NAV VIDYA NIKETAN SHIKSHAN SANSTHA,AMRAVATI vs. CIT(EXEMPTION), PUNE

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ITA 245/NAG/2019Status: DisposedITAT Nagpur20 October 2023Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI S. S. VISWANETHRA RAVI (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT (Exemptions) under Section 12AA(3). The assessee sought permission to withdraw the appeal as the issue was settled in their favour.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal, which was granted as the underlying issue was settled favorably.

Which sections of the Income-tax Act were involved?

Section 12AA(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT

Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI

For Appellant: Shri Mahavir Atal
For Respondent: Shri Kailash G. Kanojiya
Hearing: 19.10.2023Pronounced: 20.10.2023

PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Exemptions), Pune dated 27.12.2016 passed u/s 12AA(3) of the Income Tax Act, 1961. 2. When the matter had come up for hearing today, the appellant sought permission to withdraw the above captioned appeal on the 2 ground that the issue in the appeal stands settled in favour of the appellant.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 20th day of October, 2023. (S. S. VISWANETHRA RAVI) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 20th October, 2023. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT (Exemptions), Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, नागपुर /

4.

DR, ITAT, Nagpur. गाड" फ़ाइल / Guard File. 5. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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