M/S. EDUCATIONAL SOCIETY OF ST. ANNES SCHOOL,NEW DELHI vs. CCIT, DEHRADUN

PDF · subscribers
ITA 6204/DEL/2015Status: DisposedITAT Delhi12 April 20192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, M/s Educational Society of St. Annes School, filed an appeal against the order of the Chief Commissioner of Income Tax. The assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 10(23C)(vi)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DELHI

Before: SHRI T. S. KAPOOR & MS. SUCHITRA KAMBLE

For Appellant: Ms. Horika Saini, Advocate
For Respondent: Shri N. K. Bansal, Sr. D.R
Hearing: 11/04/2019Pronounced: 12/04/2019

This is an appeal filed by the assessee against the order of Learned Chief Commissioner of Income Tax, Dehradun dated 28/09/2015 passed u/s 10(23C)(vi) of the Act.

2.

At the very outset, Learned A. R. submitted an application and requested the Bench to grant permission to withdraw the appeal stating therein that he has instructions to withdraw the appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 12/04/2019) Sd/. Sd/. (SUCHITRA KAMBLE) ( T. S. KAPOOR ) Judicial Member Accountant Member Dated:12/04/2019 *Singh

~ 2 ~ Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. The CIT(A) 5. D.R., I.T.A.T.,

More judgments on Section 10(23C)(vi)

All 517 judgments and leading authorities on Section 10(23C)(vi) →

Recent GST High Court judgments

Search GST case law →