RAJASTHAN HERITAGE ART AND CULTURAL FOUNDATION,JAIPUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION), JAIPUR

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ITA 531/JPR/2024Status: DisposedITAT Jaipur27 August 2024AY 2023-24Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Department's representative had no objection to the withdrawal request. Therefore, the Tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee, Rajasthan Heritage and Art Cultural Foundation, filed an appeal against the order of the CIT(E), Jaipur for the assessment year 2023-24. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Which sections of the Income-tax Act were involved?

IT Act

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 531/JP/2024

Hearing: 01/07/2024Pronounced: 27/08/2024

ORDER

PER SANDEEP GOSAIN, JM

1.

This is an appeal filed by the assessee against the order of the ld. CIT (E), Jaipur dated 24-2-2024 for the assessment year 2023-24.

2.

During the course of hearing, the ld.AR of assessee made statement at Bar for withdrawal of the appeal for which the ld. DR has no objection. Hence, we allow to withdraw the appeal.

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