CHILD COMPASSION CARE INDIA,FARIDABAD vs. CIT(EXEMPTION), CHANDIAGARH

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ITA 4742/DEL/2018Status: DisposedITAT Delhi22 December 2023AY 2018-19Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal took the withdrawal letter on record. The Revenue had no objection to the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemption). During the hearing, the trustee of the assessee submitted a withdrawal letter for the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI

For Respondent: Ms. Ritu Sharma, CIT-DR
Hearing: 21/12/2023Pronounced: 22/12/2023

ORDER PER YOGESH KUMAR U.S., JM:

This appeal filed by the Assessee against the order of Learned Commissioner of Income Tax (Exemptions), Chandigarh [“Ld.

CIT(E)”, for short], dated 25/04/2018 for Assessment Year 2018-19.

2. During the course of hearing, the trustee of the assessee filed a withdrawal letter expressing his desire to withdraw the appeal,

2.

Child Compassion Care India vs. CIT(E) the same is taken on record. Ld. CIT-DR for the Revenue has no objection against withdrawal of the appeal by the assessee.

3.

In view of the foregoing; the present appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 22nd December, 2023.

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