CYMATIC TRUST,VAISHALI vs. CIT-EXEMPTION, PATNA

PDF · subscribers
ITA 263/PAT/2019Status: DisposedITAT Patna21 February 2022AY 2019-202 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Cymatic Trust, filed an appeal against an order passed by the Commissioner of Income Tax (Exemption). The assessee later filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-PATNA ‘E-COURT’, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar

Per Shri Rajpal Yadav, Vice-President (KZ):- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Exemption), Patna dated 24.10.2019 passed under section 12AA(1)(b)(ii) of the Income Tax Act, 1961.

2.

Shri Vaibhaw Kumar, Partner of the assessee-Trust has moved an application dated 15.02.2022 through E-mail seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the partner of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on February 21, 2022.

More judgments on Section 12AA(1)(b)(ii)

All 94 judgments and leading authorities on Section 12AA(1)(b)(ii) →

Recent GST High Court judgments

Search GST case law →