PHOOLJA FOUNDATION,DELHI vs. CIT(EXEMPTION), DELHI, DELHI

PDF · subscribers
ITA 4282/DEL/2026Status: DisposedITAT Delhi07 July 2026AY 2026-272 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT (Exemptions) under section 80G. During the hearing, the assessee's counsel requested to withdraw the present appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their request.

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

For Appellant: Shri P.C. Yadav, Advocate
For Respondent: Shri Yashvendra Singh, CIT DR
Hearing: 23.06.2026Pronounced: 23.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.4282/DEL/2026 (Assessment Year : 2026-27) Phoolja Foundation, vs. CIT (Exemptions), 310, 3rd Floor, Prakashdeep Building, Delhi. Tolstoy Marg, Connaught Place, New Delhi – 110 001. (PAN : AAGTP1866K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri P.C. Yadav, Advocate REVENUE BY : Shri Yashvendra Singh, CIT DR Date of Hearing : 23.06.2026 Date of Pronouncement : 23.06.2026 O R D E R PER S. RIFAUR RAHMAN, AM :

1.

The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Exemption), Delhi [“Ld. CIT(E)”, for short] dated 05.03.2026 under section 80G of the Income-tax Act, 1961 (for short ‘the Act’). 2. At the time of hearing, ld. AR of the assessee submitted that inadvertently two appeals were filed against the impugned order dated 05.03.2026 and

2 ITA No.4282/Del/2026 in this regard, ld. AR requested to withdraw the present appeal being ITA No.4282/Del/2026 which was filed inadvertently. 3. In view of the above, we permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on this 23rd day of June, 2026 after the conclusion of the hearing. Sd/- sd/- (VIMAL KUMAR) (S. RIFAUR RAHMAN) JUDICIAL MEMBER ACCOUNTANT MEMBER

Dated : 07.07.2026 TS Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals). 5. DR: ITAT ASSISTANT REGISTRAR ITAT, NEW DELHI

More judgments on Section 80G

All 6,482 judgments and leading authorities on Section 80G →

Recent GST High Court judgments

Search GST case law →