Commissioner Of Incom Tax (E) vs. M/S Shri Hari Sadhan Sanskar Sanrakshan Avam Manav Kalyan Trust Gwalior

(SHEEL NAGU) JUDGE (RAJEEV KUMAR SHRIVASTAVA) JUDGE The High Court Of Madhya Pradesh ITA-164-2018 (COMMISSIONER OF INCOM TAX (E) Vs M/S SHRI HARI SADHAN SANSKAR SANRAKSHAN AVAM MANAV KALYAN TRUST GWALIOR) Gwalior, Dated : 26-02-2020 Shri Dhrirendra Pratap Singhbh, learned counsel for the appellant. Shri Pawan Kumar Dwivedi, learned counsel for the respondent. Learned counsel for the respondent informs that he does not wish to press exemption application u/S. 80G of the Income Tax Act, 1961 filed before the CIT (Exemption), Bhopal. In view of the above statement of learned counsel for the respondent, counsel for the appellant/revenue does not dispute that the present appeal has become infructuous. Accordingly, present appeal having become infructuous is dismissed as such. Learned counsel for the respondent, however, is at liberty to avail the said benefit if occasion arises and if law permits in future. shanu*

1 ITA-164-2018 SHANU RAIKWAR 2020.02.27 10:30:17 -08'00'