The assessee preferred appeals before the ITAT against the order of the CIT(A). The assessee's authorized representative filed an application to withdraw the appeals.

What were the issues?

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

Krishna Educational Society… vs DCIT | ITAT Chandigarh 2018

Q: What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

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

Before: SHRI SANJAY GARG & Ms. ANNAPURNA GUPTA

For Respondent: Smt. Chanderkanta, Addl. CIT

Hearing: 23.04.2018Pronounced: 23.04.2018

Per Bench:

The present appeals have been preferred by the assessee against

the common order dated 28.07.2017 of the Commissioner of Income

Tax (Appeals) [hereinafter referred to as ‘CIT(A)’], Shimla.

The Ld. Authorised representative of the assessee, Shri Dinesh

Kumar Sood, C.A. has submitted an application dated 9.4.2018

stating therein that as per the instructions of the assessee, he intend

to withdraw the present appeals. The Ld. DR has no objection for the

said withdrawal.

ITA NO. 1706 & 1718/Chd/2017- Krishna Educational Society, Shimla 2

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 Consequently, the appeals of the assessee are hereby dismissed as ‘Withdrawn’ Order pronounced in the Open Court.

Sd/- Sd/- (ANNAPURNA GUPTA) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 23.04.2018 Rkk Copy to: • The Appellant • The Respondent • The CIT • The CIT(A) • The DR

KRISHNA EDUCATIONAL SOCIETY,SHIMLA vs. DCIT, CPC, TDS, VAISHALI

What did the Tribunal hold?

What were the facts?

What were the issues?

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