M/S. SOCIETY FOR EDUCATION & EXCELLENCE,NEW DELHI vs. CIT(E), CHANDIGARH

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ITA 2247/DEL/2016Status: DisposedITAT Delhi13 February 20193 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 request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal. The revenue had no objection to the withdrawal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘F’ NEW DELHI

Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE

For Appellant: Dr. Rakesh
Hearing: 07.02.2019Pronounced: 13.02.2019

This appeal is filed by the assessee against the order dated 23/03/2016 passed by CIT(A)-Exemptions, Chandigarh.

2.

At the time of hearing, the Ld. AR submitted an application/letter dated 07.02.2019 filed on behalf of the assessee, stating that the client had instructed them to withdraw the appeal. The Ld. Sr. DR did not have any objection if the permission to withdraw the appeal is granted to the assessee. Accordingly in view of the above factual matrix the appeal of the assessee is dismissed as withdrawn.

3.

In result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 13th FEBRUARY, 2019.

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