NATIONAL CULTURE FUND,NEW DELHI vs. WARD EXEMPATION -2(4) DELHI, DELHI

PDF · subscribers
ITA 5324/DEL/2024Status: DisposedITAT Delhi21 May 2025AY 2018-19Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)2 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, DELHI ‘E’ Bench : NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI VIMAL KUMAR

For Appellant: Shri Gurjeet Singh, CA
Hearing: 21.05.2025Pronounced: 21.05.2025

This appeal by the Assessee is directed against the Order dated 30.09.2024 of Ld. CIT(A), New Delhi relating to assessment year 2018-19. 2. At the time of hearing, Ld. AR for the assessee submitted that inadvertently two e-filed appeals for impugned assessment year have been filed being & 5324/Del/2024. However, has already been disposed of by the order dated 30.4.2025. Hence, Ld. AR prayed for withdrawal of the instant appeal. 1

3.

Learned DR has no objection on the request of the Assessee’s AR for withdrawal of this appeal.

4.

In view of above factual matrix, we accept the request of the assessee’s AR, for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 2105.2025.

Recent GST High Court judgments

Search GST case law →