M/S. MANAV RACHNA INTERNATIONAL UNIVERSITY,NEW DELHI vs. CIT, FARIDABAD

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ITA 6302/DEL/2014Status: DisposedITAT Delhi03 November 20152 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 permitted the assessee to withdraw the appeals. The learned CIT DR had no objection to the withdrawal request.

What were the facts?

The assessee filed two appeals against the order of the CIT. During the hearing, the assessee's representative submitted an application to withdraw the appeals as per client instructions.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : “E” NEW DELHI

Before: SHRI INTURI RAMA RAO & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Tarun Kumar Advocate
For Respondent: Shri P. Dam Kanunjna, Sr. DR
Hearing: 5.10.2015Pronounced: 3.11.2015

These two appeals have been filed by the assessee against the order of the Ld. CIT, Faridabad dated 30.10.2014.

2.

At the time of hearing Ld. AR Shri Tarun Kumar submitted that the assessee has moved an application for withdrawing the appeal. The application states “as per the instruction of client we are withdrawing the above said appeals, which may please be permitted. Accordingly the assessee may be allowed to withdraw the said appeal.” Ld. CIT DR had no objection to the said request of the assessee. ,6307/Del/2014 MR Education Trust vs. CIT

3.

In the result the appeals of the assessee are dismissed as withdrawn.

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