INDO US COLLABORATION FOR ENGINEERING EDUCATION,HYDERABAD vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), HYDERABAD

PDF · subscribers
ITA 2161/HYD/2018Status: DisposedITAT Hyderabad03 September 20213 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and the revenue did not oppose this prayer. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemptions) under Section 80G(5)(vi) of the Income Tax Act. During the hearing, the assessee's authorized representative stated that they no longer wished to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to pursue the appeal. The assessee decided not to press the appeal.

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, HYDERABAD BENCHES “B” : HYDERABAD

Before: SHRI S.S.GODARA & SHRI LAXMI PRASAD SAHU

This assessee’s appeal arises from the CIT(Exemptions)- Hyderabad’s order dated 29-08-2018 passed in case No.CIT(E)/Hyd/4(02)/12A&80G/2017-18 in proceedings u/s. 80G(5)(vi) of the Income Tax Act, 1961 [in short, ‘the Act’].

2.

learned authorised representative at the outset submits during the course of hearing that the assessee no more wishes to press for the instant appeal.

:- 2 -: ITA No. 2161/Hyd/2018

3.

The Revenue is equally fair in not opposing the foregoing prayer.

4.

This assessee’s appeal is dismissed as withdrawn in above terms.

Order pronounced in the open court on 3rd September, 2021

More judgments on Section 80G(5)(vi)

All 260 judgments and leading authorities on Section 80G(5)(vi) →

Recent GST High Court judgments

Search GST case law →