Income Tax Appellate Tribunal - Agra
Hardayal Charitable & Educational ... vs Ito Exmp, Agra on 28 August, 2018
In the Income-Tax Appellate Tribunal,
Agra Bench, Agra
Before : Shri A.D. Jain, Judicial Member And
Shri Dr. Mitha Lal Meena, Accountant
Member
ITA No.257/Agr/2017
Assessment Year: 2012-13
Hardayal Charitable & Educational vs. ITO (Exemption)
Trust, 318-Shambhu Nagar, Sanjay Place,
Shikohabad, Firozabad Agra.
PAN AAATH 7652M
(Appellant)
(Respondent)
Appellant by Shri Rahul Agarwal, Advocate
Respondent by Shri Waseem Arshad, Sr. D.R.
Date of Hearing 13.06.2018
Date of Pronouncement 28.08.2018
ORDER
Per Dr. Mitha Lal Meena, A.M.:
This is an appeal filed by the assessee against the order of Ld. CIT (A) dated 28/02/2017.
2. At the very outset, Learned A. R. submitted an application dated 13.08.2018 and requested the Bench to grant permission to withdraw the present appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.
ITA No. 257/Agr/2017 23. In the result, the appeal of the assessee is dismissed as withdrawn.
(order pronounced in the open Court on 28/08/2018) Sd/- Sd/-
(A.D. Jain) (Dr. Mitha Lal Meena) Judicial member Accountant Member Dated: 28/08/2018 Aks - Doc Copy of order forwarded to:
(1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order Assistant Registrar Income Tax Appellate Tribunal Agra Bench, Agra ITA No. 257/Agr/2017 3 Date
1. Draft dictated / (DNS) 27.08.2018 PS
2. Draft placed before author 27.08.2018 PS
3. Draft proposed & placed before the second member JM/AM
4. Draft discussed/approved by Second Member. JM/AM
5. Approved Draft comes to the Sr.PS/PS PS/PS
6. Kept for pronouncement on PS
7. File sent to the Bench Clerk PS
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.