PROTSAHAN,NEW DELHI vs. CIT-EXEMPTION, NEW DELHI
ITA 63/DEL/2020Status: DisposedITAT Delhi23 June 2022AY 2019-201 pages
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Income Tax Appellate Tribunal, DELHI BENCH ‘F’ NEW DLEHI
Before: SHRI ANIL CHATURVEDI & SHRI N.K. CHOUDHRY
For Appellant: Shri Subhash Singhal, Ld. CA
For Respondent: Shri T Kipgen, Ld. CIT/DR
Hearing: 23.06.2022
PER N.K. CHOUDHRY, J.M.
1.
The assessee seeks and is allowed to withdraw the instant appeal on the ground that the assessee has already got the registration u/s. 12A of the IT Act, 1961, vide registration No. AAETP0258PE20206 dated 27.05.2021, by the Pr. CIT, Central, Delhi.
2.
In the result, the assessee’s appeal is dismissed as withdrawn.
Order pronounced in the open court on 23/06/2022.
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