PARAM HIMALAYA NIDHI TRUST,DEHRADUN vs. CIT(EXEMPTION), LUCKNOW

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ITA 8068/DEL/2018Status: DisposedITAT Dehradun12 December 2022AY 2018-191 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 their appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(Exemptions). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN BENCH ‘DB’, DEHRADUN

Before: Dr. B. R. R. KumarSh. Yogesh Kumar US

For Respondent: Smt. Mayank Prabha Tomar, Sr. DR
Hearing: 12.12.2022Pronounced: 12.12.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(Exemptions), Lucknow dated 05.11.2018.

2.

During the course of hearing, the ld. Counsel for the assessee vide letter dated 12.12.2022 submitted that they be permitted to withdraw their appeal. The ld. DR did not object for withdrawal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

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