ST. ANTHONY'S HIGH SCHOOL,MUMBAI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), MUMBAI

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ITA 475/MUM/2018Status: DisposedITAT Mumbai04 September 2019AY 2016-172 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. The appeal was dismissed as withdrawn.

What were the facts?

The assessee, St. Anthony's High School, filed an appeal against the order denying approval under Section 10(23C)(vi). The assessee wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn.

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, “A” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Parag R. Potfode-Ld. AR, Shri Anadi Varma-Ld. CIT-DR
For Respondent: Shri Anadi Varma-Ld. CIT-DR

1 St. Anthony’s High School. Assessment Year-2016-16 आयकर अपीलीय अिधकरण “ऐ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ (िनधा"रण वष" / Assessment Year:2016-17) St. Anthony’s High School CIT (Exemptions) बनाम/ 10th Road, St. Anthony Road 6th Floor, Piramal Chambers Vs. Chembur, Mumbai-400 071. Parel, Mumbai-400 012. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABTS-7346AA (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant by : Shri Parag R. Potfode-Ld. AR ""थ"कीओरसे/Respondent by : Shri Anadi Varma-Ld. CIT-DR सुनवाईकीतारीख/ : 04/09/2019 Date of Hearing घोषणा की तारीख / : 04/09/2019 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member): -

1.

Aforesaid appeal by assessee for Assessment Year 2016-17 contest the order of CIT(Exemptions) order dated 29/09/2017 denying application for approval u/s 10(23C)(vi).

2 St. Anthony’s High School. Assessment Year-2016-16 2. The Ld. Counsel for the assessee, at the outset, placed on record letter dated 04/09/2019 to submit that the assessee wishes to withdraw the appeal in view of the fact that the Tribunal has already allowed assessee’s appeal for AY 2015-16 vide order dated 26/02/2018. The Ld. DR raised no objection against the withdrawal of the appeal. 3. Keeping in view the submissions made before us, the appeal stands dismissed as withdrawn.

Order pronounced in the open court on 04th September, 2019. (Saktijit Dey) (Manoj Kumar Aggarwal) "ाियक सद" / Judicial Member लेखा सद" / Accountant Member

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