M/S KISHORE CHARITABLE TRUST,PANIPAT vs. CIT(E), CHANDIGARH

PDF · subscribers
ITA 1527/CHANDI/2017Status: DisposedITAT Chandigarh15 May 20182 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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, Kishore Charitable Trust, filed an appeal against an order of the CIT(Exemptions). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, ‘A’ CHANDIGARH

Before: SHRI SANJAY GARG & Ms. ANNAPURNA GUPTA

For Appellant: Shri Rajiv Sharma, Advocate
Hearing: 15.05.2018Pronounced: 15.05.2018

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against

the order of the Commissioner of Income Tax (Exemptions),

Chandigarh [hereinafter referred to as CIT(E)], dated 30.08.2017

2.

Today, the Ld. Counsel for the assessee has submitted an

application dated 15.5.2018 stating therein that he intends to

withdraw the present appeal and to this effect, prayed for the same.

The Ld. DR has no objection for the said withdrawal.

ITA No. 1527/Chd/2017- Kishore Charitable Trust, Panipat 2

3.

In view of the above, we grant permission to the assessee to withdraw the appeal. Consequently, the appeal of the assessee is hereby dismissed as ‘Withdrawn’ Order pronounced in the Open Court.

Sd/- Sd/- (ANNAPURNA GUPTA) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 15.05.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

More judgments on Section 80G(5)(vi)

All 260 judgments and leading authorities on Section 80G(5)(vi) →

Recent GST High Court judgments

Search GST case law →