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Income Tax Appellate Tribunal - Delhi

Swami Vidayanand Vedant Kesri Sewa ... vs Cit(Exemptions ), Lucknow on 11 July, 2022

           IN THE INCOME TAX APPELLATE TRIBUNAL
                 DELHI BENCH 'G', NEW DELHI

     BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER
         AND SH. ASTHA CHANDRA, JUDICIAL MEMBER

                      ITA No. 1769/Del/2019
                   (Assessment Year : 2018-19

     Swami Vidayanand Vedant Vs. CIT(Exemptions)
     Kesri Sewa Samiti           Lucknow
     67, Rajghat Swarg Ashram
     Debai, Bulandshahar
     Uttar Pradesh - 203 398

     PAN No. AAQAS 0441 L
     (APPELLANT)                       (RESPONDENT)

     Assessee by              --None--
     Revenue by               Ms. Pramita M. Viswas, CIT-DR

     Date of hearing:                11.07.2022
     Date of Pronouncement:          11.07.2022

                               ORDER

PER ANIL CHATURVEDI, AM:

This appeal filed by the assessee is directed against the order dated 30.01.2019 passed by the Commissioner of Income Tax - Exemption relating to Assessment Year 2018-19.

2. Before us, at the outset, assessee filed an application dated 11.07.2022 and submitted that the he would like to withdraw the appeal. Learned DR has no objection in view of the submissions of the assessee.

3. We have heard the rival submissions and perused the material on record. In view of the aforesaid request of assessee, the appeal of the assessee is dismissed as withdrawn.

4. In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 11.07.2022 Sd/- Sd/-

(ASTHA CHANDRA) (ANIL CHATURVEDI) JUDICIAL MEMBER ACCOUNTANT MEMBER Date:- 11.07.2022 PY* Copy forwarded to:

1. Appellant

2. Respondent

3. CIT

4. CIT(Appeals)

5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI