INDIAN EDUCATION FOUNDATION,MEERUT vs. CIT(E), LUCKNOW

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ITA 1112/DEL/2020Status: DisposedITAT Delhi17 January 20232 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 to withdraw the appeal. Consequently, the appeal was treated as withdrawn and dismissed.

What were the facts?

The assessee filed an appeal against the order of the CIT(E) denying approval under Section 80G(5)(vi). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal against the denial of approval under Section 80G(5)(vi).

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 : C : NEW DELHI

Before: SHRI C.M. GARG & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Ramit Kakkar, Advocate
For Respondent: Shri Mohd. Gayasuddin Ansari, CIT,DR
Hearing: 17.01.2023Pronounced: 17.01.2023

ORDER

PER C.M. GARG, JM:

1.

This appeal filed by the assessee is directed against the order dated 31.01.2020 of the CIT(E), Lucknow, denying the assessee the approval u/s 80G(5)(vi) of the Act.

2.

At the time of hearing, the ld. Counsel of the assessee submitted that assesse does not want to pursue the appeal and would like to withdraw the same.

3.

The ld. DR has no objection in the assessee withdrawing its appeal.

4.

In view of the above submission, the assessee is allowed to withdraw the instant appeal and the appeal is consequently treated as ‘withdrawn.’

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