BEINGWITHYOU HELP FOUNDATION,PUNE vs. CIT EXEMPTION, INCOME TAX, PUNE

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ITA 764/PUN/2024Status: DisposedITAT Pune28 August 2024Bench: SHRI SATBEER SINGH GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)3 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 Revenue did not object to this request. Therefore, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's representative requested to withdraw the appeal.

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, PUNE BENCHES “A”:: PUNE

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri Abhay Shastri
For Respondent: Shri Keyur Patel
Hearing: 26/08/2024Pronounced: 28/08/2024

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the assessee is directed against the order of Ld. Commissioner of Income Tax (Exemption), Pune dated 23.03.2024.

2.

At the outset of hearing, the ld. Authorised Representative (ld.AR) of the assessee submitted a letter and requested to withdraw the appeal.

3.

On the other hand, ld. Departmental Representative (ld. DR) of the Revenue did not object to the withdrawal request made by the assessee.

4.

Considering the request of the assessee, we allow to withdraw the appeal of the assessee. Hence, grounds raised by the assessee are dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 28th August, 2024.

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