SUNFLAG FOUNDATION,NAGPUR vs. CIT (EXEMPTION) , PUNE

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ITA 137/NAG/2024Status: DisposedITAT Nagpur23 September 2024Bench: SHRI V. DURGA RAO (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee's representative did not wish to press the appeal and the revenue did not object. Therefore, the appeal was treated as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the CIT(A). During the proceedings, the assessee's representative indicated they did not wish to press the appeal.

What were the issues?

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

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 Sanjay Thakar
For Respondent: Shri Sandeep Salonkhe

Date of Hearing – 19/09/2024 Date of Order – 23/09/2024

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

The present appeal has been filed by the assessee challenging the impugned order dated 09/11/2023, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”].

2.

Before us, the learned Authorised Representative appearing for the assessee, by way of a letter dated 12/09/2024, submitted that he did not wish to press this appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, assessee’s appeal is treated as dismissed as withdrawn. Order pronounced in the open Court on 23/09/2024

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