ADHYAPAK SHISHAN MANDALS ARTS AND COMMERCE COLLEGE TRUST,TALODA vs. आयकर आयुक्त, (EXEMPTION), PUNE

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ITA 1912/PUN/2018Status: DisposedITAT Pune14 June 20212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. Since the Revenue had no objection, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Exemption). On the date of hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

Hearing: 11.06.2021Pronounced: 14.06.2021

This appeal by the assessee is against the order dated 20.11.2018 passed by the Commissioner of Income Tax (Exemption), Pune.

2.

On the date of hearing, assessee filed a letter dt.09.06.2021 wherein he submitted that he wanted to withdraw the appeal. Revenue has no objection in assessee’s withdrawing the appeal.

3.

I have heard the Ld.D.R. and perused the material on record. In view of the request of assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed.

Order pronounced on 14th day of June, 2021.

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