SHRI HARESH AND SMT TARA SHIKSHA SAMITI,AGRA vs. CIT EXEMPTION, LUCKNOW, LUCKNOW

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ITA 73/AGR/2023Status: DisposedITAT Agra12 February 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 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?

During the course of hearing, the assessee's counsel requested to withdraw the appeal. The department representative had no objection to the withdrawal request. The Tribunal ordered accordingly.

What were the facts?

The assessee's appeal for assessment year 2018-19 arises against the order of the Commissioner of Income Tax(Exemption). The appeal was filed by Shri Haresh and Smt. Tara Shiksha Samiti. The appeal pertains to proceedings under section 263 of the Income-tax Act, 1961.

What were the issues?

Withdrawal of appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWALShri Haresh & Smt.

Hearing: 12.02.2025Pronounced: 12.02.2025

ORDER PER SATBEER SINGH GODARA, JUDICIAL MEMBER:

This assessee’s appeal for assessment year 2018-19 arises against Commissioner of Income Tax(Exemption) [in short, the “CIT(E)”], Lucknow’s DIN and Order No. ITBA/COM/F/17/2022- 23/1051793131(1) dated 31.03.2023, in proceedings u/s 263 of the Income-tax Act, 1961, [hereinafter referred to as the ‘Act’].

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