SHREE CHANDRA PRABHUJI MAHARAJ JUNA JAIN MANDIR TRUST,CHENNAI vs. ITO (EXEMPTIONS) WARD 2, CHENNAI

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ITA 2583/CHNY/2018Status: DisposedITAT Chennai04 October 20192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue did not object. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Exemptions) under Section 12AA of the Income Tax Act. The assessee later filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Before: Shri Duvvuru RL Reddy & Shri S. Jayaraman

Hearing: 12.09.2019Pronounced: 04.10.2019

O R D E R

PER DUVVURUL RL REDDY, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Exemptions), Chennai, dated 10.8.2018 passed under section 12AA of the Income Tax Act, 1961 [“Act” in short].

2.

The learned counsel for the assessee filed a petition dated 12-09-2019 saying that the assessee wants to withdraw this appeal. The learned DR has not raised any objection to withdraw the appeal. Thus, the appeal filed by the assessee is liable to be dismissed. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

3.

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

Order pronounced on the 4th October, 2019 at Chennai.

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