SURESH RAJ JASKANWAR JAIN SURANA FOUNDATION,NEW DELHI vs. CIT(E), NEW DELHI

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ITA 7255/DEL/2019Status: DisposedITAT Delhi18 January 2023AY 2019-202 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemption) concerning registration under section 80G(5)(vi) of the Income Tax Act. The assessee later applied to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal against the CIT(Exemption)'s order.

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 ‘G’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. ANUBHAV SHARMA

Hearing: 18/01/2023Pronounced: 18/01/2023

This appeal by the assessee is preferred against the order of the CIT(Exemption), New Delhi dated 29.07.2019 framed u/s. 80G(5) (vi) of the Act. 2. At the very outset the appellant moved following application seeking permission to withdraw the appeal :-

To The Income Tax Appellate Tribunal, New Delhi Benches 10th and 11th Floor, Lok Nayak Bhawan Khan Market, New Delhi -110003 Respected Sir, Sub: Reply in response of 1TA 7255/DEL/2019 Reg.: Suresh Raj jaskanwar Jain Surana Foundation, H.No.239, Vivekanand Puri, Sarai Rohilla, New Delhi -110007 PAN: AAXTS0791F Assessment Year: 2019-20 This is with reference to above noted Income tax Appeal preferred by the above mentioned appellant against rejection order for granting registration under section 12AA of the Income Tax Act, 1961. In this regard, we would like to submit that we have applied for provisional registration which has been approved. We hereby submit that we want to withdraw this appeal and obliged.

Thanking You, For Suresh Raj Jaskanwar Jain Surana Foundation Authorized Signatory (Trustee)

3.

Accordingly the appeal is dismissed as withdrawn.

4.

Decision announced in the open court on 18.01.2023.

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