SUMITRA FAIR TRADE FOUNDATION,HAPUR vs. CIT(EXAMPTION), LUCKNOW

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ITA 5797/DEL/2017Status: DisposedITAT Delhi28 October 2021AY 2017-183 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The Departmental Representative raised no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemption). The assessee later requested to withdraw the appeal to settle the issue and avoid further litigation.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. K. N. CHARY

Hearing: 28/10/2021Pronounced: 28/10/2021

This appeal filed by the assessee is preferred against the order of the CIT(Exemption), Lucknow dated 13.06.2017 for A.Y. 2017-18.

2.

Vide letter dated 20.10.2021 the Vice President of the appellant company stated that “as per the internal discussion with the members of the foundation we do not want to pursue the matter in order to settle the issue and to have peace of mind by avoiding litigation. We henceforth request your honor to kindly allow us to withdraw the said appeal.”

3.

The DR raised no objection for the withdrawal of this appeal.

4.

This appeal by the assessee is accordingly dismissed as withdrawn.

5.

Decision announced in the open court in the presence of both representatives on 28.10.2021.

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