Income Tax Appellate Tribunal - Amritsar
Measage Peer Panchal Educational And ... vs Income Tax Officer (Exemption), ... on 17 February, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH, AMRITSAR
(VIRTUAL COURT)
BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER
AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER
I.T.A. No. 357/Asr/2019
Assessment Year: NA
M/s Peer Panchal V. Commissioner of Income Tax
Educational and Welfare (Exemptions), Chandigarh
Trust, Ward No. 9,
Rajouri, J & K-185131
[PAN: AADTP 1309G]
(Appellant) (Respondent)
Appellant by Sh. Joginder Singh, CA
Respondent by Smt. Rajinder Kaur, CIT-DR
Date of Hearing : 13.02.2023
Date of Pronouncement : 17.02.2023
ORDER
Per Dr. M. L. Meena, AM:
This appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Exemptions), Chandigarh dated 20.03.2019.
2 ITA No. 357/Asr/2019
Peer Panchal Educational and Welfare Trust v. CIT(E)
2. The Ld. Counsel for the assessee has filed an online application dated 13.02.2023, requesting to withdraw the appeal wherein it contents as under:
"We wish to withdraw the appeal No. 357/Asr/2019, as the assessee has already filed an appeal against the order of the ld. Commissioner of Income Tax (Exemptions), Chandigarh dated 28.09.2018 under section 12AA(1)(b)(ii) of the Income Tax Act, 1961 which is argued and heard today.
In view of the above, it is prayed that we may kindly allowed to withdraw the appeal."
3. The Ld. D.R. has no objection.
4. Accordingly, the Ld. Counsel is allowed to withdraw the appeal.
5. In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open court on 17.02.2023 Sd/- Sd/-
(Anikesh Banerjee) (Dr. M. L. Meena) Judicial Member Accountant Member *GP/Sr./P.S.* Copy of the order forwarded to:
(1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T. True Copy By Order