aditya, DR Date of hearing: 10/10/2022 Date of pronouncement: 10/10/2022 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed against the order dated 25.3.2022 of the learned CIT(A)-NFAC Delhi, relating to A.Y.2016-17.

The learned Counsel for the assessee at the time of hearing filed an application seeking withdrawal of the appeal for which the learned DR has no objection. Accordingly, the request of the assessee seeking permission to withdraw the appeal is allowed and the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the Open Court at the time of hearing itself i.e. on 10th October, 2022.

THE KHADER MEMORIAL EDUCATIONAL SOCIETY,HYDERABAD vs. INCOME TAX (EXEMPTION ),WARD -1(3), HYDERABAD

What did the Tribunal hold?

What were the facts?

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