USHA JOSHI MEMORIAL TRUST,GURGAON vs. CIT(EXEMPTION), CHANDIGARH
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal considered the request for withdrawal of the appeal. The Departmental Representative had no objection to the withdrawal.
What were the facts?
The assessee, M/s Usha Joshi Memorial Trust, filed an appeal against an order of the CIT(Exemptions). The assessee's counsel later requested to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DELHI
Before: SHRI G.D. AGRAWAL & SHRI SUDHANSHU SRIVASTAVA
order of the ld. C.I.T.(Exemptions), Chandigarh dated 26.2.2018.
The ld. Counsel for the assessee vide order dated 13th November, 2018 has requested for withdrawal of the above captioned appeal. 2.1 Ld. DR had no objection to the withdrawal of the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 05.03.2019.
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