NEW DIAMOND EDUCATIONAL SOCIETY,GHAZIABAD vs. CIT(E), LUCKNOW

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ITA 4039/DEL/2019Status: HeardITAT Delhi31 May 20232 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 acknowledged the withdrawal request filed by the assessee's representative. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemption). The Secretary of the assessee society later filed a written request to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH: ‘E’ NEW DELHI ]

Before: SHRI ANIL CHATURVEDI & SHRI YOGESH KUMAR U.S.

For Respondent: Ms. Sarita Kumari, CIT DR
Hearing: 31.05.2023Pronounced: 31.05.2023

This appeal is filed by the assessee against the order dated 18/03/2019 passed by the CIT(Exemption), Lucknow,(hereinafter referred to CIT(E)

Lucknow.

2.

The Secretary of the assessee society filed a written request to withdraw the above appeal vide letter dated 31/05/2023 and sought for dismissal of the Appeal by taking the letter of withdrawal filed by the representative of the assessee on record, we dismiss the Appeal filed by the Assessee in ITA No. 4039/Del/2019. Order pronounced in the open court on : 31/05/2023.

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