PUNARNAVA FOUNDATION,KANPUR vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

PDF · subscribers
ITA 83/LKW/2020Status: DisposedITAT Lucknow08 November 20212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee requested to withdraw the appeal and the revenue had no objection. Therefore, the Tribunal permitted the withdrawal of the appeal.

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. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

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 SANJAY ARORA

For Respondent: Smt. Sheela Chopra, CIT (D.R.)
Hearing: 10/11/2021

This is an appeal filed by the assessee against the order of learned CIT (Exemptions) dated 28/11/2019 passed u/s 80G(5)(vi) of the Act.

2.

At the very outset, it was noticed that the assessee has submitted an application dated 04/10/2021 vide which it has requested the Bench to grant permission to withdraw the appeal. Learned D. R. has no objection. Accordingly, we permit the assessee to withdraw the present appeal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

(Order pronounced in the open court on 10/11/2021)

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 →