BHARTIYA VIDHYA MANDIR SHIKSHA SAMITI,GWALIOR vs. CIT (E), BHOPAL

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ITA 18/AGR/2022Status: DisposedITAT Agra11 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?

The learned counsel for the assessee, after arguing the case for some time, wished to withdraw the appeal. The Revenue did not contest this request.

What were the facts?

The assessee filed an appeal for assessment year 2018-19 against an order passed under section 263 of the Income-tax Act. The appeal was heard, and the case file was perused by the members of the tribunal.

What were the issues?

Whether the assessee's appeal should be dismissed as not pressed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 11.02.2025Pronounced: 11.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for assessment year 2018-19, arises against the Commissioner of Income Tax (Exemption), Bhopal’s DIN and order no. ITBA/Review/REV5/2021-22/1035793204(1) dated 22.09.2021, involving proceedings under section 263 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties. Case file perused.

3.

After having vehemently argued in favour of the assessee the case for quite some time, learned counsel wishes not to press the instant assessee’s appeal subject to all just exceptions. The Revenue is equally fair in not contesting assessee’s foregoing averments.

4.

This assessee’s appeal is dismissed as not pressed subject to all just exceptions. Order pronounced in the open court on 11THFebruary, 2025.

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