AKSHAR BHARAT,LUCKNOW vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

PDF · subscribers
ITA 1/LKW/2020Status: DisposedITAT Lucknow13 December 20212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.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). The assessee subsequently filed an application to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn, as requested by the assessee.

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, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Shubham Rastogi, C.A
For Respondent: Smt. Sheela Chopra, CIT (DR)

PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT (Exemption), Lucknow, dated 31.10.2019 passed under section 80G(5)(vi of the Income Tax Act, 1961. 2. The assessee has moved an application dated 16.12.2021 for withdrawal of the appeal, stating therein that the assessee- Trust has decided not to pursue the appeal in filed before the Tribunal. Therefore, the assessee may be allowed to withdraw the appeal filed before the Tribunal in ITA No.01/LKW/2020. The ld. D.R. has no objection to such request. In the light of the request of the assessee, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the open Court on 16/12/2021.

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 →