M/S. SHRI RAM SWAROOP MEMORIAL CHARITABLE TRUST,LUCKNOW vs. THE DCIT (E), LUCKNOW

PDF · subscribers
ITA 327/LKW/2020Status: DisposedITAT Lucknow10 August 2022AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee, M/s Shri Ram Swaroop Memorial Charitable Trust, filed appeals for assessment years 2011-12 and 2012-13. The assessee's counsel sought permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW

Before: SHRI A.D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri K.R. Rastogi, C.A
For Respondent: Smt. Namita S. Pandey, CIT (DR)
Hearing: 10/08/2022Pronounced: 10/08/2022

O R D E R PER A.D. JAIN, V.P.

These appeals have been filed by the assessee against the orders of ld. CIT(A)-1, Lucknow, dated 26.08.2020, for Assessment Years 2011- 12 & 2012-13.

2.

The ld. Counsel for the assessee sought the permission of the Bench to withdraw these appeals by moving an application dated 10.08.2022, stating as under: “With due respect, it is prayed that the said appeal filed by the appellant is fixed for hearing before the Hon'ble Bench on 10.8.2022. We pray your honour that we are withdrawing the said appeal.

In view of this fact, we pray your honour to kindly pass necessary order for withdrawal of said appeal.”

3.

Learned D.R. has no objection. Accordingly, we permit the assessee to withdraw these appeals.

4.

In the result, both the appeals of the assessee are dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →