Income Tax Appellate Tribunal - Delhi
M/S. Educational Society Of St. Annes ... vs Ccit, Dehradun on 12 April, 2019
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IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'G' NEW DELHI
BEFORE SHRI T. S. KAPOOR, ACCOUNTANT MEMBER
AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.6204/Del/2015
Assessment Year: N.A.
M/s Educational Society of St. Vs. C.C.I.T.,
Annes School, Dehradun.
45, Civil Lines,
Roorkee.
(Appellant) (Respondent)
Appellant by Ms. Horika Saini, Advocate
Respondent by Shri N. K. Bansal, Sr. D.R.
Date of hearing 11/04/2019
Date of pronouncement 12/04/2019
ORDER
PER T. S. KAPOOR, A.M.
This is an appeal filed by the assessee against the order of Learned Chief Commissioner of Income Tax, Dehradun dated 28/09/2015 passed u/s 10(23C)(vi) of the Act.
2. At the very outset, Learned A. R. submitted an application and requested the Bench to grant permission to withdraw the appeal stating therein that he has instructions to withdraw the appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.
3. In the result, the appeal of the assessee is dismissed as withdrawn.
(Order pronounced in the open court on 12/04/2019) Sd/. Sd/.
(SUCHITRA KAMBLE) ( T. S. KAPOOR ) Judicial Member Accountant Member Dated:12/04/2019 *Singh ~2~ Copy of the order forwarded to :
1. The Appellant
2. The Respondent.
3. Concerned CIT
4. The CIT(A)
5. D.R., I.T.A.T.,