SHANGA TRUST,PURI vs. CIT9EXEMPTION), HYDERABAD

PDF · subscribers
ITA 231/CTK/2020Status: HeardITAT Cuttack01 March 2022AY 2020-212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acceded to the request of the assessee trust to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Shanga Trust, filed an appeal against an order of the CIT(Exemptions). Subsequently, the assessee filed a petition to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri Sovesh Chandra Mohanty
Hearing: 1/3

O R D E R

Per C.M.Gar, JM Per C.M.Gar, 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(Exemptions), Hyderabad dated 28.9.2020. CIT(Exemptions), Hyderabad dated 28.9.2020. 2 Vide petition dated 19.2.2022, the assessee Vide petition dated 19.2.2022, the assessee trust seeks to withdraw trust seeks to withdraw the appeal filed before the Tribunal, to which, ld Sr DR had no objection. In the appeal filed before the Tribunal, to which, ld Sr DR had no objection. In the appeal filed before the Tribunal, to which, ld Sr DR had no objection. In view of above, we accede to the request of the assessee trust and allow the view of above, we accede to the request of the assessee trust and allow the view of above, we accede to the request of the assessee trust and allow the withdrawal the appeal. withdrawal the appeal. 3. In the result, the appeal is dismissed as withdraw In the result, the appeal is dismissed as withdraw In the result, the appeal is dismissed as withdrawn.

Order pronounced on Order pronounced on 1 /3/2022.

Recent GST High Court judgments

Search GST case law →