DAYANANDA ARYA VEDIC PUBLIC SCHOOL,BHUBANESWAR vs. CIT, EXEMPTION, HEDERABAD

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ITA 221/CTK/2020Status: DisposedITAT Cuttack11 March 2022AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee sought to withdraw the appeal as they had already obtained the required registration. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(E). Subsequently, the assessee filed a petition to withdraw the appeal. The ground for withdrawal was that the assessee had already availed registration under Section 10(23C) of the Act.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 10(23C)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: ARUN KHODPIA & ARUN KHODPIA & ARUN KHODPIA

For Appellant: Shri Sunil Mishra
For Respondent: Shri M.K.Goutam, CIT (
Hearing: 11/3

O R D E R

Per C.M.Garg g, JM

1.

This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the order of the CIT(E), Hyderabad dated 17.8.2020 CIT(E), Hyderabad dated 17.8.2020 for the assessment year for the assessment year 2019-20.

2.

Vide petition dated 11.3.2022, the assessee sought to withdraw the Vide petition dated 11.3.2022, the assessee sought to withdraw the Vide petition dated 11.3.2022, the assessee sought to withdraw the appeal filed before the Tribunal on the ground that the assessee has appeal filed before the Tribunal on the ground that the assessee has appeal filed before the Tribunal on the ground that the assessee has already availed regi already availed registration u/s.10(23C) of the Act, to which, ld CIT DR did 23C) of the Act, to which, ld CIT DR did not have any objection. not have any objection. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. In the result, appeal filed by the assessee is dismissed as withdrawn. In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on Order pronounced on 11 /3/2022. Sd/- sd/ sd/- (Arun Khodpia) (Arun Khodpia) (Chandra Mohan Garg Chandra Mohan Garg) ACCOUNTANT MEMBER ACCOUNTANT MEMBER JUDICIAL JUDICIAL MEMBER P a g e 1 | 2 Assessment Year : 2019-2020 Cuttack; Dated 11/03/2022 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Dayananda Arya Vedic Public School, Sishupalgarh, Puri Road, Bhubaneswar 2. The Respondent. CIT (Exemptions), Hyderabad 3. The CIT(A)-, Bhubaneswar 4. DR, ITAT, Cuttack 5. Guard file. //True Copy//

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