CENTRE FOR ENVIRONMENT CONCERNS,HYDERABAD vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), HYDERABAD

PDF · subscribers
ITA 1540/HYD/2019Status: DisposedITAT Hyderabad05 April 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order related to proceedings under Section 80G(5)(vi) of the Income Tax Act. The assessee subsequently filed an application to withdraw its appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

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 “A”: HYDERABAD

For Appellant: Shri A.V. Raghuram
For Respondent: Smt. Anjala Sahu
Hearing: 25/03/2021Pronounced: 05/04/2021

O R D E R PER L.P. SAHU, A.M.: This appeal filed by the assessee is directed against CIT(Exemptions), Hyderabad’s order dated 30/08/2019 involving proceedings u/s 80G(5)(vi) of the Income Tax Act, 1961 ; in short “the Act”.

2.

At the time of hearing, the assessee has placed on record an application dated 24.03.2021 requesting for the permission to withdraw its appeal. The learned Departmental Representative did not raise any objection to :- 2 -: Centre For Environment Concerns, Hyderabad. such prayer. We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn. 3. In the result, assessee’s appeal is dismissed in above terms. Pronounced in the open court on 5th April, 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 →