SHREE DHANYA KUMAR TRUST,BANGALORE vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), BENGALURU

PDF · subscribers
ITA 2423/BANG/2019Status: DisposedITAT Bangalore27 November 2020AY 2019-204 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. The Revenue did not object to the withdrawal request.

What were the facts?

The assessee trust filed an appeal before the ITAT for assessment year 2019-20. Subsequently, the assessee filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Smt. Suman Lunkar, C.A
For Respondent: Shri Pradeep Kumar, CIT (DR)

Date of Hearing : 19-11-2020 Date of Pronouncement : 27-11-2020 ORDER

PER BEENA PILLAI, JUDICIAL MEMBER

1.

The assessee has filed this appeal passed by the CIT(E) dated 14/10/2019 for asst. year 2019-20.

2.

At the time of hearing, the assessee moved an application dated 17/11/2020 before the Bench requesting to allow withdrawal of the appeal filed by it, which reads as under:-

3.

The ld DR did not object to the prayer put forth by the assessee. Accordingly we allow the assessee to withdrawn the appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →