J.P. JAIN MEMEMORIAL EDUCATIONAL AND WELFARE TRUST,UTTRAKHAND vs. CIT (EXEMPTIONS), LUCKNOW

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ITA 5948/DEL/2016Status: DisposedITAT Dehradun22 June 20232 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee trust filed an appeal against the CIT(Exemption)'s order rejecting its application for approval under Section 80G. The assessee later filed a letter seeking to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the rejection of Section 80G approval should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN CIRCUIT BENCH, DEHRADUN

Hearing: 22.06.2023Pronounced: 22.06.2023

J.P. Jain Memorial Educational Versus CIT (Exemption) And Welfare Trust, C/o Vijay Jain, Lucknow. H.No.39, Avas Vikas Colony, Kashipur, Distt. U.S. Nagar. PAN: AABTJ4682N (Appellant) (Respondent) Assessee by : None Revenue by : Sh. A.S. Rana, Sr. DR Date of hearing : 22.06.2023 Date of pronouncement: 22.06.2023 ORDER This is an appeal by the assessee against order dated 19.10.2016 of learned Commissioner of Income-tax (Exemption), Lucknow rejecting assessee’s application seeking approval under section 80G of the Income-tax Act, 1961.

2.

We have heard learned Departmental Representative and perused materials on record. Though, when the appeal was called out for hearing, none appeared on behalf of the assessee, however, the assessee has furnished a letter dated 22.06.2023 seeking permission to withdraw the present appeal. Learned Departmental Representative has no objection to the aforesaid request of the assessee.

3.

Considering the above, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.

4.

In the result, appeal is dismissed.

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