MULTIPLES GOOD FAITH FOUNDATION,DELHI vs. PR,CIT (EXEMPTION), DELHI

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ITA 2896/DEL/2022Status: DisposedITAT Delhi16 November 2023Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI KUL BHARAT (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal. Based on the prayer made, the Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemption). At the time of hearing, no one appeared on behalf of the assessee. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's application.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “E” BENCH: NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI KUL BHARAT

Hearing: 13.11.2023Pronounced: 16.11.2023

PER KUL BHARAT, JM :

1.

The present appeal filed by the assessee is directed against the order passed by Ld.CIT(Exemption), Delhi dated 21.09.2022 for the assessment year NIL.

2.

At the time of hearing, no one attended the proceedings on behalf of the assessee. The assessee moved an application dated 02.11.2023, seeking withdrawal of the appeal.

3.

In view of the prayer made by the assessee vide application dated 02.11.2023, [Assessment Year NIL] is permitted to be withdrawn. Hence, appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court on 16th November, 2023.

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