MEHTA CHARITABLE PRAJNALAYA TRUST,DELHI vs. ITO (E), NEW DELHI

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ITA 131/DEL/2017Status: DisposedITAT Delhi31 December 2019AY 2006-073 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The appeals were accordingly dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed eleven appeals against the orders of the CIT(A) for various assessment years. The assessee later requested to withdraw all these appeals.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

AI-generated summary — verify with the full judgment below

Before: SHRI G. S. PANNU & MS SUCHITRA KAMBLE

For Appellant: Shri Raja Kumar, Adv
For Respondent: Ms. Rakhi Vimal, Sr. D.R
Hearing: 17.12.2019Pronounced: 31.12.2019

PER SUCHITRA KAMBLE, JM These eleven appeals are filed by the assessee against the orders dated 29.06.2016, 30.06.2016, 15.03.2017 passed by CIT(A)-36 & 40 New Delhi for Assessment Years 1994-95, 2005-06, 2006-07, 2007-08, 2008-09, 2010-11, 1992-93, 1993-94, 2001-02, 2012-13 & 2011-12.

2.

The Ld AR submitted that the assessee vide letter dated 17.12.2019 requested to withdraw these eleven appeals. The Ld. Sr. DR did not have any objection if the permission to withdraw these appeals is granted to the assessee. The letter dated 17.12.2019 is taken on record and accordingly, the appeals of the assessee are dismissed as withdrawn.

3.

In the result, all the eleven appeals of the assessee are dismissed.

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