KAI YASHODABAI DAGADU SARAF CAHRITABLE TRUST,YAWAL vs. COMMISSIONER OF INCOME TAX CIT EXEMPTION, PUNE

ITA 671/PUN/2024Status: DisposedITAT Pune15 July 2024AY 2023-24Bench: SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial 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 allowed the assessee's request to withdraw the appeal. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemption). During the hearing, the assessee's counsel filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & MS ASTHA CHANDRA

For Appellant: Shri Sharad A Shah

For Respondent: Shri Keyur Patel

Assessee by : Shri Sharad A Shah Department by : Shri Keyur Patel Date of hearing : 15-07-2024 Date of pronouncement : 15-07-2024 O R D E R PER R.K. PANDA, VP :

This appeal filed by the assessee is directed against the order dated 28.03.2024 of the CIT(Exemption), Pune relating to assessment year 2023-24.

The Ld. Counsel for the assessee at the time of hearing filed an application seeking withdrawal of the appeal for which the Ld. DR has no objection. Accordingly, the appeal of the assessee is dismissed as “withdrawn”.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

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