YUVA SANKALP SEVA SAMITI,BUDAUN vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

ITA 10/LKW/2020Status: DisposedITAT Lucknow21 July 20222 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as requested. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT (Exemptions). The assessee later filed an application requesting 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(1)(b)(iii)

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Gaurank Gupta, C.A

For Respondent: Smt. Sheela Chopra, CIT (D.R.)

Hearing: 19/07/2022Pronounced: 21/07/2022

O R D E R PER T. S. KAPOOR:A.M.

This is an appeal filed by the assessee against the order of learned CIT (Exemptions), Lucknow dated 13/08/2019 passed u/s 12AA(1)(b)(iii) of the I.T. Act.

At the very outset, it was noticed that the assessee has submitted an application dated 11/02/2022 vide which it has been requested the Bench to grant permission to withdraw the appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 21/07/2022)

Sd/. Sd/. ( A. D. JAIN ) ( T. S. KAPOOR ) Vice President Accountant Member Dated:21/07/2022 *Singh Assessment Year:N.A. 2

Recent GST High Court judgments

Search GST case law →