RKKR SHIKSHA FOUNDATION,GURGAON vs. CIT(E), CHANDIGARH

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ITA 4252/DEL/2015Status: DisposedITAT Delhi30 November 20162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the request for withdrawal and the lack of objection from the revenue. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemption). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI

Hearing: 30.11.2016Pronounced: 30.11.2016

ORDER

Per N. K. Saini, AM:

1.

This is an appeal by the assessee against the order dated 20.05.2015 of ld. CIT(Exemption), Chandigarh.

2.

During the course of hearing the ld. Counsel for the assessee at the very outset stated that he has the instruction to withdraw the appeal and gave in writing as under: “I am withdrawing the appeal.” Sd/- (Mohd. Akram) 3. The ld. CIT DR did not object if the appeal is to be dismissed as withdrawn. 2 RKKR Shisksha Foundation 4. In view of the above, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed. (Order Pronounced in the open Court on 30/11/2016)

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