SARASWATI PADMAVATI CHARITABLE TRUST,AKOLA vs. CIT EXEMPTION , PUNE

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ITA 301/NAG/2024Status: HeardITAT Nagpur12 December 2024Bench: SHRI V. DURGA RAO (Judicial Member)2 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 noted that the assessee did not wish to press the appeal. Consequently, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's representative stated that they did not wish to press the appeal. The revenue representative did not object to this submission.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal.

Which sections of the Income-tax Act were involved?

N.A.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI K.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Shri Kapil Hirani
For Respondent: Shri Abhay Y. Marathe

Date of Hearing – 03/12/2024 Date of Order – 12/12/2024

O R D E R PER V. DURGA RAO, J.M.

Aforesaid appeal by the assessee is against the impugned order dated 22/04/2024, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”].

2.

When the case was called for hearing, the learned Authorised Representative submitted that he did not wish to press this appeal. The learned Departmental Representative did not object to the submissions of the learned A.R. Consequently, we treat this appeal as withdrawn.

3.

In the result, appeal is dismissed as withdrawn. Order pronounced in the open Court on 12/12/2024

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