SH DASHANEMA MANGAL KARYALAYA MANDAL,PUNE vs. COMMISSIONER OF INCOME-TAX, EXEMPTION, PUNE

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ITA 543/PUN/2021Status: DisposedITAT Pune23 August 20222 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT-Exemption. During the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Kishor B. Phadke
For Respondent: Shri Hitendra B. Ninawe
Hearing: 23.08.2022Pronounced: 23.08.2022

ORDER

PER INTURI RAMA RAO, AM:

1.

This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax- Exemption, Pune dated 13.01.2021 passed u/s 12AA(1)(b)(ii) of the Income Tax Act, 1961.

2.

When the matter had come up for hearing, the appellant sought permission to withdraw the above captioned appeal on the ground that the issue in the appeal stands settled in favour of the appellant.

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