DELHI PUBLIC SCHOOL GHAZIABAD SOCIETY,GHAZIABAD vs. CIT,( EXEMPTION), GHAZIABAD

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ITA 6469/DEL/2019Status: DisposedITAT Delhi13 July 20222 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The grievance raised in the appeal was resolved in favor of the assessee.

What were the facts?

The assessee filed an appeal against an order related to approval under Section 80G. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the resolution of the grievance.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B” DELHI

Before: SHRI PRADIP KUMAR KEDIA & SHRI NARENDER KUMAR CHOUDHRY

For Appellant: Shri Sahil Sharma, Adv
For Respondent: Ms. Yagya Saini Kakkar, CIT-DR

The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Exemption), Lucknow dated 18.04.2019 passed under Section 80G of the Income Tax Act, 1961 (the Act).

2.

Learned counsel for the assessee submitted that the assessee wants to withdraw the present appeal on the ground that the grievance towards approval under Section 80G raised in the present appeal has been resolved in favour of the assessee by the Revenue.

3.

Per contra, the ld. DR for the Revenue submitted that he has no objection to such withdrawal letter per se.

I.T.A. No.6469/Del/2019 2

4.

In the light of the submissions made and in view of the withdrawal letter dated 28.06.2022, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn in limine. Order pronounced in the open Court on 13/07/2022.

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