PLASTICS PACKAGING RESEARCH & DEVELOPMENT CENTRE,NOIDA vs. CIT(E), LUCKNOW

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ITA 55/DEL/2021Status: HeardITAT Delhi30 January 2023AY 2020-212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard the submissions and perused the records. In light of the assessee's request, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Exemption). The assessee subsequently filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI

For Appellant: Shri Rajiv Kumar, C.A
For Respondent: Shri Pradeep Kumar Gautam, Sr. D.R
Hearing: 30.01.2023Pronounced: 30.01.2023

This appeal filed by the assessee is directed against the order dated 07.01.2021 passed by the Commissioner of Income Tax (Exemption)-Lucknow under Section 80G(5)(vi) of the Income Tax Act, 1961 for Assessment Year 2020-21.

2.

Assessee has filed an application seeking the withdrawal of the appeal. Revenue has no objection in assessee withdrawing the appeal.

3.

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 In view of the aforesaid request of the assessee, the appeal of the assessee is dismissed as withdrawn.

Page 2 of 3 4. In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 30.01.2023

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