IILM EDUCATION TRUST,GURGAON vs. CIT(E), CHANDIGARH

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ITA 4331/DEL/2015Status: DisposedITAT Delhi29 March 20172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and no objection was raised by the Department. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT (E) under Section 12AA of the IT Act. The assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : E : NEW DELHI

Before: SHRI R.S. SYAL, AM & MS SUCHITRA KAMBLE, JM

For Appellant: Shri Mohd. Akram, Advocate
For Respondent: Ms Nirupama Kotru, CIT, DR
Hearing: 29.03.2017Pronounced: 29.03.2017

ORDER PER R.S. SYAL, AM: This is an appeal filed by the assessee against the order passed by the CIT (E) dated 12.5.2015 u/s 12AA of the IT Act, 1961.

2.

The ld. counsel for the assessee stated at the outset that he has the instruction not to press the instant appeal and, therefore requested for the withdrawal of the same. No objection was taken by the ld. DR.

3.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal is dismissed as not pressed.

The order pronounced in the open court on 29.03.2017.

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