RISHIKUL NYAS,ALIGARH vs. CIT(E)-, LUCKHNOW

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ITA 1132/DEL/2019Status: DisposedITAT Delhi26 May 20222 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 Consequently, the appeal was dismissed as withdrawn.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 filed an appeal against the CIT(E)'s order rejecting its application for approval under Section 80G. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal against the rejection of Section 80G approval.

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: ‘F’ NEW DELHI

Before: SHRI SAKTIJIT DEY & SHRI ANADEE NATH MISSHRA

Hearing: 26.05.2022Pronounced: 26.05.2022

This is an appeal by the assessee against order dated 11.01.2017 of learned Commissioner of Income Tax (Exemption), Lucknow, rejecting assessee’s application seeking approval under section 80G of the Income-tax Act, 1961.

2.

When the appeal was called for hearing none appeared on behalf of the assessee. However, the assessee has furnished letter dated 03.05.2022 seeking withdrawal of the appeal.

3.

Learned Departmental Representative did not object to the aforesaid request of the assessee.

4.

In view of the facts discussed above, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed.

Order pronounced in the open court on 26th May, 2022

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