SHREENIKA FOUNDATION,VADODARA vs. THE CIT(EXEMPTION), AHMEDABAD

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ITA 1028/AHD/2018Status: DisposedITAT Ahmedabad15 June 20222 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 an order passed by the CIT(Exemptions). During the hearing, the assessee's authorized representative sought permission to withdraw the appeal. The Departmental Representative had no objection to this request.

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, AHMEDABAD “A” BENCH, AHMEDABAD

Before: SHRI P.M. JAGTAP & Ms. SUCHITRA KAMBLE

For Appellant: Shri Manish J. Shah, A.R. &, Shri Rushin Patel, A.R
For Respondent: Shri Vijay Kumar Jaiswal, CIT DR
Hearing: 31.05.2022Pronounced: 15.06.2022

PER SUCHITRA KAMBLE, JUDICIAL MEMBER :

1.

This is an appeal filed by the assessee against the order dated 16.02.2018 passed by the CIT(Exemptions), Ahmedabad.

2.

At the time of hearing, Ld. AR of the assessee sought permission to withdraw the present appeal.

3.

The ld. Departmental Representative has no objection for withdrawal of the assessee’s appeal.

4.

Therefore, in view of these facts, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal filed by the assessee is dismissed.

Order pronounced in the open Court on this 15th day of June, 2022.

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