SARASWATI SHISHU MANDIR,BHADOHI vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

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ITA 329/LKW/2020Status: DisposedITAT Lucknow05 August 20222 pages
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 The appeal was dismissed as withdrawn.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 filed an appeal against an order passed by the CIT (Exemption) under section 12AA(1)(b)(ii). Subsequently, the assessee filed an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn. The assessee sought withdrawal as registration was granted.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

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 Respondent: Smt. Sheela Chopra, CIT (DR)

PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT (Exemption), Lucknow, dated 19.8.2019 passed under section 12AA(1)(b)(ii) of the Income Tax Act, 1961. 2. The assessee has filed an application dated Nil, received by the Registry of this office on 13.7.2022, for withdrawal of the appeal, stating therein that since registration has been granted to the assessee, the assessee wants to withdraw the appeal filed before the Tribunal. The ld. D.R. has no objection to such request. In the light of the request of the assessee, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the open Court on 05/08/2022.

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