SHRI JAGANNATH GEETA DEVI SARAF DHARMARTH TRUST,BHIWANI vs. CIT (EXEMPTIONS), CHANDIGARH

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ITA 3269/DEL/2017Status: DisposedITAT Delhi21 April 20233 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and, with no objection from the Revenue, permitted the withdrawal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order under Section 12AA of the Income Tax Act. Subsequently, the assessee filed an application seeking to withdraw its appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI

Before: SHRI G.S. PANNU, HON’BLE & SHRI CHALLA NAGENDRA PRASAD

Hearing: 21.04.2023

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order u/s 12AA of the Income Tax Act, 1961 dated 27.03.2017.

2.

The assessee filed an application for withdrawal its apepal. The contents of the application are as under:

I.T.A.No.3269/Del/2017

3.

The Ld. DR has no objection in assessee withdrawing its appeal.

4.

Considering the submissions of the assessee in its application, we permit the assessee to withdraw its appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn.

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