STRATEGIC CSR ALLIANCE,NEW DELHI vs. CIT(E), NEW DELHI

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ITA 1017/DEL/2020Status: 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The Tribunal considered the request for withdrawal and, with no objection from the Department, allowed the appeal to be withdrawn.

What were the facts?

The assessee filed an appeal against an order from the Commissioner of Income Tax (Exemption). The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 12A,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI

Before: SHRI ANIL CHATURVEDI & MS. ASTHA CHANDRA

For Appellant: Shri Lakshay, Advocate
For Respondent: Ms. Sunita Singh, CIT-DR
Hearing: 13.07.2022

The appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Exemption), New Delhi dated 29.11.2019 under section 12AA(1)(b) read with section 12A and section 80G(5)(vi) of the Income Tax Act, 1961.

2.

At the outset, the Ld. AR for the assessee requested for withdrawal of the appeal and filed a letter dated 13th July, 2022 seeking permission of the Hon’ble Bench to withdraw the appeal.

3.

The Ld. DR has no objection for the said request of the Ld. AR.

4.

We have gone through the request of the Ld. AR and since the Ld. DR does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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