M.C MODI EDUCATIONAL TRUST,SECUNDERABAD vs. ITO WARD-1(2), HYDERABAD

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ITA 207/HYD/2021Status: DisposedITAT Hyderabad08 March 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. During the hearing, the assessee requested permission to withdraw its appeal.

What were the issues?

Whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”: HYDERABAD

Before: SHRI LAXMI PRASAD SAHU & SHRI K. NARASIMHA CHARY

For Appellant: Shri Darshan Jakharia for Shri Laxminiwas Sharma
For Respondent: Shri Rohit Mujumdar
Hearing: 07/03/2022Pronounced: 08/03/2022

O R D E R PER Bench: This appeal filed by the assessee is directed against CIT(Exemptions), Hyderabad’s order dated 30/03/2021 involving proceedings u/s 263 of the Income Tax Act, 1961 ; in short “the Act”.

2.

At the time of hearing, the assessee has placed on record an application dated 04.03.2022 requesting for the permission to withdraw its appeal. The learned

:- 2 -: M.C. Modi Educational Trust, Sec’bad. . Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn. 3. In the result, assessee’s appeal is dismissed in above terms. Pronounced in the open court on 8th March, 2022.

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