Income Tax Appellate Tribunal - Pune
Sai Education Society ,, Kalyan vs Commissioner Of ... on 19 November, 2019
आयकर अपीऱीय अधिकरण] पुणे न्यायपीठ "बी" पुणे में
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "B", PUNE
BEFORE SHRI ANIL CHATURVEDI, AM
SHRI S.S. VISWANETHRA RAVI, JM
आयकर अपीऱ सं. / ITA No.75/PUN/2018
Sai Education Society Kalyan, .......... अपीलार्थी /
Sai English School, Koleswadi, Appellant
Kalyan (E) - 421306.
PAN : AACTS1667H.
बनाम v/s
The Commissioner of Income Tax
(Exemptions), Pune. .......... प्रत्यर्थी /
Respondent
Assessee by : Shri N.C. Ranganayakulu.
Revenue by : Ms. Nanditha Kanchan.
सन
ु वाई की तारीख / घोषणा की तारीख /
Date of Hearing : 19.11.2019 Date of Pronouncement: 19.11.2019
PER ANIL CHATURVEDI, AM :
This appeal filed by the assessee is emanating out of the order of Commissioner of Income Tax (Exemptions) - Pune dated 20.12.2017 passed u/s 12AA(1)(b)(i) of the Income Tax Act.
2. On the date of hearing, assessee filed a letter dt.17.10.2019 wherein he submitted that he does not wish to press the appeal and requested to withdraw the appeal. Revenue has no objection in assessee's withdrawing the appeal.
23. We have heard the Ld. D.R. and perused the material on record.
In view of the request of the assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.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 19th day of November, 2019.
Sd/- Sd/-
(S.S. VISWANETHRA RAVI) (ANIL CHATURVEDI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
ऩुणे Pune; ददनाांक Dated : 19th November, 2019. Yamini आदे श की प्रतिलऱपप अग्रेपिि/Copy of the Order forwarded to :
1. अऩीऱाथी / The Appellant
2. प्रत्यथी / The Respondent
3. CIT(Exemptions), Pune.
4. Addl.CIT(Exemp), Pune. 5 ववबागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, "फी" / DR, ITAT, "B" Pune;
6. गार्ड पाईऱ / Guard file.
आदे शानुसार/ BY ORDER // True Copy // // True Copy // वररष्ठ तनजी सधिव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण ,ऩण ु े / ITAT, Pune.