S R FOUNDATION,NEW DELHI vs. CIT (EXEMPTION), NEW DELHI

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ITA 1152/DEL/2023Status: DisposedITAT Delhi11 September 2023Bench: SH. C.M. GARG, JUDICIAL MEMBER AND SH. GIRISH AGRAWAL (Accountant 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 considered the assessee's request for withdrawal and the Revenue's no objection. Consequently, the Tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals against the order of the CIT(E). The assessee subsequently filed an application seeking withdrawal of the appeals. The Revenue had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn. The Tribunal decided to allow the withdrawal based on the assessee's request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SH. C.M. GARG & SH. GIRISH AGRAWAL

For Appellant: Shri Shikhar Garg, Adv
For Respondent: Shri H.K Choudhary, CIT(DR)
Hearing: 11.09.2023Pronounced: 11.09.2023

PER C.M. GARG, JM : These appeals have been filed by the assessee against the order of Ld. CIT(E), Delhi dated 21.02.2023.

2.

The counsel of the assessee has filed an application dated 31.08.2023 seeking the withdrawal of the appeal. Revenue has no objection in assessee withdrawing the appeal.

3.

We have heard the Learned DR and perused the material on record. In view of the aforesaid request of the assessee, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeals of the assessee are dismissed. Order pronounced in the open court on 11.09.2023

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